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Judgment
7 paragraphs · 83 wordsManoj Kumar Tiwari, J
1.
Heard learned counsel for the parties.
2.
Petitioner’s writ petition was disposed of with a direction to the Competent Authority to take decision on his representation.
3.
Mr. J.S. Bisht, learned Standing Counsel appearing for the respondent submits that in compliance of the order of Writ Court, petitioner’s
representation has been decided against him.
4.
Since the order passed by Writ Court stands complied with, therefore, Contempt Petition is closed. Contempt notice issued against respondent is
hereby discharged.