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Judgment
7 paragraphs · 107 wordsManoj Kumar Tiwari, J
On 11.08.2021, learned Deputy Advocate General made a statement that, pursuant to the order passed by Writ Court, petitioner was offered
appointment to the post of Forest Guard, however, petitioner did not show any interest and he did not turn-up for duty.
Learned counsel for the petitioner was asked to get instructions in the matter. Today, on instructions, he also submits that petitioner has lost interest
and he is not willing to join on the post of Forest Guard.
In such view of the matter, the contempt petition is closed.
Contempt notices issued to the respondents are hereby discharged.