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Judgment
5 paragraphs · 130 wordsManoj Kumar Tiwari, J
The only direction issued by Writ Court was to consider petitioner's claim for regularization as well as for grant of equal pay for equal work.
Mr. J.S. Bisht, learned Standing Counsel has referred to Annexure CA-1 to the compliance affidavit filed by Mr. Vinod Kumar Suman, Director, Urban Development Directorate, Dehradun. Perusal of the said document indicates that petitioner's claim for regularisation and also for grant of minimum pay scale was considered and rejected.
Since the only direction was to consider petitioner's case for regular appointment, which has now been done, therefore, in the humble opinion of this Court, no contempt is made out against the opposite parties.
Accordingly, Contempt Petition is closed. Contempt notices issued to opposite parties are hereby discharged.