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Judgment
5 paragraphs · 101 wordsManoj Kumar Tiwari, J
The Division Bench of this Court had directed the respondent to take decision on petitioner's representation in the light of Government Order dated 26.06.2003.
Alleging willful disobedience of the said order, this contempt petition was filed.
Learned Standing Counsel submits that, pursuant to the aforesaid direction, petitioner's representation was decided vide order dated 23.09.2019 passed by Secretary, Department of Training & Employment, whereby petitioner's claim was allowed.
Since the order passed by Writ Court has been complied with, therefore, the Contempt Petition is closed. Contempt notice issued to the respondent is hereby discharged.