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Judgment
5 paragraphs · 139 wordsManoj Kumar Tiwari, J
These contempt petitions have been filed alleging violation of interim order, whereby respondents were directed to permit the petitioner to continue on the post in question, till the next date of listing.
Learned Standing Counsel has drawn attention of this Court to order dated 16.11.2018 annexed as Annexure No. 2 to the compliance affidavit filed by respondent no. 2. Perusal of the said order indicates that petitioner has been permitted to continue on the post of Junior Engineer (Civil) on contract for a period of one year or till regular selection through Public Service Commission.
In such view of the matter, this is not a case of willful disobedience of the order passed by Writ Court.
Accordingly, the Contempt Petitions are closed. Contempt notices issued to the respondents are hereby discharged.