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Judgment
7 paragraphs · 118 wordsL. Narasimha Reddy, J
This Contempt Case is filed by the applicant, alleging that the respondents did not implement the orders of the Tribunal in OA No.48/2020. The
direction was that in the event the applicants herein submit the applications in response to the advertisement, their case shall be considered, taking into
account the past service rendered by them in the respondent organization.
A detailed compliance affidavit is filed. It is stated that after completion of the selection process, all the petitioners, except petitioner no.9 were
selected and out of selected candidates, the petitioner no.2 did not join and the name of the applicant figured in the merit list.
The Contempt Petition is accordingly closed.