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Judgment
5 paragraphs · 86 wordsManoj Kumar Tiwari, J
1.
Writ Court vide order dated 08.10.2020 had directed the Competent Authority to decide petitioner's representation dated 07.09.2020 in the light of certain Government Orders.
2.
Learned Standing Counsel has apprised the Court that pursuant to order of Writ Court, petitioner's representation has been considered and decided and petitioner has been restored back in service.
3.
In such view of the matter, nothing survives in this Contempt Petition.
4.
Accordingly, Contempt Petition is closed. Contempt notice issued to respondent is hereby discharged.