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Judgment
8 paragraphs · 111 wordsManoj Kumar Tiwari, J
WPSS No. 307 of 2011 filed by the petitioner was allowed by Writ Court vide order dated 24.03.2017 and respondents were directed to fix salary
of the petitioner in the revised pay scale of Rs. 1400-2600, pursuant to Government Order dated 19.07.1989.
Alleging willful violation of the said order, this Contempt Petition has been filed.
Learned counsel for the petitioner makes a statement at the bar that the order passed by Writ Court stands complied with, as petitioner’s pay
has been re-fixed.
In such view of the matter, the contempt petition is closed.
Contempt notices issued to the respondents are hereby discharged.