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Judgment
9 paragraphs · 131 wordsManoj Kumar Tiwari, J
Heard learned counsel for the parties.
Petitioner’s services were terminated. He filed Writ Petition (S/S) No. 538 of 2014 challenging the termination order, which was allowed vide
judgment dated 12.04.2017.
This Contempt Petition was filed alleging wilful disobedience of the said judgment. A short counter affidavit has been filed by the respondent. In
paragraph no. 6 of the said affidavit, it has been stated that pursuant to the judgment of Writ Court, petitioner has been reinstated in service.
Mr. Bhagwat Mehra, learned counsel appearing for the petitioner also does not dispute this statement made in the short counter affidavit.
Since the order passed by Writ Court stands complied with, therefore, Contempt Petition is closed. Contempt notice issued against respondent is
hereby discharged.