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Judgment
8 paragraphs · 131 wordsManoj Kumar Tiwari, J
Petitioners filed WPSS No. 1534 of 2015 claiming benefits of the past services rendered by them in Basic Shiksha Parishad before their induction in
State service. The writ petition was allowed vide judgment dated 08.01.2016 by relying upon a judgment rendered by Division Bench in SPA No. 44 of
2010.
Although no response affidavit has been filed by the respondents, however, Mr. J.S. Bisht, learned Standing Counsel for opposite party no. 3 has
informed the Court that pursuant to the judgment of this Court, all benefits have been given to the petitioners
Since the order of this Court has been complied with, therefore, nothing survives in this contempt petition.
Accordingly, contempt petition is dismissed. Notice issued to respondent no. 3 is hereby discharged.