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Judgment
7 paragraphs · 81 wordsManoj Kumar Tiwari, J
1.
Heard learned counsel for the parties.
2.
Learned counsel for the petitioner submits that pursuant to the judgment rendered by Writ Court, marks for practical examination in B.Ed. were
added in petitioner’s total score.
3.
Since the only direction was to add marks for practical examination in the total score of the petitioner, therefore, order of the Writ Court stands
complied with.
4.
Accordingly, Contempt Petition is closed. Contempt notices issued against respondents are hereby discharged.