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Judgment
6 paragraphs · 199 wordsSanjeev Kumar, J
1 This is a petition seeking initiation of contempt proceedings against the respondents for willful disobedience and non-compliance of judgment dated 18.06.2019 passed in WP(C) No. 2309/2019 whereby this Court, while disposing of the writ petition, had directed the respondents to accord consideration to the representation of the petitioners in light of the judgment rendered in LPA No. 54/2019.
On being put on notice, the respondents have caused their appearance, but have not filed any formal statement of facts.
Mr. Padmadev, Liaison Officer of the Directorate of School Education present in person has passed on a copy of Government Order No. 1782-Edu of 2022 dated 20.07.2022 in the open Court which is taken on record.
From a perusal of the Government Order dated 20.07.2022 (supra), it is clear that the case of the petitioners in compliance to the judgment dated 18.06.2019 has been considered, but the same has been found devoid of merit, hence rejected.
In view of passing of the Government Order dated 20.07.2022 (supra), no case for initiating contempt proceedings against the respondents is made out. The judgment stands complied with. Accordingly, the proceedings in this contempt petition are closed.