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Judgment
5 paragraphs · 111 words
Ananda Sen, J
1.
This matter was of regularization where the Court directed to pass a reasoned order. The reasoned order has been passed which is Annexure-C to the show cause affidavit.
2.
Since reasoned order has been passed, even if it is incorrect order the Court cannot interfere with the same in the contempt jurisdiction.
3.
I am of the opinion that the order dated 27.07.2023 passed in WP(S) No. 4824 of 2022 has been complied with. If the petitioner is aggrieved by the order passed by the respondents the petitioner is at liberty to challenge the said order by filing an appropriate petition.
4.
This contempt petition is dropped.