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Judgment
8 paragraphs · 129 wordsManoj Kumar Tiwari, J
Heard learned counsel for the parties.
Writ Petition (S/S) No. 1561 of 2016 filed by the petitioner was disposed of in terms of judgment rendered in Writ Petition (S/S) No. 1778 of 2014
and the Competent Authority was directed to consider petitioner’s case for allocation of a district opted by her.
In this Contempt Petition, petitioner had alleged that the order passed by Writ Court has not been complied with.
Mr. Prabhakar Narayan, Advocate, holding brief of Mr. D.K. Joshi, Advocate for the petitioner makes a statement at the bar that the judgment
rendered by Writ Court has now been complied with.
In such view of the matter, Contempt Petition is closed. Contempt notice issued against respondent is hereby discharged.