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Judgment
8 paragraphs · 101 wordsManoj Kumar Tiwari, J
Writ Court vide order dated 11.04.2017 had directed the respondent to consider petitioner’s case for compassionate appointment within four
weeks.
Alleging disobedience of the said order, petitioner has filed this Contempt Petition.
Learned counsel for the petitioner makes a statement at the bar that the order passed by Writ Court has been complied with, as petitioner has been
considered and given appointment on compassionate ground.
In view of the statement so made by learned counsel for the petitioner, the Contempt Petition is closed.
Contempt notice issued to the respondent is hereby discharged.