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Judgment
10 paragraphs · 148 wordsManoj Kumar Tiwari, J
This contempt petition has been filed for enforcement of interim order dated 31.08.2012 passed by Writ Court in WPSS No. 1097 of 2012. By the
said order, respondents were directed to pay minimum of pay scale, including arrears, to the petitioner.
Alleging willful violation of the said order, this Contempt Petition has been filed.
This Court has been apprised by learned counsel for the parties that the interim order has been reviewed by the Writ Court on an application filed
by the respondents.
Learned Standing Counsel further submits that minimum of pay scale along with arrears has been paid to the petitioner for the period she rendered
services in the Forest Department.
Since the order sought to be enforced does not survive anymore, therefore, the contempt petition is closed.
Contempt notices issued to the respondents are hereby discharged.