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Judgment
6 paragraphs · 121 wordsDinesh Mehta, J
By way of the present contempt petition, the petitioner has sought proceedings for contempt, as the respondents have not allowed the petitioner to join his duties pursuant to the interim order passed by this Court.
Mr. Purohit, learned counsel for the respondent – State submitted that the petitioner has been allowed to join his duties.
In view of the aforesaid, this Court is not inclined to continue with the proceedings of contempt.
The contempt petition is hereby dismissed.
Needless to observe that the petitioner shall be free to avail his remedies for the salary, which has not been paid to him for the intervening period during which he was not allowed to join.