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Judgment
Prasanna B. Varale, CJ
The learned Additional Government Advocate accepts notice for the respondents.
The grievance of the complainant is that vide interim order dated 01.03.2023 in W.P.No.4778/2023, the learned Single Judge granted stay of notification dated 24.02.2023 till the next date of hearing. In spite of the above interim order, the complainant was not retained in the same place and in the same post.
The learned Additional Government Advocate submits that by notification dated 29.03.2023, the complainant is retained at Arakalagud and is directed to continue at the same place and in the same post subject to outcome of the writ petition.
The learned counsel for the complainant submits that in view of the above said notification, the grievance of the complainant no more survives.
As the interim order dated 01.03.2023 passed by the learned Single Judge in Writ Petition No.4778/2023 is duly complied with, the grievance raised in the petition no more survives and the contempt proceedings deserves to be dropped.
Accordingly, the contempt petition is disposed of.