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Judgment
8 paragraphs · 129 wordsManoj Kumar Tiwari, J
Heard learned counsel for the parties.
Writ Petition (S/S) No. 908 of 2017 filed by the petitioner was disposed of by Writ Court in terms of judgment rendered in Writ Petition (S/S) No.
1746 of 2016 and the Competent Authority was directed to consider petitioner’s case against available vacancies within 12 weeks.
This Contempt Petition was filed alleging wilful violation of the aforesaid order.
Learned counsel appearing for the petitioner makes a statement at the bar that order passed in favour of the petitioner by Writ Court has been
complied with and petitioner has been appointed as Assistant Teacher, L. T. Grade.
In such view of the matter, Contempt Petition is closed. Contempt notice issued against respondent is hereby discharged.