CLCON/83/2023
2023 Latest Caselaw 1298 UK

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                                  CLCON No.83 of 2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Yogesh Pacholia, Advocate for the petitioner.

Mr. S.S. Lingwal, Advocate for respondent no. 4.

Learned counsel for respondent no. 4 makes a statement at the bar that pursuant to judgment rendered by Division Bench of this Court, petitioner's claim for compassionate appointment was considered and now she has been offered appointment on appropriate post. He further submits that petitioner has to furnish necessary information before she joins duties pursuant to offer of appointment made to her. He assures the Court that joining will be given to petitioner, once petitioner completes all formalities.

In view of the statement so made by learned counsel for respondent no.2, the contempt petition is closed.

Contempt notices issued to the respondents are hereby discharged.

(Manoj Kumar Tiwari, J.) 09.05.2023 Arpan