KHUDEJA Vs. JAGADISH COMMISSIONER OF COLLEGITE EDUCATION

JUDGEMENT

(1.) In this contempt petition filed on 20/4/2024, contempt of court is alleged in respect of the directions issued by learned Single Judge in order passed as back as on 5/9/2018.

(2.) In any view, compliance affidavit is filed which is placed on record by learned Additional Government Advocate Smt. Pramodhini Kishan to submit that the directions of learned Single Judge are taken care of and one of the applicants is also granted the pay band and whereas the other is held to be not eligible in view of the criteria to be applied.

(3.) In view of the same, without going into the aspect of maintainability of the belated contempt petition, it is disposed of.