JASBEER SINGH Vs. VIDHYA SINGH SOMNAL

JUDGEMENT

(1.) Petitioner was transferred from a Nyay Panchayat to a Gram Panchayat. Writ Petition (S/S) No. 529 of 2018 filed by petitioner was allowed vide judgment dtd. 23/3/2018 and the impugned transfer order was quashed.

(2.) Alleging non-compliance of the said order, this contempt petition has been filed.

(3.) Today Mr. I.D. Paliwal, learned counsel appearing for the petitioner has made a statement at the bar that pursuant to the order passed by Writ Court, petitioner has been retransferred to Nyay Panchayat after withdrawing the transfer order.