MAHESH CHANDRA UPRETI Vs. S.P. KHALI

JUDGEMENT

(1.) The only direction issued by Writ Court vide order dtd. 5/10/2017 in WPSS No. 2815 of 2017 was to decide petitioner's representation.

(2.) Mr. B.D. Pande, learned counsel appearing for the petitioner has apprised the Court that such decision has been taken on petitioner's representation and the Competent Authority has rejected the representation of the petitioner vide order dtd. 21/8/2018.

(3.) Accordingly, the contempt petition is closed. Notice issued to the opposite party is hereby discharged. However, petitioner shall be at liberty to challenge the rejection order dtd. 21/8/2018 before the appropriate forum.