RAVINDRA KUSHWAH Vs. SHRI V.K. SINGH

JUDGEMENT

(1.) This case is heard through video conferencing.

(2.) This contempt petition alleges disobedience of the order passed by a coordiante Bench of this Court in WA 290/18 on 20/4/2018. The operative portion of the said order for ready reference and convenience is reproduced below:-

(3.) Respondents have filed reply revealing that petitioner has been appointed as "Subedar" in police and thus the aforeaid direction stands complied with.