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Judgment
4 paragraphs · 84 words
Justice L. Narasimha Reddy:
This CP is filed alleging that the respondents did not implement the order dated 08.09.2020 passed in OA No.802/2020. The direction was to take the applicant into service tentatively and pay salary for two months.
2.
Today, it is represented By Ms. Harini Raghupathy, learned counsel for the applicant that after the CP was filed, the respondents have issued an order dated 19.01.2021 requiring the applicant to join duty.
3.
In view of this development, the Contempt Petition is closed.