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Judgment
Manoj Kumar Tiwari, J
This contempt petitioner has been filed for enforcement of an interim order dated 19.12.2018 passed in WPSS No. 342 of 2018.
By the said interim order, Chief Education Officer and Principal/Manager, Subhash Memorial Junior High School were directed to pay salary/wages to the petitioner within four weeks.
Dr. K.H. Gupta, learned counsel appearing for the petitioner submits that he has lost contact with his client.
Having regard to the fact that the interim order, enforcement whereof is sought in the contempt petition, was passed three years ago and petitioner's counsel has also no instructions in the matter, therefore, this Court can take judicial notice that the order passed by Writ Court must have complied with.
Accordingly, the contempt petition is closed. Notice issued to the opposite party is hereby discharged. However, petitioner shall be at liberty to seek recall of this order, if order passed by Writ Court is not complied with.