Madhya Pradesh High Court
Dwarika Prasad Mishra vs Shri V.S. Niranjan on 6 November, 2012
CON.C. No.1672/2011
06.11.2012
Shri S.P. Mishra, Advocate for the petitioner.
Shri Samdarshi Tiwari, G.A. for the
respondents.
It is submitted by Shri Samdarshi Tiwari, learned counsel appearing for the respondents that the case of the petitioner has been processed by the respondents and has been recommended for grant of annual increments vide order Annexure R-1 dated 09.12.2011 and as soon as the matter is approved by the Divisional Joint Director it shall be given effect to, and in case it has not been given effect to, it will be given effect to within a period of 30 days by the respondent No.2 from the date of communication of the order.
In view of aforesaid, no further action is required. Recording aforesaid statement, the proceedings are closed.
This contempt petition is disposed of with no order as to costs.
(Krishn Kumar Lahoti) Judge psm