Manoj Kumar Tiwari, J
1. Writ Court had directed the respondents to consider the petitioners for out of turn promotion.
2. Learned counsel appearing for petitioners submits that pursuant to the direction of Writ Court, petitioners were considered for out of turn promotion
and four out of seven petitioners were actually granted out of turn promotion.
3. In such view of the matter, nothing survives in this Contempt petition.
4. Accordingly, Contempt petition is closed. Contempt notice issued against respondent no. 2 is hereby discharged.
