CLCON/217/2017
2021 Latest Caselaw 1509 UK

 IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
           ON THE 12TH DAY OF APRIL, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        CONTEMPT PETITION No. 217 of 2017

BETWEEN:

Rajvir Singh.                                        ...Petitioner
        (By Ms. Akleema Parvez, Advocate, holding brief of Mr.
        Rajendra Arya, Advocate)

AND:
Brahm Pal Saini.                                   ...Respondent
        (By Mr. H.M. Raturi, Deputy Advocate General for the
        State of Uttarakhand)


                          JUDGMENT

Writ Court directed the respondent to reinstate the petitioner with all consequential benefits.

2. Learned Deputy Advocate General has apprised the Court that, pursuant to the said order, petitioner has been reinstated in service, subject to final outcome of the Appeal filed by State of Uttarakhand.

3. Since the order passed by Writ Court has been complied with, therefore, the Contempt Petition is closed. Contempt notice issued to the respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan