CLCON/367/2017
2021 Latest Caselaw 2944 UK

     IN THE HIGH COURT OF UTTARAKHAND
                        AT NAINITAL
            ON THE 9TH DAY OF AUGUST, 2021
                              BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

          CONTEMPT PETITION NO. 367 OF 2017

BETWEEN:
         Dr. Shalini Pathak                      ......Petitioner
         (By Ms. Lubna, Advocate, holding brief of Mr. Kurban Ali,
         Advocate)


AND:
         Sri Ranbveer Singh & another....Respondents
         (By Mr. H.M. Raturi, Deputy Advocate General for respondents)


                           JUDGMENT

Heard learned counsel for the parties.

2. Writ Petition (S/B) No. 289 of 2016 was disposed of by Writ Court vide order dated 08.05.2017 with a direction to State Government to consider petitioner's case for regularisation.

3. Mr. H.M. Raturi, learned Deputy Advocate General for respondents submits that pursuant to direction issued by Writ Court, petitioner's claim for regularisation was considered and rejected.

4. Learned counsel appearing for the petitioner also does not dispute this statement made on behalf of respondents.

5. Accordingly, Contempt Petition is closed. Contempt notices issued against respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin