CLCON/378/2017
2021 Latest Caselaw 2973 UK

        IN THE HIGH COURT OF UTTARAKHAND
                          AT NAINITAL
             ON THE 10TH DAY OF AUGUST, 2021
                                BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

           CONTEMPT PETITION NO. 378 OF 2017

BETWEEN:
        Anil Kumar Dhoundiyal & another. ....Petitioners
        (By Mr. Bhagwat Mehra, Advocate)


AND:
        Sri Rajiv Mehrishi & another.            ....Respondents
        (By Mr. Sanay Bhatt, Standing Counsel for Union of India)


                             JUDGMENT

Heard learned counsel for the parties.

2. Petitioners filed Writ Petition (S/S) No. 571 of 2012, which was partly allowed vide judgment dated 20.03.2017 and respondents were directed to make suitable amendment in the Recruitment and Promotion Rules for providing sufficient promotional avenues to the petitioners. Against the said judgment, Union of India has filed Special Appeal being Special Appeal No. 816 of 2017.

3. Mr. Sanjay Bhatt, learned Standing Counsel appearing for respondents has apprised the Court that petitioners' counsel has made a statement before Division Bench of this Court that he will not press the Contempt Petition till the next date of listing. The said Appeal is still pending before Division Bench of this Court.

4. Having regard to the facts of the case, Contempt Petition is closed with liberty to the petitioners to file fresh, if Special Appeal is decided in their favour. Contempt notices issued against respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin