CLCON/578/2017
2021 Latest Caselaw 3010 UK

IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
       ON THE 11TH DAY OF AUGUST, 2021
                          BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


     CONTEMPT PETITION No. 578 of 2017

BETWEEN:

Mahendra Singh.                                    ...Petitioner
     (By Mr. Davesh Bishnoi, Advocate)

AND:
Mr. Om Prakash & others.                         ...Respondents
     (By Mr. H.M. Raturi, Deputy Advocate General and Mr.
     J.S.   Bisht,    Standing   Counsel   for     the   State   of
     Uttarakhand)


                        JUDGMENT

Against his removal from services, petitioner filed WPSS No. 13 of 2016. The said writ petition was disposed of by Writ Court vide order dated 11.05.2017 with a direction to the respondents to take final decision in the matter in view of letter dated 10.12.2012 within a period of eight weeks.

2. Alleging willful violation of the said order, this Contempt Petition has been filed.

3. In paragraph no. 3 of the compliance affidavit filed by District Education Officer, Pauri Garhwal, it has been stated that petitioner has given his joining in Government Inter College, Bagwadi, Thalisain, Pauri Garhwal on 05.12.2017.

4. Since petitioner has been reinstated in service, therefore, nothing survives in this contempt petition.

5. Accordingly, the contempt petition is closed.

6. Contempt notices issued to the respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan