CLCON/359/2017
2021 Latest Caselaw 3082 UK

IN THE HIGH COURT OF UTTARAKHAND
           AT NAINITAL
         ON THE 13TH DAY OF AUGUST, 2021
                           BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
        CONTEMPT PETITION No. 359 of 2017
BETWEEN:

Arvind Kumar Chauhan                          ...Petitioner
        (By Mr. Ajay Veer Pundir, Advocate)

AND:

Chandra Shekhar Bhatt & others             ... Opposite Parties

        (By Mr. H.M. Raturi, learned Deputy Advocate General)

                          JUDGMENT

1. Writ Court vide order dated 12.04.2017, passed in WPSS No. 665 of 2016, had directed the respondents to consider petitioner's claim for appointment as Assistant Teacher Primary (Science).

2. In this contempt petition, it is alleged that the order passed by Writ Court has not been complied with.

3. Today, Mr. Ajay Veer Pundir, learned counsel appearing for the petitioner makes a statement at the bar that in terms of the order passed by Writ Court, petitioner's claim for appointment was considered and petitioner has been appointed as Assistant Teacher, Primary (Science) in the month of March, 2021.

4. In view of the statement so made by learned counsel for the petitioner, nothing survives in this contempt petition.

5. Accordingly, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Aswal