CLCON/241/2017
2021 Latest Caselaw 3123 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
         ON THE 16TH DAY OF AUGUST, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
        CONTEMPT PETITION No. 241 of 2017
BETWEEN:
Rakesh Kumar                                  ...Petitioner
        (None present for the petitioner)

AND:
Vandana GArbiyal                            ... Opposite Party

                         JUDGMENT

1. WPSS No. 760 of 2016, filed by the petitioner, was disposed of by Writ Court vide judgment dated 30.03.2017 with a direction to the respondents to consider petitioner's case for appointment on the post of Assistant Teacher (Primary), as per his qualification, within eight weeks.

2. A short-counter affidavit has been filed by Ms. Vandana Garbiyal, Additional Director, Director General School Education Uttarakhand, Dehradun. Along with said affidavit an order dated 19.05.2017 passed by Additional Director, SCERT, Dehradun has been enclosed.

3. Perusal of the said order indicates that petitioner's case was considered by the Competent Authority and was rejected for certain grounds indicated in the order.

4. In such view of the matter, contempt petition is closed. Notice issued to the opposite party is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Aswal