CLCON/413/2017
2021 Latest Caselaw 3188 UK

IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL
       ON THE 18TH DAY OF AUGUST, 2021
                       BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
     CONTEMPT PETITION No. 414 of 2017

BETWEEN:

Arun Uniyal.                                 ...Petitioner

AND:
Sri Gauri Shankar & another.             ...Respondents

                          with
     CONTEMPT PETITION No. 413 of 2017

BETWEEN:

Mukesh Chandra Dhyani.                       ...Petitioner

AND:
Sri Gauri Shankar & another.             ...Respondents
     (By Mr. B.S. Bhandari, Advocate for the petitioner and
     Mr. J.S. Bisht, Standing Counsel for the State of
     Uttarakhand)


                     JUDGMENT

Writ petition filed by the petitioner against cancellation of promotion was allowed by Writ Court, however, liberty was reserved to the respondents to proceed with the matter, in accordance with law.

2. Alleging disobedience of the said order, petitioner has filed this Contempt Petition.

3. Learned Standing Counsel has apprised the Court that, in terms of the liberty granted to the

respondents, a fresh order has now been passed after hearing the petitioner, whereby petitioner has again been promoted from a later date.

4. In such view of the matter, this Court is of the considered opinion that the order passed by Writ Court stands complied with.

5. Accordingly, the contempt petitions are closed.

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

7. However, petitioner shall be at liberty to approach appropriate forum, if any of his grievance still survives.

(MANOJ KUMAR TIWARI, J.) Arpan