CLCON/528/2017
2021 Latest Caselaw 3211 UK

 IN THE HIGH COURT OF UTTARAKHAND
                          AT NAINITAL
          ON THE 21ST DAY OF AUGUST, 2021
                                  BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


           Contempt Petition No. 528 of 2017

BETWEEN:
Smt. Maya Joshi.                                               ....Petitioner
         (There is no representation for the petitioner)



AND:
Shri Chandra Shekhar Bhatt & others. ....Respondents
         (By   Mr.   Pradeep   Hairiya,   Standing   Counsel   for    the   State   of
         Uttarakhand/respondents)


                                JUDGMENT

Learned Standing Counsel has produced in Court one order dated 03.02.2018 passed by Additional Director, Secondary Education, Uttarakhand, Dehradun, which is taken on record.

2. Perusal of the said order indicates that petitioner has been notionally promoted as Lecturer w.e.f. 26.08.2004, i.e., the date on which her junior was promoted as Lecturer. The said order indicates that petitioner has been notionally promoted in terms of direction issued by Writ Court. From perusal of the said order, it is apparent that the direction issued by Writ Court stands complied with.

3. Accordingly, Contempt Petition is closed. Contempt notice issued to respondent no. 2 is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin