CLCON/287/2017
2021 Latest Caselaw 3264 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
         ON THE 24TH DAY OF AUGUST, 2021
                              BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
        CONTEMPT PETITION No. 287 of 2017
BETWEEN:
Prakash Chandra                                ...Petitioner
        (By Mr. Harendra Belwal, Advocate)

AND:
Shri B.C. Binwal & others                      ... Opposite Parties

        (By Mr. J.S. Bisht, Advocate)

                         JUDGMENT

1. WPSS No. 539 of 2016 filed by the petitioner was disposed of with a direction to the respondents to consider petitioner's claim for permanent appointment.

2. Mr. Harendra Belwal, learned counsel appearing for the petitioner has made a statement at the bar that in terms of the said order, petitioner has been given compassionate appointment on regular basis on the post of Beldar in the State Public Works Department.

3. In view of the statement so made by learned counsel for the petitioner, the Contempt petition is closed. Notices issued to the opposite parties are hereby discharged.

4. However, petitioner shall be at liberty to approach the appropriate forum for redressal of his grievance, if any.

(MANOJ KUMAR TIWARI, J.) Aswal