CLCON/318/2017
2021 Latest Caselaw 3281 UK

IN THE HIGH COURT OF UTTARAKHAND
                           AT NAINITAL
       ON THE 25TH DAY OF AUGUST, 2021
                                BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        Contempt Petition No. 318 of 2017

BETWEEN:
Mahesh Chandra                                            ....Petitioner
      (There is no representation for the petitioner)



AND:
Ashok Gusain                                            ....Respondent
      (By   Mr.     H.M.    Raturi,   Deputy   Advocate    General   for    the
      State/respondent)


                             JUDGMENT

Writ Court had directed for re-instatement of the petitioner with all consequential benefits, however, liberty was given to the respondent to proceed with the matter, in accordance with law.

2. A Division Bench of this Court in Appeal modified the said direction and provided that disciplinary inquiry against the petitioner may be expedited.

3. Today, learned Deputy Advocate General appearing for the respondent has made a statement that the disciplinary inquiry initiated against petitioner has been concluded and, based on the inquiry report, services of the petitioner have been terminated. He has also produced in Court a letter received by his office from District Education Officer, Elementary, Udham Singh Nagar dated 13.08.2021. Para no. 7 of

the said letter reveals that petitioner's services have been subsequently terminated on 18.03.2021 upon conclusion of inquiry.

4. In such view of the matter, no useful purpose would be served by keeping this Contempt Petition pending to the file of this Court.

5. Accordingly, Contempt Petition is closed. Contempt notice issued to respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin