CLCON/54/2018
2021 Latest Caselaw 3315 UK

 IN THE HIGH COURT OF UTTARAKHAND
                          AT NAINITAL
          ON THE 26TH DAY OF AUGUST, 2021
                                 BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


            Contempt Petition No. 54 of 2018

BETWEEN:
Mukesh Kumar.                                              ....Petitioner

         (By Mr. D.K. Joshi, Advocate)

AND:
Shri Naresh Kumar Haldiyani.                            ....Respondent

         (By Mr. J.S. Bisht, Standing Counsel for the State/respondent)



                              JUDGMENT

Against rejection of his application form for the post of Primary School Teacher, petitioner has approached the Writ Court. Writ Court had directed the respondents to accept the application form of the petitioner.

2. Today, Mr. D.K. Joshi, learned counsel appearing for the petitioner submits that pursuant to the application made by the petitioner for the aforesaid post, petitioner was declared successful and now he has been appointed.

3. In such view of the matter, nothing survives in this Contempt Petition.

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

(MANOJ KUMAR TIWARI, J.) Navin