CLCON/651/2018
2021 Latest Caselaw 4925 UK

IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL
     ON THE 3RD DAY OF DECEMBER, 2021
                        BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


     CONTEMPT PETITION No. 651 of 2018

BETWEEN:

Surendra Singh Rautela & another.            ...Petitioners
     (By Mr. Mahavir Kohli, Advocate, holding brief of Mr.
     Prashant Khanna, Advocate)

AND:
B.M. Mishra & others.                     ...Respondents
     (By Mr. Pradeep Hairiya, Standing Counsel for the State
     of Uttarakhand)

                       JUDGMENT

Writ Court had disposed of petitioners' writ petition with a direction to Registrar to take decision for preparation of new seniority list, within one month.

2. It is admitted to petitioners' counsel that, pursuant to the said order, final seniority list has been prepared, however, he submits that final seniority list has not been prepared as per law.

3. Since final seniority list has been prepared, as directed by Writ Court, therefore, compliance of the order has been made. If the seniority list is erroneous, it will be open for the petitioners to challenge the same before appropriate forum.

4. Accordingly, the Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan