CLCON/722/2018
2021 Latest Caselaw 5258 UK

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


        CONTEMPT PETITION No. 722 of 2018

BETWEEN:

Shakil Khan.                                      .....Petitioner
        (There is no representation for the petitioner)

AND:
Dr. Bhupinder Kaur Aulakh.                       ....Respondent
        (By Mr. J.S. Bisht, Standing Counsel for the State of
        Uttarakhand)

                          JUDGMENT

Learned Standing Counsel, on instructions, has made a statement that, pursuant to order passed by Writ Court, a three member committee of experts was constituted and, based on recommendation of the said committee, petitioner has been appointed as Assistant Teacher L.T. Grade (Hindi).

2. In view of the statement so made by learned Standing Counsel, the Contempt Petition is closed. Contempt notice issued to the respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan