CLCON/103/2017
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CLCON No. 103 of 2017
Hon'ble Sharad Kumar Sharma, J.

Mr. Anand Singh, Advocate for the petitioner.

Mr. J.S. Bisht, Standing Counsel for the State of Uttarakhand.

This Contempt Petition was arising out of an order / judgment dated 17.12.2016, which was passed by the Coordinate Bench of this Court in Writ Petition No. 2365 of 2016 (S/S), Pratap Singh Vs. State of Uttarakhand and others, whereby direction was issued to the respondents to take a decision with regard to the fixation of seniority in compliance of the letter dated 26th April, 2006.

Today, when the matter was taken up, apart from the fact that the respondents have already filed the compliance affidavit, bringing the aforesaid facts on record, a statement has also been made by the learned counsel for the petitioner that the judgment sought to be complied with, has been complied with, consequently, he submits that the Contempt Petition has been rendered infructuous.

Accordingly, the Contempt Petition is dismissed as having rendered infructuous. Notices issued to the respondents are hereby discharged.

(Sharad Kumar Sharma, J.) Dated 05.01.2021 Shiv