CLCON/117/2017
2021 Latest Caselaw 91 UK

CLCON No.117 of 2017
Hon'ble Sharad Kumar Sharma, J.

Mr. S.K. Mandal, Advocate for the petitioner.

Mr. T.A. Khan, Senior Advocate assisted by Mr. MS Sadaf, Advocate for the respondents.

The petitioner had filed this contempt petition, whereby praying for a direction to the respondents to consider his claim for appointment on compassionate ground. The said Writ Petition No.898 of 2016 (S/S) Bishun Dev Yadav vs. State of Uttarakhand & others was disposed of by the Coordinate Bench of this Court, by the judgment of 15.11.2016, thereby directing the respondents to consider the petitioner's candidature for appointment on compassionate grounds.

The respondents were noticed, on the contempt petition and they have filed their; compliance affidavit on 16.06.2017; annexing therewith the copy of the appointment letter, which was issued in favour of the petitioner on 14.06.2017.

In view of the said order, the judgment dated 15.11.2016, has been complied with. Consequently, the contempt petition is closed. Notices issued to the respondents are hereby discharged.

(Sharad Kumar Sharma, J.) 08.01.2021 Arti