CLCON/305/2020
2021 Latest Caselaw 2380 UK

                     Office Notes, reports,
SL.                 orders or proceedings or
          Date                                                 COURT'S OR JUDGES'S ORDERS
No                 directions and Registrar's
                     order with Signatures


      13.07.2021
                                                CLCON No. 305 of 2020
                                                Hon'ble Sharad Kumar Sharma, J.

(Via Video Conferencing) Mr. S.S. Yadav, Advocate, for the petitioner.

Mr. P.C. Bisht, Addl. CSC, for the State. The present contempt petition had been preferred by the petitioner, seeking compliance of the judgment dated 17.01.2020, which was passed in WPSS No. 180 of 2020, Girish Kumar Vs. State of Uttarakhand and others, whereby the learned Single, vide its judgment had disposed of the writ petition, directing the competent authority to decide the representation of the petitioner within a period of six weeks from the date of production of the certified copy of the order.

On its non compliance, the contempt petition was filed on 01.09.2020. This Court has issued notice to the respondent by an order dated 09.09.2020. Subsequent thereto, the respondents had proceeded to pass an order, whereby the representation of the petitioner had been rejected by the competent authority vide its order dated 01.07.2020.

As against the said rejection order dated 01.07.2020, deciding the representation of the petitioner, the petitioner has already preferred a writ petition being WPSS No. 723 of 2021.

In fact, the present contempt petition has been rendered infructuous. The same is accordingly, dismissed as having rendered infructuous.

(Sharad Kumar Sharma, J.) 13.07.2021 Mahinder/