CLCON/431/2017
2021 Latest Caselaw 1135 UK

     IN THE HIGH COURT OF UTTARAKHAND
                             AT NAINITAL
              ON THE 24th DAY OF MARCH, 2021
                                BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

              Contempt Petition No. 431 of 2017

BETWEEN:
         Devendra Kumar                             ....Petitioner
         (By Mohd. Matloob, Advocate)


AND:
         Sri Rakesh Kumar Kunwar               ....Respondent
         (By Mr. Pradeep Hairiya, Standing Counsel for the State of
         Uttarakhand)



                              JUDGMENT

Learned counsel for the petitioner submits that the contempt petition has become infructuous, inasmuch as, petitioner's claim for appointment, as Assistant Teacher, L.T. Grade (Music) was considered and rejected by Competent Authority and the rejection order was subsequently challenged by him in a writ petition, which was disposed of by this Court. Now, the matter is pending for adjudication, before Division Bench of this Court, in a Special Appeal.

2. In view of aforesaid submission, contempt petition is dismissed. Contempt notice issued against respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin