CLCON/425/2017
2021 Latest Caselaw 1138 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. 425 of 2017

BETWEEN:
         Aditya Kumar & others                       ....Petitioners
         (By Mr. Shobhit Saharia, Advocate)


AND:
         Shri Anil Kumar Raturi & another ....Respondents
         (By Mr. Pradeep Hairiya, Standing Counsel for the State of
         Uttarakhand. )



                           JUDGMENT

Writ Court had directed the respondents to consider the petitioners for out of turn promotion.

2. Learned counsel appearing for petitioners submits that pursuant to the direction of Writ Court, petitioners were considered for out of turn promotion and four out of seven petitioners were actually granted out of turn promotion.

3. In such view of the matter, nothing survives in this Contempt petition.

4. Accordingly, Contempt petition is closed. Contempt notice issued against respondent no. 2 is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin