CLCON/261/2013
2021 Latest Caselaw 643 UK

IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
        ON THE 3RD DAY OF MARCH, 2021
                         BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


       Contempt Petition No. 261 of 2013


BETWEEN:

Mohd. Kaleem & another
                                             ....Petitioner
     (None present for the petitioner)


AND:

Mamta Kensey & other
                                         .....Respondents

     (By Ms. Monika Pant, Advocate for respondent no. 1/1
     and Mr. Vivek Pathak, Advocate for respondent no. 1/2)


                      JUDGMENT

Petitioners filed WPSS No. 1027 of 2011 against cancellation of selection for the post of Primary School Teacher. The said writ petition was allowed and respondents were directed to issue appointment letter to the petitioners.

2. This contempt petition was filed with the allegation that the order passed by writ court has not been complied with.

3. Today, Ms. Monika Pant, learned counsel for the respondent has made a statement that the order passed by writ court has been complied with, inasmuch as, both the petitioners have been offered appointment as Primary School Teacher and they are

presently serving in the school run by Cantonment Board, Roorkee.

4. In view of the statement so made by learned counsel for the respondent, nothing survives in this contempt petition.

5. Accordingly, contempt petition is dismissed. Notices issued to the respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Aswal