CLCON/609/2017
2021 Latest Caselaw 740 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                    COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CLCON No. 609 of 2017
                                  With
                                  CLCON No. 567 of 2017
                                  CLCON No. 568 of 2017
                                  CLCON No. 607 of 2017
                                  CLCON No. 738 of 2018
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Rakesh Thapliyal, Senior Advocate assisted by Mr. Mukesh Kapurwan, Advocate for the applicants.

Mr. M.C. Pandey, Additional Advocate General assisted by Mr. Ajay Singh Bisth, Addl. C.S.C. for the State of Uttarakhand.

These are five Contempt Petitions, which almost entail consideration of the impact of the judgments rendered by the Coordinate Bench, as well as Division Bench, which are issues in common, except the distinction of being the directions to fill in the vacant SC & ST posts, as well as OBC category posts.

When these contempt were initiated, the respondent No.1, who was then holding the office, Mrs. Bhupendra Kaur Aulakh, had now been transferred. Consequently, a new incumbent had joined as Secretary, Education, namely, Mr. Meenakshi Sundaram.

of 2017 and 738 of 2018, the new incumbent in office of Secretary Education had already been made as a party.

In Contempt Petition No. 567 of 2017, the direction to implead the new incumbent Mr. Meenakshi Sundaram, has already been passed on 27th August, 2020, but, the amended cause title of the Contempt Petition has not been filed by the applicant's Counsel. He will implead the new incumbent during the course of the day.

In Contempt Petition No. 568 of 2017, an oral prayer has been made by the learned counsel for the applicant to implead Mr. Meenakshi Sundaram, the new Secretary, Education as a party respondent, in place of the earlier Secretary, Education.

He will implead the same during the course of the day.

As far as Contempt Petition No. 567 of 2017 and 568 of 2017, are concerned, where Mr. Meenakshi Sundaram, the new Secretary, Education, has been impleaded as a party, the respondents' Counsel may seek his instructions.

The other connected Contempt Petitions, being Contempt Petition Nos. 609 of 2017, 607 of 2017 and 738 of 2018, are directed to be listed on 10th March, 2021, for final hearing.

(Sharad Kumar Sharma, J.) Dated 08.03.2021 Shiv