CLCON/833/2018
2021 Latest Caselaw 3518 UK

IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
     ON THE 7TH DAY OF SEPTEMBER, 2021
                        BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
     CONTEMPT PETITION NO. 833 OF 2018

BETWEEN:

Desh Deepak                              ... Petitioner

     (By Mr. Amish Tewari, Advocate)

AND:
Brijesh Kumar Sant                       ... Opposite Party
     (By Mr. Ashish Joshi, Advocate)

                      JUDGMENT

1. WPSS No. 2535 of 2015 filed by the petitioner seeking compassionate appointment was disposed of with a direction to the Competent Authority to reconsider petitioner's claim without being influenced by delay and laches.

2. A compliance affidavit has been filed by Mr. Ranvir Singh Chauhan, Managing Director, Uttarakhand Transport Corporation Ltd. An order dated 04.09.2018 has been enclosed as annexure CA2 with the said affidavit, which reveals that claim of the petitioner was considered and rejected.

3. Since the only direction issued by Writ Court has been complied with by considering petitioner's claim for compassionate appointment, therefore, nothing survives in this contempt petition.

4. Accordingly, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged. However, petitioner shall be at liberty to challenge the rejection order dated 04.09.2018 before the appropriate forum.

(MANOJ KUMAR TIWARI, J.) Aswal