CLCON/166/2018
2021 Latest Caselaw 3557 UK

   IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
         ON THE 8TH DAY OF SEPTEMBER, 2021
                             BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


           Contempt Petition No. 166 of 2018
BETWEEN:

Committee of Management                             ....Petitioner
        (By Mr. Pankaj Chaturvedi, Advocate)


AND:

Shri Madan Singh Rawat.                         ...Respondent
        (By Mr. Pradeep Hairiya, Standing Counsel for the State of
        Uttarakhand/respondent)



                          JUDGMENT

Mr. Pankaj Chaturvedi, learned counsel appearing for the petitioner submits that the order passed by Writ court has been substantially complied with and pursuant to the selection process, all the vacancies for which selection was held, have been filled, except one vacancy on the post of Assistant Teacher, L.T. Grade (Home Science) for which selection process had not been concluded.

2. Since substantial compliance of the order passed by Writ Court has been made, therefore, nothing survives in this Contempt Petition.

3. Accordingly, Contempt Petition is closed. Contempt notice issued to respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin