Amit Pal vs Ramesh Chandra Arya
2023 Latest Caselaw 3546 UK

Uttarakhand High Court

Amit Pal vs Ramesh Chandra Arya on 11 December, 2023

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

            IN THE HIGH COURT OF UTTARAKHAND
                                AT NAINITAL
                     HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                   CONTEMPT PETITION NO. 07 OF 2023

                          11TH DECEMBER, 2023

Amit Pal                                                     .....Petitioner.
                                       Versus

Ramesh Chandra Arya                                          ....Respondent.

Counsel for the Petitioner                :     Mr.   B.D.    Kandpal,   learned
                                                counsel.

Counsel for the Respondent                :     Mr. Jagdish Singh Bisht, learned
                                                Standing Counsel.

The Court made the following:

JUDGMENT:

(per Hon'ble Sri Rakesh Thapliyal)

The instant contempt petition is preferred for non-

compliance of the judgment and order dated 28.06.2022,

passed in Writ Petition (S/S) No.806 of 2020, "Amit Pal vs.

State of Uttarakhand & others".

2. Now a compliance affidavit has been filed and in

Paragraph No.8 of the said affidavit, a statement has been

made that pursuant to the directions of this Court,

compassionate appointment has been given to the present

applicant by the answering respondent vide order dated

09.11.2023.

3. Mr. Kandpal submits that under the compassionate

appointment, the appointment should be given on a regular

basis. However, as per the appointment order issued to the

applicant, the appointment is on temporary basis.

4. Mr. Ramesh Chandra Arya, the then District

Education Officer (Elementary Education), District Udham

Singh Nagar, is present in Court, and submits that the nature

of this appointment order is a regular one.

5. In view of this and as per the statement, as given

in Paragraph No.8 of the compliance affidavit, it is clear that

the direction issued by this Court has been fully complied with

and as such the proceedings of the present contempt petition

are closed. Notice issued qua the respondent is also

discharged.

6. Pending application, if any, also stands disposed of.

(RAKESH THAPLIYAL, J.)

Dated: 11th December, 2023 NISHANT