CLCON/82/2022
2023 Latest Caselaw 496 UK

                  Office Notes,
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SL. No   Date                                      COURT'S OR JUDGES'S ORDERS
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                                    CLCON No. 82 of 2022
                                    Hon'ble Manoj Kumar Tiwari, J.

Mr. K.K. Harbola, Advocate for the petitioner.

Mr. J.S. Bisht, Standing Counsel for the State of Uttarakhand.

It is reported that the judgment rendered by Writ Court in favour of petitioner has been affirmed by Hon'ble Supreme Court in SLP.

Learned counsel for petitioner submits that, the order was passed by Writ Court on 23.10.2021, however, the same has not been complied with so far, and petitioner's claim for compassionate appointment has not been considered.

In such view of the matter, list this petition on 14.03.2023. If the order is not complied with in the meantime, Director, Elementary Education, Uttarakhand, Dehradun shall appear in person before this Court, with entire record of the case.

(Manoj Kumar Tiwari, J.) 23.02.2023 Navin