CLCON/115/2022
2023 Latest Caselaw 511 UK

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                                      CLCON No.115 of 2022

                                      Hon'ble Manoj Kumar Tiwari, J.

None appeared for the petitioner. Mr. Jagdish Singh Bisht, Advocate for the respondent.

Writ petition filed by petitioner was allowed by Coordinate Bench of this Court and respondent no.3 was directed to reinstate petitioner on the post of Assistant Teacher L.T. Grade (Maths).

Alleging non-compliance of the said order/judgment, petitioner filed this contempt petition.

Today, Mr. Jagdish Singh Bisht, learned counsel for opposite party has made a statement, on instructions, that pursuant to the judgment of this Court, petitioner has been reinstated on the post of Assistant Teacher L.T. Grade on 31.05.2022.

The written instructions produced by Mr. J.S. Bisht, Advocate in Court, are taken on record.

Mr. Jagdish Singh Bisht, Advocate further apprised the Court that all consequential benefits payable to the petitioner have also been released to him.

In view of the above statement, the contempt petition is closed.

(Manoj Kumar Tiwari, J.) 24.02.2023

Nahid