CLCON/82/2022
2023 Latest Caselaw 624 UK

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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.

Heard learned counsel for the parties.

Against rejection of his application for appointment on compassionate ground, petitioner filed writ petition. The writ petition was allowed. The State Government challenged the judgment rendered by Writ Court in Special Appeal, which was dismissed by Division Bench of this Court. Thereafter, the State Government took the matter to Hon'ble Supreme Court in S.L.P. The S.L.P. too was dismissed. Alleging non- compliance of the order passed by Writ Court, as affirmed by Hon'ble Supreme Court, this Contempt Petition was filed.

This Court vide order dated 23.02.2023 required the Director, Elementary Education, Uttarakhand to appear in person before this Court, if the order is not complied with in the meantime. Today, learned Standing Counsel has produced in Court an order passed by Additional Director, Elementary Education, Kumaon on 13.03.2023, which is taken on record. Perusal of the said order indicates that petitioner has been offered appointment as Junior Clerk in the office of District Institute of Education & Training, Lohaghat, Champawat.

Since the Competent Authority has now offered appointment to the petitioner and learned Standing Counsel assures the Court that petitioner would be given joining within one week from today, the Contempt Petition is accordingly disposed of in view of statement made by learned Standing Counsel.

Contempt notices issued to the respondents are hereby discharged.

(Manoj Kumar Tiwari, J.) 14.03.2023 Arpan