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Judgment
7 paragraphs · 232 wordsManoj Kumar Tiwari, J
Petitioner had applied pursuant to an advertisement issued for the post of Assistant Teacher in Government Primary School. Her candidature was not being considered by the authorities on the ground that the D.El.Ed. qualification, possessed by her is not valid, as it has been obtained from an institution situate outside the State of Uttarakhand.
Petitioner filed WPSS No. 3482 of 2017, which was decided in terms of judgment rendered in WPSS No. 2063 of 2017. WPSS No. 2063 of 2017 in turn was decided in terms of judgment rendered in WPSS No. 1765 of 2016, in which, it was held that E.El.E.D. qualification obtained from an institution outside the State of Uttarakhand is valid and authorities were directed to consider candidature of the petitioner in the said case for appointment.
Alleging wilful disobedience of the order of Writ Court, petitioner filed this Contempt Petition.
Learned Standing Counsel has produced in Court an order passed by District Education Officer, Elementary, Haridwar on 27.06.2019. Perusal of the said order indicates that petitioner has been appointed as Assistant Teacher in Government Primary School, Rethauragrant, Block Bahadrabad, District Haridwar.
In such view of the matter, no useful purpose would be served by keeping this Contempt Petition pending to the file of this Court.
Accordingly, Contempt Petition is closed. Contempt notices issued to respondents are hereby discharged.