AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 197 wordsManoj Kumar Tiwari, J
Petitioners participated in a selection process for appointment to the post of Forest Guard. Since the result of the selection process was not declared in time, therefore, petitioners approached this Court by filing writ petitions. The writ petitions were allowed by Writ Court vide order dated 05.04.2017 and respondents were directed to consider and offer appointment letters to the petitioners within four weeks.
Alleging willful disobedience of the direction issued by Writ Court, petitioners have filed these contempt petitions.
A compliance affidavit has been filed by Director/Conservator of Forest, Rajaji Tiger Reserve, Dehradun. In paragraph no. 4 of the said affidavit, it has been stated that the documents submitted by the petitioners before the Selection Committee were found to be forged. In paragraph no. 12 of the said affidavit, it has been stated that, despite several opportunities, neither petitioners appeared before the Selection Committee nor presented themselves for documents verification.
From the averments made in the compliance affidavit, it is apparent that petitioners themselves are to be blamed for not being appointed.
Accordingly, the contempt petitions are closed.
Contempt notice issued to the respondent is hereby discharged.