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Judgment
9 paragraphs · 139 wordsManoj Kumar Tiwari, J
Writ Court vide order dated 12.04.2017, passed in WPSS No. 665 of 2016, had directed the respondents to consider petitioner’s claim for
appointment as Assistant Teacher Primary (Science).
In this contempt petition, it is alleged that the order passed by Writ Court has not been complied with.
Today, Mr. Ajay Veer Pundir, learned counsel appearing for the petitioner makes a statement at the bar that in terms of the order passed by Writ
Court, petitioner’s claim for appointment was considered and petitioner has been appointed as Assistant Teacher, Primary (Science) in the month
of March, 2021.
In view of the statement so made by learned counsel for the petitioner, nothing survives in this contempt petition.
Accordingly, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.