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Judgment
6 paragraphs · 85 wordsManoj Kumar Tiwari, J
1.
In view of the statement made in paragraph no. 5 of the compliance affidavit by Dr. Mukul Sati, Regional Additional Director, Secondary
Education, Kumaon Division, Nainital, this Court is of the considered opinion that substantial compliance of the order passed by Writ Court has been
made.
2.
Accordingly, the Contempt Petitions are closed. Contempt notices issued to the respondents are hereby discharged. However, petitioner shall be at
liberty to approach the appropriate forum for redressal of his grievance, if any.