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Judgment
7 paragraphs · 169 wordsManoj Kumar Tiwari, J
Petitioner had passed Diploma in Elementary Education from an institute situated outside the State of Uttarakhand.
Since the said qualification possessed by the petitioner has not been recognized for appointment as Primary School Teacher in State of Uttarakhand, therefore, petitioner filed Writ Petition (S/S) No. 1765 of 2016. The said writ petition was allowed by Writ court vide judgment dated 13.09.2017.
Alleging non-compliance of the aforesaid judgment, this Contempt Petition was filed.
Today, Mr. Pradeep Hairiya, learned Standing Counsel has produced in Court an order dated 24.05.2019 passed by District Education Officer, Elementary, Udham Singh Nagar. The said order is taken on record. Perusal of the said order indicates that the petitioner was appointed as teacher in Government Primary School Kopa, Gadarpur, District Udham Singh Nagar.
Since petitioner was appointed long back pursuant to judgment rendered by Writ Court, therefore, nothing survives in this Contempt Petition.
Accordingly, Contempt Petition is closed. Contempt Notice issued to respondent is hereby discharged.