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Judgment
6 paragraphs · 170 wordsManoj K. Tiwari, J
Petitioner was placed under suspension for certain charges against which he filed WPSS No. 3480 of 2018. Writ Court quashed the suspension order passed against the petitioner with liberty to the respondents to pass afresh order, if need be.
Alleging non-compliance of the said order, this contempt petition has been filed.
A compliance affidavit has been filed by Mr. Rakesh Kunwar, Director, Sanskrit Education, Uttarakhand, Dehradun. In para 4 & 5 of the said affidavit, it has been stated that the suspension order passed against the petitioner was revoked and petitioner has been reinstated as Junior Assistant in Dronsthali Aarsh Kanya Gurukul Mahavidyalaya, Rajpur Road, Dehradun. It has further been stated in para 5 that petitioner's salary along with arrears has been released to the petitioner.
Mr. Ravi Bisht, learned counsel appearing for the petitioner submits that the order passed by Writ Court stands complied with.
Accordingly, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.