High CourtsSingle Bench

Jagat Singh vs Rai Singh Rawat

Uttarakhand High Court · Decided on 26 August 2021 · Citation: (2021) 08 UK CK 0374

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 53 Of 2018
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Judgment

7 paragraphs · 100 words

Manoj Kumar Tiwari, J

1.

Against rejection of his application form for the post of Primary School Teacher, petitioner has approached the Writ Court. Writ Court had directed

the respondents to accept the application form of the petitioner.

2.

Today, Mr. D.K. Joshi, learned counsel appearing for the petitioner submits that pursuant to the application made by the petitioner for the aforesaid

post, petitioner was declared successful and now he has been appointed.

3.

In such view of the matter, nothing survives in this Contempt Petition.

4.

Accordingly, Contempt Petition is closed. Contempt notice issued to respondent is hereby discharged.