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Judgment
7 paragraphs · 215 wordsAlok Kumar Verma, J
This Contempt Petition has been filed alleging wilful disobedience of the Order dated 22.10.2024, passed in Writ Petition No.1994 of 2024 (S/S), "Jitendra Singh and Others vs. State of Uttarakhand and Others". By the Order dated 22.10.2024, the following direction was issued:-
"7.The writ petition is, accordingly, disposed of with the direction to the Competent Authority to constitute a selection committee, in terms of Regularisation Rules of 2013, which shall consider claim of petitioners for regularisation, as per Rules. This entire exercise shall be completed within three months from the date of production of certified copy of this order."
Heard Mr. Amar Murti Shukla, learned counsel for the petitioners and Mr. J.S. Bisht, learned counsel for the State.
Mr. J.S. Bisht, Advocate submitted on instructions that the Competent Authority had constituted a selection committee in terms of the Regularisation Rules, 2013 and after considering the matter, has rejected the petitioners' case.
Mr. Amar Murti Shukla, Advocate submitted that the petitioners shall challenge the order, passed by the Competent Authority. However, the petitioners do not want to pursue the present matter further.
In view of the above, this contempt petition (No.110 of 2025) does not require any further consideration. The proceedings in this contempt petition are closed.