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Judgment
6 paragraphs · 160 wordsManoj Kumar Tiwari, J
Writ Court had directed the respondents to treat the services of the petitioner on the post of Assistant Teacher (L.T. Grade) to have been regularized w.e.f. 01.10.1990.
Alleging willful disobedience of the said order, this contempt petition has been filed.
Learned Standing Counsel was asked to get instructions in the matter. Today, learned Standing Counsel, on instructions, has produced in Court an order passed by Regional Additional Direcotor, Secondary Education, Kumaon Division, Nainital, which is taken on record. At Serial No.21 of the said order, name of the petitioner is mentioned and, from perusal of Column No. 7 of the list appended with the said order, it is apparent that petitioner's date of regularization has been modified from 28.12.1999 to 01.10.1990.
In such view of the matter, there is no reason to doubt that the order passed by Writ Court has not been complied with.
Accordingly, the contempt petition is closed.