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Judgment
5 paragraphs · 127 wordsManoj Kumar Tiwari, J
Heard learned counsel for the parties.
Writ Court had directed the respondent to permit the petitioner on the post of Lecturer (History). Learned Standing Counsel has produced in Court promotion order dated 27.08.2021 issued by Authorized Controller, Public Inter College Surkhet.
Perusal of the said order indicates that petitioner has been promoted as Lecturer (History) subject to final outcome of Special Appeal No.36/2019. Shri Pradeep Hairiya, learned Standing Counsel has apprised the Court that petitioner has joined on the promoted post on 27.08.2021 itself.
Since petitioner has been promoted and he has also joined on the promoted post, therefore, nothing survives in the present contempt petition. Accordingly, contempt petition is closed. Notices issued to the respondents are hereby discharged.