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Judgment
8 paragraphs · 110 wordsManoj Kumar Tiwari, J
Writ Court directed Director (Secondary Education) to take decision on petitioner’s representation vide order dated 01.02.2017.
It is an admitted position that such decision has been taken by Director (Secondary Education).
Learned counsel for the petitioner submits that petitioner was not heard by the Director (Secondary Education), Dehradun before taking the
decision.
Since the direction issued by Writ Court stands complied with, therefore, nothing survives in this contempt petition.
Accordingly, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged. However, petitioner shall be at liberty to
approach appropriate forum for redressal of his grievance, if any.