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Judgment
4 paragraphs · 193 wordsVivek Singh Thakur, J
Learned Additional Advocate General has produced instructions dated 1st September, 2020, received from Deputy Director of Elementary Education, Mandi, whereby it has been informed that merit list of eligible candidates to the post of Shastri has been prepared and name of petitioner finds mention therein, however, appointment could not be offered to candidates on account of interim stay order passed by this Court in CWP No. 2804 of 2020, titled Anil Kumar vs. Union of India.
2 Though, order passed by Court stands complied with, however, there is delay in compliance. In reply, filed on behalf of Director, Elementary Education, unconditional and unqualified apology has been tendered on behalf of respondents for any act, which may be construed disobedience.
3 Considering aforesaid compliance report, placed on record by learned Additional Advocate General, and also accepting the apology tendered on behalf of respondents, present petition is closed and disposed of with direction to respondents to complete the compliance immediately after vacation of stay in CWP No. 2804 of 2020 and also with liberty to petitioner that she may avail appropriate remedy for redressal of grievances, if any, still survive.