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Judgment
9 paragraphs · 138 wordsManoj Kumar Tiwari, J
Against his removal from services, petitioner filed WPSS No. 13 of 2016. The said writ petition was disposed of by Writ Court vide order dated
11.05.2017 with a direction to the respondents to take final decision in the matter in view of letter dated 10.12.2012 within a period of eight weeks.
Alleging willful violation of the said order, this Contempt Petition has been filed.
In paragraph no. 3 of the compliance affidavit filed by District Education Officer, Pauri Garhwal, it has been stated that petitioner has given his
joining in Government Inter College, Bagwadi, Thalisain, Pauri Garhwal on 05.12.2017.
Since petitioner has been reinstated in service, therefore, nothing survives in this contempt petition.
Accordingly, the contempt petition is closed.
Contempt notices issued to the respondents are hereby discharged.