AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 177 wordsManoj Kumar Tiwari, J
Writ Court had directed for re-instatement of the petitioner with all consequential benefits, however, liberty was given to the respondent to proceed
with the matter, in accordance with law.
A Division Bench of this Court in Appeal modified the said direction and provided that disciplinary inquiry against the petitioner may be expedited.
Today, learned Deputy Advocate General appearing for the respondent has made a statement that the disciplinary inquiry initiated against petitioner
has been concluded and, based on the inquiry report, services of the petitioner have been terminated. He has also produced in Court a letter received
by his office from District Education Officer, Elementary, Udham Singh Nagar dated 13.08.2021. Para no. 7 of the said letter reveals that
petitioner’s services have been subsequently terminated on 18.03.2021 upon conclusion of inquiry.
In such view of the matter, no useful purpose would be served by keeping this Contempt Petition pending to the file of this Court.
Accordingly, Contempt Petition is closed. Contempt notice issued to respondent is hereby discharged.