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Judgment
7 paragraphs · 110 wordsManoj Kumar Tiwari, J
Learned Standing Counsel has produced in Court one order dated 03.02.2018 passed by Additional Director, Secondary Education, Uttarakhand,
Dehradun, which is taken on record.
Perusal of the said order indicates that petitioner has been notionally promoted as Lecturer w.e.f. 26.08.2004, i.e., the date on which her junior was
promoted as Lecturer. The said order indicates that petitioner has been notionally promoted in terms of direction issued by Writ Court. From perusal of
the said order, it is apparent that the direction issued by Writ Court stands complied with.
Accordingly, Contempt Petition is closed. Contempt notice issued to respondent no. 2 is hereby discharged.