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Judgment
5 paragraphs · 115 wordsManoj Kumar Tiwari, J
Writ Court had directed the respondent no. 2 to take decision on the Enquiry Report within eight weeks.
A compliance affidavit has been filed by respondent no. 2, enclosing therewith an order dated 1.05.2018 passed by District Education Officer, Elementary Education, Dehradun. Perusal of the said order indicates that, upon conclusion of enquiry, the disciplinary authority has taken a decision and, accordingly, order of removal from service has been passed against the petitioner.
Since the order stands complied with, therefore, no useful purpose would be served by keeping this contempt petition pending.
Accordingly, the Contempt Petition is closed. Contempt notice issued to the respondent is hereby discharged.