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Judgment
10 paragraphs · 161 wordsManoj Kumar Tiwari, J
Writ Court, vide order dated 10.04.2017, passed in WPSS No. 2634 of 2015, had directed the respondents to reinstate the petitioner, if persons
junior to her have been retained.
A compliance affidavit has been filed by Mr. Kamal Kishore, Garden Overseer, Raj Bhawan, Nainital. In para 5 of the said affidavit, it has been
stated that petitioner was reinstated in service in terms of the judgment rendered by Writ Court.
Learned counsel for the petitioner submits that subsequently, petitioner’s services have now again been terminated.
If that is so, it will give fresh cause of action. This Court is of the opinion that no case for proceeding for contempt is made out against the opposite
parties.
In such view of the matter, contempt petition is closed. Notices issued to the opposite parties are hereby discharged. However, petitioner shall be at
liberty to approach appropriate forum for redressal of her grievance, if any.