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Judgment
4 paragraphs · 149 wordsManoj Kumar Tiwari, J
In paragraph no. 5 of the response affidavit filed by Ms. Manisha Panwar, Secretary, Rural Development, Government of Uttarakhand, it has been stated that, in terms of order passed by Writ Court, petitioner's representation was considered by Commissioner, Rural Development and petitioner has been notionally promoted to the post of Senior Administrative Officer w.e.f. 27.01.2011. In paragraph no. 6 of the response affidavit, it has been further stated that since seniority dispute is pending adjudication before Hon'ble Supreme Court in S.L.P. No. 3810 of 2017, therefore, in the promotion order, a stipulation has been made that it shall be subject to final decision of S.L.P.
Learned counsel for the petitioner also submits that the order passed by Writ Court stands complied with.
In such view of the matter, the Contempt Petition is closed. Contempt notice issued to the respondent is hereby discharged.