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Judgment
Ritu Raj Awasthi, CJ
This contempt petition is arising out of the order dated 12.04.2021, passed in W.P.No.7377/2021, whereby the operation and execution of the impugned Government Order dated 16.12.2020, was stayed by the writ court.
The learned counsel for the complainant/ petitioner tries to submit that the consequence of the stay granted by the writ court is that the respondent No.3 should have handed over the administration and management of the High School to the complainant/ petitioner. However, respondent No.3 is still holding the office of administration and management of the Institution in question.
Learned AGA, on the basis of instructions, submits that the impugned Government Order dated 16.12.2020, is itself withdrawn by the State Government by order dated 26.05.2022, and the same has been brought on record as Annexure-R1 to the compliance affidavit dated 09.06.2022.
Respondent No.3 - Smt. Shobha G. N., Block Education Officer is present in the court. It is informed by her that she had not taken over the administration and management of the Institution. As such, there is no question of holding the charge of administration and management of the Institution in question.
In view of the above, we are satisfied that this contempt petition does not survive for any further consideration. It is accordingly dismissed. Notice, if any, is discharged.