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Judgment
6 paragraphs · 139 wordsManoj Kumar Tiwari, J
Writ Court had directed the District Employment Officer, Tehri Garhwal to take decision on petitioner’s representation, within eight weeks.
Alleging willful disobedience of the said direction, this contempt petition has been filed.
Opposite party No. 2 has filed a compliance affidavit. In para 4 of the said affidavit, it has been stated that petitioner’s representation was decided by passing a reasoned and speaking order dated 11.10.2019, copy whereof has been annexed as Annexure-1 to the said affidavit.
Perusal of the said order indicates that petitioner’s representation was rejected on the ground that a regular incumbent has joined on the post of Driver, therefore, services of petitioner are no more needed.
In such view of the matter, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.