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Judgment
14 paragraphs · 225 wordsManoj Kumar Tiwari, J
WPSS No. 1192 of 2017, filed by the petitioner, was decided in terms of the judgment rendered in WPSS No. 1613 of 2016. Operative portion of
the judgment dated 28.03.2017 passed in WPSS No. 1613 of 2017 is extracted below:-
“Petitioner, as noticed hereinabove, had already tendered her resignation which came into force on 20.01.2016 before the date of advertisement
dated 17.02.2016.
Accordingly, the petition is allowed. Impugned order dated 22-23.7.2016 (page 56 of the paper book) is quashed and set aside. The respondents are
directed to permit the petitioner to discharge her duties pursuant to letter dated 21.07.2016 along with all consequential benefits.
Pending application, if any, stands disposed of.â€
In this contempt petition, it is alleged that the order passed by Writ Court has not been complied with.
A compliance affidavit has been filed Mr. R.K. Kunwar, Director, Elementary Education, Uttarakhand, Dehradun. Along with said affidavit, an
order of appointment dated 24.05.2019, issued by District Education Officer, Elementary, Udham Singh Nagar, has been enclosed. Perusal of the said
order indicates that pursuant to the order passed by Writ Court, petitioner was offered appointment as Assistant Teacher (Primary) in Government
Primary School, Gangapur, Sitarganj, Udham Singh Nagar.
In such view of the matter, contempt petition is closed. Notices issued to the opposite parties are hereby discharged.