AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 121 wordsManoj Kumar Tiwari, J
WPSS No. 539 of 2016 filed by the petitioner was disposed of with a direction to the respondents to consider petitioner’s claim for permanent
appointment.
Mr. Harendra Belwal, learned counsel appearing for the petitioner has made a statement at the bar that in terms of the said order, petitioner has
been given compassionate appointment on regular basis on the post of Beldar in the State Public Works Department.
In view of the statement so made by learned counsel for the petitioner, the Contempt petition is closed. Notices issued to the opposite parties are
hereby discharged.
However, petitioner shall be at liberty to approach the appropriate forum for redressal of his grievance, if any.