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
6 paragraphs · 149 wordsManoj Kumar Tiwari, J
WPSS No. 395 of 2021 filed by the petitioner was disposed of by Writ Court vide order dated 08.03.2021 with a direction to Chief Education Officer, Nainital to take decision on petitioner's representation within a period of one month.
Alleging willful disobedience of the said order, this contempt petition has been filed.
Today, learned Standing Counsel has produced in Court today, an order dated 18.09.2021, which is taken on record. Perusal of the said order reveals that Drawing & Disbursing Officer of the office, in which petitioner is posted, has been directed to release arrears of salary to the petitioner, subject to sanction of leave, if petitioner was present for duties.
Since the only direction was to take decision on petitioner's representation, which has now been taken, therefore, nothing survives in this Contempt Petition.
Accordingly, the Contempt Petition is closed.