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Judgment
5 paragraphs · 182 wordsManoj Kumar Tiwari, J
Petitioners were serving as Junior Engineer in Rural Engineering Services Department of the State Government. They were sent for deputation in Public Works Department. Petitioners claimed their absorption in Public Works Department by filing WPSS No. 1646 of 2013, which was allowed vide judgment dated 05.05.2017 and respondents were directed to take necessary steps towards absorption of the petitioners, strictly according to applicable Rules.
A response affidavit has been filed by Om Prakash, Additional Chief Secretary, Pubic Works Department, Dehradun. In para 5 of the said affidavit, it has been stated that after obtaining legal advice from the Law Department, a Government Order has been issued on 12.05.2018, whereby sanction was granted for absorption of the petitioners in Public Works Department.
In view of the statement so made in the said affidavit filed by opposite party no. 1, this Court is satisfied that the order passed by Writ Court in WPSS No. 1646 of 2013 has been complied with.
Accordingly, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.