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Judgment
13 paragraphs · 221 wordsManoj Kumar Tiwari, J
The judgment rendered by Writ Court in favour of the petitioner was set aside by Division Bench of this Court in Special Appeal No. 505 of 2017
and the matter was remanded back to Writ Court. Upon remand of the matter, the Writ Court decided the writ petition of the petitioner in terms of
judgment rendered in Special Appeal No. 543 of 2017.
Learned Standing Counsel has apprised the Court that, in terms of the direction issued by Division Bench of this Court in Special Appeal No. 543 of
2017, which were made applicable in the case of the petitioner also by the Writ Court, the disciplinary proceedings initiated against the petitioner was
concluded and, based on the finding of the Inquiry Officer, petitioner has been terminated from service vide order dated 28.01.2020 passed by District
Education Officer, Nainital.
Since the judgment sought to be executed by this contempt petition contained a direction to the Competent Authority to re-instate the petitioner in
service and now in view of subsequent development, petitioner’s re-instatement is not possible, therefore, in the considered opinion of this Court,
this is not a case of willful disobedience of the order of this Court.
Accordingly, the Contempt Petition is closed.
Contempt notices issued to the respondents are hereby discharged.