High CourtsSingle Bench

Rakesh Kumar vs Vandana Garbiyal

Uttarakhand High Court · Decided on 16 August 2021 · Citation: (2021) 08 UK CK 0238

HON’BLE JUDGES
Manoj Kumar Tiwari, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 241 Of 2017
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Judgment

8 paragraphs · 132 words

Manoj Kumar Tiwari, J

1.

WPSS No. 760 of 2016, filed by the petitioner, was disposed of by Writ Court vide judgment dated 30.03.2017 with a direction to the respondents to

consider petitioner’s case for appointment on the post of Assistant Teacher (Primary), as per his qualification, within eight weeks.

2.

A short-counter affidavit has been filed by Ms. Vandana Garbiyal, Additional Director, Director General School Education Uttarakhand, Dehradun.

Along with said affidavit an order dated 19.05.2017 passed by Additional Director, SCERT, Dehradun has been enclosed.

3.

Perusal of the said order indicates that petitioner’s case was considered by the Competent Authority and was rejected for certain grounds

indicated in the order.

4.

In such view of the matter, contempt petition is closed. Notice issued to the opposite party is hereby discharged.