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Judgment
6 paragraphs · 189 wordsManoj Kumar Tiwari, J
Petitioner's writ petition, seeking mandamus to the authorities to consider his case for change of place of posting from Kumaun Division to Garhwal Division, was disposed of by Writ Court vide order dated 09.08.2018 with liberty to petitioner to make a representation to the Competent Authority. The Competent Authority was directed to take decision on petitioner's representation, within six weeks.
Alleging willful disobedience of the said order, this Contempt Petition has been filed.
Learned Standing Counsel has produced in Court today an order dated 10.06.2019 passed by Mr. R.K. Uniyal, Additional Director, Education, Directorate, Uttarakhand, Dehradun, which is taken on record. Perusal of the said order indicates that petitioner's representation for change of place of posting was considered and rejected on the ground that his prayer is not maintainable in view of provisions contained in Section 6 of Transfer Act, 2017.
Since petitioner's representation was considered and rejected, therefore, in the humble opinion of this Court, the order passed by Writ Court stands complied with.
Accordingly, the Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged.