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Judgment
5 paragraphs · 146 wordsManoj Kumar Tiwari, J
Mr. Lalit Miglani, learned counsel appearing for respondent no. 3 has made a statement at the bar that pursuant to the order dated 16.11.2017 passed in WPSS No. 3310 of 2017, petitioner was reinstated vide order dated 18.04.2018 by District Education Officer, Elementary, Haridwar (respondent no. 3). He has produced in Court copy of the order dated 18.04.2018, which has been filed along with compliance affidavit. Compliance affidavit is taken on record. Mr. Miglani has further apprised the Court that upon petitioner's reinstatement, he was again terminated from services, after holding inquiry as per established norms.
In such view of the matter, nothing survives in this Contempt Petition.
Accordingly, Contempt Petition is closed. Contempt notice issued to respondent no. 3 is hereby discharged.
However, petitioner shall be at liberty to challenge the subsequent termination order, if so advised.