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Judgment
8 paragraphs · 142 wordsManoj Kumar Tiwari, J
An interim order dated 31.05.2017 was passed by Writ Court in WPSS No. 1248 of 2017, thereby stayed the termination order dated 19.05.2017
issued against the petitioner.
In this contempt petition, it was alleged that the interim order passed by Writ Court has not been complied with. However, today, Ms. Bhumika
Gangola, Advocate holding brief of Ms. Seema Sah, learned counsel for the petitioner has made a statement at the bar that petitioner was reinstated in
service in terms of the order dated 31.05.2017 and presently he is serving as Forest Guard at Dehradun Forest Division.
Since the order of the Writ Court has been complied with, therefore, nothing survives in this contempt petition.
In such view of the matter, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.