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Judgment
10 paragraphs · 250 wordsManoj Kumar Tiwari, J
Petitioner's candidature for appointment to the post of Assistant Teacher, Government Primary School was not being considered on the ground that his OBC certificate is more than three years old.
Thus, feeling aggrieved, petitioner filed WPSS No. 523 of 2017, which was decided in terms of judgment rendered in WPSS No. 751 of 2016. Operative portion of the judgment, rendered in WPSS No. 751 of 2016, is extracted below:-
"3. In view thereof, the writ petition stands disposed with a direction to the authority concerned that the new OBC certificate shall be taken in account and thereafter the candidature of the petitioner shall be considered in accordance with law."
Alleging non-compliance of the judgment of the Writ Court, this contempt petition was filed.
Mr. Pradeep Hairiya, learned Standing Counsel appearing for the opposite parties has produced in Court an order dated 28.09.2018 passed by Additional Director, S.C.E.R.T., Uttarakhand, Dehradun, which is taken on record.
Perusal of the said order indicates that petitioner's name was recommended for appointment against supernumerary post.
Mr. Bhagwat Mehra, learned counsel for the petitioner has produced in Court the order of appointment issued in favour of the petitioner by Deputy Education Officer, Ramnagar on 01.01.2019, which is taken on record.
Since petitioner has now been appointed as Assistant Teacher, Government Primary School, therefore, nothing survives in this contempt petition.
Accordingly, the contempt petition is dismissed. Notices issued to the opposite parties are hereby discharged.