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Judgment
5 paragraphs · 138 wordsManoj Kumar Tiwari, J
The only direction issued by Writ Court to the Appellate Authority was to decide petitioner's appeal.
On 26.08.2021, this Court asked the learned Standing Counsel appearing for the opposite party to get instructions. Today, on instructions, Mr. J.S. Bisht, learned Standing Counsel for the opposite party submits that decision on petitioner's appeal has been taken by the Appellate Authority. In support of his contention, he has produced in Court the order dated 27.08.2021 passed by Chief Education Officer, Haridwar.
Perusal of the said order indicates that decision on petitioner's departmental appeal, against termination of his services, has now been taken.
In such view of the matter, the contempt petition is closed. However, petitioner shall be at liberty to challenge the decision taken on his departmental appeal before the appropriate forum.