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Judgment
6 paragraphs · 205 wordsManoj Kumar Tiwari, J
Writ Court had directed the Competent Authority to conclude the pending inquiry against the petitioner within three months, in the light of judgment rendered in Special Appeal No. 161 of 2007.
Alleging wilful disobedience of the order passed by Writ Court, petitioner had filed this Contempt Petition.
Mr. J.S. Bisht, learned Standing Counsel has produced in Court one order dated 22.07.2020 passed by District Education Officer, Elementary, Udham Singh Nagar, which is taken on record. Perusal of the said order indicates that State had filed Special Appeal No. 835 of 2019 challenging the order passed by Writ Court and upon dismissal of the said Special Appeal, petitioner has been reinstated in service. Learned Standing Counsel has also produced in Court the joining report submitted by the petitioner before Deputy Education Officer, Bazpur, which is also taken on record. Perusal of the said report indicates that petitioner had joined duties as Assistant Teacher in Government Primary School Gangapur, Bazpur on 23.07.2020.
In view of the aforesaid facts, this Court is satisfied that the order passed by Writ Court has now been complied with.
Accordingly, the Contempt Petition is closed. Contempt notice issued to respondent is hereby discharged.