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Judgment
6 paragraphs · 181 wordsManoj Kumar Tiwari, J
Petitioner was dismissed from service against which he filed departmental Appeal. His appeal was also dismissed, therefore, petitioner filed Writ Petition (M/S) No. 706 of 2011. The said writ petition was allowed vide judgment dated 07.12.2017, the order passed by Disciplinary Authority as well as Appellate Authority were set-aside and respondents were directed to reinstate the petitioner with 50% backwages.
Alleging non-compliance of the judgment, this Contempt Petition was filed.
In paragraph no. 4 of the compliance affidavit filed by Mr. Brijesh Kumar Sant, Managing Director, Uttarakhand Transport Corporation, Dehradun, it has been stated that pursuant to judgment of the Writ Court, petitioner has been reinstated in service with 50% backwages, vide order dated 12.04.2018. The order of reinstatement is on record as Annexure-1 to the compliance affidavit.
Learned counsel appearing for the petitioner submits that the judgment of Writ Court has been complied with.
In view of the statement so made by learned counsel appearing for the petitioner, the Contempt Petition is closed. Contempt notices issued to respondents are hereby discharged.