Uttarakhand High Court
CLCON/716/2019 on 23 July, 2020
Author: Manoj K. Tiwari
Bench: Manoj K. Tiwari
CLCON No. 716 of 2019 Hon'ble Manoj K. Tiwari, J.
Mr. Pankaj Chaturvedi, Advocate for the petitioner.
Mrs. Mamta Bisht, Mr. Vinod Nautiyal, Deputy Advocate General, Mr. S.K. Mishra and Mr. Pradeep Hariya, Standing Counsel, Mr. V.S. Rawat, Mr. Atul Bahuguna, Mr. R.C. Joshi, Mr. Gajendra Tripathi, Mr. M.S. Bisht & Mr. J.S. Bisht, Brief Holder for the State of Uttarakhand.
Heard learned counsel for the parties through video conferencing.
Petitioner was engaged on contract as Workshop Instructor in a Government Polytechnic. His engagement was subsequently discontinued. Feeling aggrieved, he filed WPSS No. 1643 of 2019. Learned Writ Court vide interim order dated 11.07.2019 provided that "petitioner be permitted to continue on the post of Workshop Instructor till the regular appointment or alternative arrangement is made".
In this Contempt Petition, it is alleged that the opposite parties have willfully disobeyed the interim order passed by Writ Court.
A response-cum-counter affidavit has been filed on behalf of respondent no. 2. Alongwith the said affidavit, an order dated 05.08.2019 passed by Director, Technical Education has been enclosed.
Perusal of the said order indicates that one Mr. Anoop Naudiyal has been posted as Workshop Instructor in Government Polytechnic, Pitthuwala, Dehradun where petitioner was earlier serving.
Since vacancy of Workshop Instructor in Government Polytechnic, Pitthuwala, Dehradun has been supplied by Mr. Anoop Naudiyal, therefore, this Court is of the opinion that substantial compliance of the interim order of the Writ Court has been made.
In such view of the matter, contempt petition is dismissed.
Contempt notices issued against the respondents are hereby discharged.
All pending applications stand disposed of.
(Manoj K. Tiwari, J.)
Arpan 23.07.2020