NEERAJ BHATT Vs. NARENDRA SINGH BISHT & ANOTHER

JUDGEMENT

(1.) Mr. Dinesh Gahtori, learned counsel for the petitioner submits that representation submitted by the petitioner has been decided by the Secretary, Uttarakhand Public Service Commission vide order dated 13.12.2017. Copy of the aforesaid letter has been produced in Court by learned counsel for the petitioner, which is taken on record.

(2.) Since the only direction issued by Writ Court was to take decision on petitioner's representation and such decision has been taken, therefore, nothing survives in this contempt petition.

(3.) Accordingly, contempt petition is closed. Notices issued to the respondents are hereby discharged.