PANKAJ SEMWAL Vs. J.S. NAGNIYAL

JUDGEMENT

(1.) Writ Court had directed the District Employment Officer, Tehri Garhwal to take decision on petitioner's representation, within eight weeks.

(2.) Alleging willful disobedience of the said direction, this contempt petition has been filed.

(3.) Opposite party No. 2 has filed a compliance affidavit. In para 4 of the said affidavit, it has been stated that petitioner's representation was decided by passing a reasoned and speaking order dtd. 11/10/2019, copy whereof has been annexed as Annexure-1 to the said affidavit.