PRADEEP SINGH Vs. BRIJESH KUMAR SANT

JUDGEMENT

(1.) The petitioner has brought to the notice of the Court that order dtd. 15/2/2022, passed in Writ Petition (S/S) No.254 of 2022, Pradeep Singh and others vs. State of Uttarakhand and others (for short, "the petition"), has been willfully disobeyed by the respondent.

(2.) The order dtd. 15/2/2022, passed in the petitioner inter alia directs as follows:-

(3.) Learned counsel for the contempt petitioner would submit that all the vacancies have been filled up by the respondent.