Anil Kumar, J. - (1.) HEARD counsel for the parties and gone through the record.
(2.) BY order dated 10.02.2010 passed in Writ Petition No. 2569 (SS) of 2008 Alok Kumar v. State of Uttar Pradesh and Ors. Writ Petition No. 2569 (SS) of 2008. following directions has been issued: "Considering the peculiar facts and circumstances of the case, the opposite parties are directed to reconsider the claim of the Petitioner for regularisation taking into consideration the above facts as also the circular letter dated 3rd July, 2009 issued by the Commissioner/Secretary, Board of Revenue, Lucknow. It is further provided that while considering the claim of the Petitioner, the authorities will not be guided with the impugned order and shall pass fresh order after applying its independent mind to the facts and circumstances of the case." As the said order has not been complied with by the opposite parties as per the version of the Petitioner/applicant, the present contempt petition has been filed under Section 12 of the Contempt of Courts Act.
(3.) THEREAFTER the response has been filed on behalf of O.P. No. 3/Sri Ashutosh Rai, Sub District Magistrate, Bhinga, District - Shrawasthi and in the said response in paragraph No. 5 it is inter alia stated that by an order dated 30th of August, 2010 (Annexure No. CA -1) the case of the applicant has been considered in pursuance to the order passed by writ court and necessary orders were passed/decided accordingly. So the present contempt petition is liable to be dismissed.;