Surya Kant, J. - (1.) (Oral)
(2.) THE Civil Writ Petition No.8930 of 2001 filed by the petitioners was allowed by this Court on 8.2.2006 and a direction was issued to the respondents to treat the petitioners eligible for the post of PTI and to declare the result in a time bound manner. Alleging non-compliance of the above said order, this contempt petition has been filed. In response to the show cause notice, a short affidavit of Harcharanjit Kaur Brar, Director of Public Instructions (SE), Punjab has been filed, which is taken on record. As per the averments made in para 5 of the said affidavit, the result of the petitioners has been declared and has been duly published in the newspaper Ajit , dated 29.9.2006, with a correction which was published on 30.9.2006. It is further averred that all the petitioners have been selected and their names have been recommended to the respective District Education Officer (SE), Punjab for their appointment. In this view of the matter, it is apparent that the directions issued by this court have since been complied with and no further action is required to be taken in these proceedings which are accordingly dropped. Disposed of. Rule discharged.;