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Judgment
Ajay Mohan Goel, J
By way of this contempt petition, the petitioners have made the following prayer:-
"It is therefore most respectfully prayed that present Civil Contempt Petition may kindly be allowed and respondents/contemnors may be summoned in person and prosecuted and punished for contempt of this Court and/or they may very kindly be directed to honour and implement judgment dated .8.9.2015 passed by Hon'ble Court in O.A. No. 2905/2015 titled as Yesh Paul and others versus State of Himachal Pradesh and others in time bound manner. Designation of Physical Education Teacher is a District Cadre post. Key role is of respondent No. 3. Respondents may veryy kindly be directed to advertise and fill vacant as well as backlog vacancies of Physical Education Teachers reserved for SC, ST, OBC, SC Ward of Ex-Serviceman, OBC Ward of Ex-Serviceman, General IRDP categories in time bound manner. Applicants are within zone of consideration. Therefore as and when respondents will fill these vacant as well as backlog posts candidature of applicants will be considered and they will get appointments. From last eight months respondents have done nothing to emplement judgment passed by Hon'ble High Court. Any other appropriate order or direction which this Hon'ble Court deems fit and proper in the facts and circumstances may very kindly be passed in favour of applicants in the interest of law justice and fair play for with they shall ever pray."
Learned Counsel for the petitioners submits that this contempt petition has been rendered infructuous, as would be apparent from the response filed to the petition.
In view of submissions so made by learned Counsel for the petitioners, these contempt proceedings are dropped. Notices discharged.