Contempt petition disposed of after the underlying writ petition was decided by the Division Bench.

The Meghalaya College Teachers Association filed a contempt petition against the respondents in connection with W.P.(C) No. 281 of 2017.

During the pendency of the contempt proceedings, the Division Bench passed a judgment and order dated 10 September 2026 in W.P.(C) No. 281 of 2017.

In view of that subsequent decision, the learned Single Judge held that the contempt matter could not proceed at that stage and closed it accordingly.

Whether the contempt petition should be closed following the judgment and order passed by the Division Bench in W.P.(C) No. 281 of 2017.

Whether the contempt proceedings should be disposed of in view of the subsequent decision in the underlying writ petition.

The Court applied the procedural principle that contempt proceedings connected with an underlying writ petition may be closed or disposed of when the substantive writ proceedings have subsequently been decided, particularly where no further contempt adjudication is considered necessary at that stage.

No specific statutory provision, precedent, or independent legal doctrine was cited in the order.

The Court noted that the Division Bench had delivered its judgment and order in the underlying writ petition on 10 September 2026.

Since the substantive proceedings in W.P.(C) No. 281 of 2017 had thereby been decided, the Court considered the pending contempt petition no longer fit for continuation at that stage.

On that basis, it ordered closure of the matter without undertaking any separate examination of the alleged contempt.

Cont. Cas.(C) No. 11 of 2026 was accordingly disposed of.