Uttarakhand High Court
CLCON/44/2026 on 23 February, 2026
Author: Alok Kumar Verma
Bench: Alok Kumar Verma
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23.02. CLCON No.44 of 2026
2026 Hon'ble Alok Kumar Verma, J.
This petition has been filed under the contempt of Courts Act, 1971 alleging the wilful disobedience of the order dated 24.12.2025, passed in WPSS No.2114 of 2018. By the said order, the Co-ordinate Bench has directed:-
"...............The respondents are directed to reinstate the petitioner forthwith, however, reinstatement shall be subject to the final outcome of the Criminal Trial No.3 of 2018 pending in the court of 4th Additional Session Judge, Dehradun".
2. Heard Mr. Amar Murti Shukla, learned counsel for the petitioner.
3. Mr. Amar Murti Shukla, Advocate, argued that the petitioner submitted his representations dated 09.01.2026, 14.01.2026, 17.01.2026 and 19.01.2026 before the authority. But, the order dated 24.12.2025 has not been complied with till date. The Criminal Trial No.3 of 2018 is still pending.
4. It is prima facie case of wilful disobedience of the order dated 24.12.2025.
5. Notice is being issued to the respondent no.3 Rajesh Sharma, Engineer-in-Chief, Public Works Department. He is directed to appear before this Court through video conferencing on 17.03.2026 at 10:30 a.m. and show cause as to why proceedings for contempt of court should not be initiated against him.
6. Learned counsel for the petitioner has sought three days' time to take steps.
7. List on 17.03.2026 at 10:30 a.m. (Alok Kumar Verma, J.) 23.02.2026 Pant/