CLCON/696/2018
2021 Latest Caselaw 1405 UK

IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL
         ON THE 8TH DAY OF APRIL, 2021
                        BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


     CONTEMPT PETITION No. 696 of 2018

BETWEEN:

Ganga Singh Rana and others.                ....Petitioners
     (By Mr. M.C. Kandpal, Senior Advocate, assisted by Mr.
     Chitrarth Kandpal, Advocate)

AND:
Sri Ranbir Singh and others.              ...Respondents
     (By Mr. Pradeep Hariya, Standing Counsel for the State
     of Uttarakhand)


                       JUDGMENT

Learned Senior Advocate for the petitioners submits that petitioner nos. 1 & 4 have been regularized in service; while, petitioner nos. 2 & 3 have been notionally regularized from the date of their superannuation. Regarding petitioner no. 5, he submits that regularization order was issued in his favour, which was subsequently withdrawn.

2. Since the only direction, which was issued by Writ Court, was to regularize the services of the petitioners and services of four petitioners, out of five, have already been regularized and, for remaining one, it has been stated in the order dated 07.01.2021 passed by D.F.O., Pithoragarh that he is not eligible for regularization, therefore, no case for proceeding

against the respondents under Contempt of Courts Act is made out.

3. Accordingly, the Contempt Petition is dismissed. Contempt notices issued to the respondents are hereby discharged. However, petitioner nos. 2, 3 & 5 shall be at liberty to approach the appropriate forum, if any of their grievance still survives.

(MANOJ KUMAR TIWARI, J.) Arpan