Uttarakhand High Court

CLCON/187/2025 on 23 May, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                                               2025:UHC:4348
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                               CLCON/187/2025
                               Hon'ble Manoj Kumar Tiwari, J.

1. Mr. Vikas Kumar Guglani, learned counsel for the petitioner.

2. Mr. J.S. Bisht, learned Standing for the State of Uttarakhand.

3. WPSS No. 206 of 2025, filed by petitioner, was decided in terms of judgment dated 10.11.2022 rendered in WPSS No. 2056 of 2022. By the said judgment, suspension order, impugned in the writ petition, was set aside and the respondents were permitted to hold departmental enquiry against the petitioner on the charge of lack of basic qualification.

4. Alleging disobedience of the order passed in WPSS No. 206 of 2025 petitioner has filed this writ petition.

5. Mr. J.S. Bisht, learned Standing Counsel for the State submits that in compliance of order of this Court, the order of suspension passed against the petitioner was revoked on 07.05.2025 and he has been reinstated in service.

6. Mr. V.K. Guglani, learned counsel for the petitioner also submits that the compliance of the order has been made.

7. In such view of the matter, the contempt petition is closed.

(Manoj Kumar Tiwari, J.) 23.05.2025 Aswal

DN: c=IN, o=HIGH COURT OF UTTARAKHAND,

NITI RAJ ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005 aa85f9802a3a08b08d1369512ea30f3,

SINGH ASWAL postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE 3D26F5C22DACF4F4610C1FE58A58531726FBB0 , cn=NITI RAJ SINGH ASWAL Date: 2025.05.23 04:36:50 -07'00' 2025:UHC:4348