CLCON/191/2025
2025 Latest Caselaw 5079 UK

Uttarakhand High Court

CLCON/191/2025 on 29 October, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
D1-
01                                CLCON No.379 of 2025
                                  CLCON No.402 of 2024
                                  CLCON No. 189 of 2025
                                  CLCON No. 191 of 2025
                                  Hon'ble Ravindra Maithani, J.

Mr. M.C. Pant, Advocate for the petitioner in CLCON No.402 of 2024.

Mr. Hem Chandra Joshi, Advocate for the petitioners in CLCON No.189 of 2025 and CLCON No.191 of 2025.

Mr. C.S. Rawat, Chief Standing Counsel for the State.

There are three directions issued by this Court in the WPPIL No.116 of 2018, Kundan Singh Vs. State and Others ("the PIL"). The judgment has been affirmed by the Hon'ble Supreme Court. Now, it has been brought to the notice of the Court that the respondent/State has wilfully disobeyed the directions of this Court dated 12.11.2018.

During the course of hearing, learned Chief Sanding Counsel submits that he would get instructions on directions 'B' and 'C' as contained in Paragraph 34 of the judgment of which disobedience is reported.

He also submits that insofar as the directions in Paragraph 34-A is concerned, it is a policy matter.

This Court in clear terms has given directions in Para 34 of the judgment passed in the PIL.

Insofar as the directions contained in Para 34 'B' and 'C' are concerned, nothing is required to be done. It has to be acted upon. There is nothing with the State to sit over the directions issued by this Court.

Let learned Chief Standing Counsel get categorical instructions as to whether it has been implemented or not, and if it is not done, why it may not be considered wilful disobedience and the matter may further be not processed for framing charges on the person, who is responsible it.

List this matter on 20.11.2025.

(Ravindra Maithani J.) 29.10.2025 RV