Bhatt vs Directorate Department
2026 Latest Caselaw 3003 UK

Citation : 2026 Latest Caselaw 3003 UK
Judgement Date : 15 April, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

Bhatt vs Directorate Department on 15 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

SL.   Date         Office      Notes,
No                 reports, orders or
                   proceedings     or   COURT'S OR JUDGES'S ORDERS
                   directions     and
                   Registrar's order
                   with Signatures


      15.04.2026                        CLCON No.155 of 2026
                                        Hon'ble Alok Kumar Verma, J.

This contempt petition has been filed alleging wilful disobedience of the order dated 16.02.2026, passed in WPSS No.1499 of 2025, "Meenakshi Bhatt vs. Directorate Department Accounts and Others". By the Order dated 16.02.2026, the following directions were issued :-

"(5) Writ Petition is, accordingly, disposed of with liberty to petitioner to make representation to Conservator of Forest, Almora. If she makes representation within one week from today, decision thereupon shall be taken, as per law, within three weeks thereafter."

2. Heard Mr. M.C. Kandpal, learned Senior Advocate assisted by Mr. Devesh Kandpal, learned counsel for the petitioner.

3. Mr. M.C. Kandpal, Senior Advocate has contended that in compliance with the Order dated 16.02.2026, the petitioner submitted her representation before the Conservator of Forest, Almora within the stipulated time. The Conservator of Forest, Almora, after considering the representation, passed an Order dated 26.02.2026, whereby the petitioner was allowed to continue on the post of Lekhakar (Assistant Accountant). But, the respondent has failed and neglected to comply with the order dated 16.02.2026 and the order of the Conservator of Forest.

4. It is prima facie case of wilful disobedience of the Order dated 16.02.2026.

5. Notice is being issued to the respondent. He is directed to appear before this Court through video conferencing on 04.05.2026 at 10.30 a.m. and explain why the proceedings of contempt should not be initiated against him.

6. Mr. M.C. Kandpal, Senior Advocate has sought one week's time to take steps.

7. List on 04.05.2026 at 10.30 a.m.

(Alok Kumar Verma, J.) JKJ/Pant 15.04.2026