Unknown vs State Of
2026 Latest Caselaw 3067 UK

Citation : 2026 Latest Caselaw 3067 UK
Judgement Date : 16 April, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

Unknown vs State Of on 16 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

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

      16.04.2026                        CLCON No. 174 of 2026
                                        Hon'ble Alok Kumar Verma, J.

This Contempt Petition has been filed alleging wilful disobedience of the Order dated 25.09.2025, passed in WPSS No. 1603 of 2025, "Shashi Rani Vs. State of Uttarakhand and Others".

2. By the Order dated 25.09.2025, the following directions were issued :-

"4. Accordingly, writ petition is disposed of granting liberty to petitioner to make representation to Chief Education Officer concerned within two weeks from today. If petitioner makes representation within the stipulated time, Chief Education Officer concerned shall take decision in the matter within six weeks thereafter by passing a speaking order, after inviting comments from the management."

3. Heard Mr. Nikhil Singhal, learned counsel for the petitioner.

4. Mr. Nikhil Singhal, Advocate, submitted that in compliance with the Order dated 25.09.2025, the petitioner moved her representation to the Chief Education Officer on 03.10.2025 along with a certified copy of the Order dated 25.09.2025. The respondent has knowingly not taken any decision on the petitioner's representation yet.

5. It is prima facie case of wilful disobedience of the Order dated 25.09.2025.

6. Notice is being issued to Naresh Kumar Haldiyan, Chief Education Officer, District Haridwar, the respondent. He is directed to appear before this Court through video conferencing on 11.05.2026 at 10:30 a.m. and show cause as to why proceedings for contempt of court should not be initiated against him.

7. Mr. Nikhil Singhal, Advocate, has sought one week's time for steps.

8. List on 11.05.2026 at 10:30 a.m.

(Alok Kumar Verma, J.) 16.04.2026 Shiv/