Hon'Ble Alok Kumar Verma vs 2018 Passed By
2026 Latest Caselaw 3068 UK

Citation : 2026 Latest Caselaw 3068 UK
Judgement Date : 16 April, 2026

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Uttarakhand High Court

Hon'Ble Alok Kumar Verma vs 2018 Passed By on 16 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
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SL.                 proceedings or
         Date                                          COURT'S OR JUDGES'S ORDERS
No                   directions and
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      16.04.2026                        CLCON No. 102 of 2026
                                        Hon'ble Alok Kumar Verma, J.

This Contempt Petition has been filed alleging wilful disobedience of the Order dated 23.12.2025, passed in Writ Petition No. 3421 (S/S) of 2018, "Smt. Reena Rani Vs. State of Uttarakhand and Others".

2. By the Order dated 23.12.2025, the following direction was issued :-

"10. Accordingly, the writ petition is allowed. The impugned order dated 01.10.2018 passed by respondent no.4 is quashed. The respondents are directed to reinstate the petitioner forthwith and to give all the consequential benefits which she is entitled as per law."

3. Heard Mr. Tapan Singh, learned counsel for the petitioner.

4. Mr. Tapan Singh, Advocate, submitted that the petitioner supplied the e-certified copy of the order dated 23.12.2025 to the respondent no.3 along with an application on 12.01.2026, but, the respondent no.3 has deliberately not complied with the Order dated 23.12.2025 till date.

5. It is prima facie case of wilful disobedience of the Order dated 23.12.2025.

6. Notice is being issued to Tarun Pant, District Education Officer, Pithoragarh, the respondent no.3. 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. Tapan Singh, 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/