Sudesh Kumar Sharma vs Yugal Kishore Pant
2026 Latest Caselaw 904 UK

Uttarakhand High Court

Sudesh Kumar Sharma vs Yugal Kishore Pant on 10 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                       2026:UHC:741



     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                      10TH FEBRUARY, 2026

            CONTEMPT PETITION NO. 164 of 2023

Sudesh Kumar Sharma                                .....Petitioner

                             Versus

Yugal Kishore Pant, Managing Director,
Uttarakhand Seed and Tarai Development
Corporation and three Others           .....Respondents

Counsel for the petitioner   :   Mr. Piyush Tiwari, Advocate.

Counsel for the Respondent   :   Mr. Aditya Pratap Singh, Advocate
No.1

Counsel for the Respondent   :   Mr. Rajesh Sharma, Advocate
No.2

Hon'ble Alok Kumar Verma,J.

The present Contempt Petition has been filed

alleging wilful disobedience of an order dated

23.03.2023, passed in Writ Petition (S/B) No.364 of

2020.

2. The petitioner had placed the judgment of

the Hon'ble Supreme Court dated 04.11.2022, passed

in Special Leave Petition (C) No.8658-8659 of 2019

(Civil Appeal No.8143 of 2022 and 8144 of 2022), in

the said Writ Petition (S/B) No.364 of 2020. The

Hon'ble Division Bench issued the following directions:-

"4) In the light of the aforesaid, we dispose

2026:UHC:741 of this petition in terms of paragraph 44 of

the judgment of the Supreme Court. The

respondents shall implement the said

judgment in respect of the petitioner within

four weeks."

3. Heard Mr. Piyush Tiwari, learned counsel for

the petitioner, Mr. Aditya Pratap Singh, learned counsel

for the respondent no.1 and Mr. Rajesh Sharma,

learned counsel for the respondent no.2.

4. In response to the present contempt petition,

a compliance affidavit dated 15.12.2025 has been filed

by Mr. Dayanidhi Batsa, the Assistant Provident Fund

Commissioner, along with documents.

5. Mr. Rajesh Sharma, Advocate appearing for

the respondent no.2, submitted that the respondent

has highest regards for the order passed by the Court

and the respondent always tries to implement the

Court's orders in a timely manner with all regard and

sincerity. The grievance of the petitioner has already

been resolved by issuing revised PPO

No.UKHLD00030683 on higher wages. . The arrear

amount of Rs.18,91,350/- and pension at the rate of

Rs.21,645/- has also been released.

2026:UHC:741

6. Mr. Piyush Tiwari, Advocate appearing for the

petitioner, submitted that the grievance of the

petitioner has been resolved. He does not want to

pursue the matter further.

7. In the facts and circumstances of the case,

this Contempt Petition does not require any further

consideration, therefore, the proceedings in the present

contempt petition are closed.

___________________ ALOK KUMAR VERMA, J.

Date: 10.02.2026 JKJ/Pant