Anil Kant vs Aditya Saha
2026 Latest Caselaw 905 UK

Uttarakhand High Court

Anil Kant vs Aditya Saha on 10 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                        2026:UHC:742



   IN THE HIGH COURT OF UTTARAKHAND
              AT NAINITAL

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

            CONTEMPT PETITION NO. 189 of 2023

Anil Kant                                            .....Petitioner

                              Versus

Aditya Saha, Regional Provident Fund
Commissioner and Another                         .....Respondents

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

Counsel for the Respondent    :   Mr. Rajesh Sharma, Advocate
No.1

Counsel for the Respondent    :   Mr. Aditya Pratap Singh, Advocate
No.2

Hon'ble Alok Kumar Verma,J.

The present Contempt Petition has been filed

alleging wilful disobedience of an order dated

25.11.2022, passed in Writ Petition (S/S) No.716 of

2020 and batch. By the said order, the following

direction was issued :-

" Having regard to the facts and

circumstances of the case, writ petitions are

disposed of with a direction to the concerned

Regional Provident Fund Commissioner to

consider and decide the claim of petitioners,

in terms of the judgment rendered by Hon'ble

2026:UHC:742 Supreme Court in SLP(C) No.8658-8659 of

2019, within eight weeks from the date of

production of certified copy of this order."

2. Heard Mr. Piyush Tiwari, learned counsel for

the petitioner, Mr. Rajesh Sharma, learned counsel for

the respondent no.1 and Mr. Aditya Pratap Singh,

learned counsel for the respondent no.2.

3. 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.

4. Mr. Rajesh Sharma, Advocate appearing for

the respondent no.1, 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.UKHLD00030680 on higher wages. The arrear

amount of Rs.9,52,595/- and pension at the rate of

Rs.11,112/- has also been released.

5. Mr. Piyush Tiwari, Advocate appearing for the

petitioner, submitted that the grievance of the

2026:UHC:742 petitioner has been resolved. He does not want to

proceed further with the matter.

6. 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