Shankar Singh vs Dr. Pankaj Kumar Pandey And Others
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Uttarakhand High Court

Shankar Singh vs Dr. Pankaj Kumar Pandey And Others on 11 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                      2026:UHC:790

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                    11TH FEBRUARY, 2025

            CONTEMPT PETITION NO.223 OF 2025

Shankar Singh                                   .....Petitioner

                             Versus

Dr. Pankaj Kumar Pandey and Others
                                               .....Respondents

Counsel for the petitioner   : Mr. Harendra Belwal, Advocate
                               with Mr. Faizan Ahmed,
                               Advocate.

Counsel for the respondent   : Mr. Jagdish Singh Bisht, Advocate.
no.2.

Hon'ble Alok Kumar Verma,J.

This Contempt Petition has been filed alleging

wilful disobedience of the order dated 24.12.2024,

passed in WPSS No. 98 of 2024 and batch. By the said

order, following direction was issued:-

"6. .........., therefore, the present writ petition is disposed of finally by directing to the respondents to pass a fresh order by giving notice and opportunity of hearing to the petitioners and also by reasoned and speaking order. The entire exercise be completed by the respondents preferably within a period of two months from the date of production of certified copy of this order."

2. Heard Mr. Harendra Belwal, learned counsel

for the petitioner and Mr. Jagdish Singh Bisht, learned

counsel for the respondent no.2.

3. A Compliance Affidavit dated 06.10.2025 has

2026:UHC:790 been filed by Mr. Rajesh Chandra, the Engineer-in-Chief

and Head of Department, Public Works Department,

Uttarakhand, Dehradun. According to the said

Compliance Affidavit, the representation of the

petitioner dated 12.06.2025 has been disposed of by

the Office Memo No. 1553/10 AC dated 27.09.2025 by

a reasoned and speaking order by the office of the

Executive Engineer, Construction Division, Public Works

Department, Askot, District Pithoragarh.

4. Mr. Harendra Belwal, Advocate, submitted

that the petitioner's representation has been decided,

therefore, the petitioner does not want to pursue the

present matter further.

5. For the foregoing reasons, this Contempt

Petition does not require any further consideration.

Therefore, the proceedings in the present Contempt

Petition are closed.

___________________ ALOK KUMAR VERMA, J.

Date: 11.02.2026 Shiv/