Unknown vs State Of Uttarakhand And Another"
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Uttarakhand High Court

Unknown vs State Of Uttarakhand And Another" on 12 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

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


      12..03.2026                        CLCON No.70 of 2026
                                         Hon'ble Alok Kumar Verma, J.

This petition has been filed under the Contempt of the Courts Act, 1971. The petitioner has brought to the notice of this Court that the Order dated 23.07.2025, passed in Writ Petition No.613 of 2024 (S/S), "Kamal Kumar vs. State of Uttarakhand and Another", has been wilfully disobeyed.

2. By the Order dated 23.07.2025, the following direction was issued :-

"10. As per the Government Order No.1468/ XXIV-B-1/24 /01(28)/2024, dated 17.08.2024, the Commission is directed to consider the application that has been filed by the petitioner pursuant to the advertisement dated 13.10.2020, as valid application pursuant to the fresh advertisement dated 14.03.2024, issued by the Commission."

3. Heard Ms. Menka Tripathi, learned counsel for the petitioner.

4. Ms. Menka Tripathi, Advocate submitted that the petitioner communicated the Order dated 23.07.2025 to the respondent with a formal representation dated 29.07.2025, which was duly received by the Commission.

5. It is prima facie case of the wilful disobedience of the Order dated 23.07.2025.

6. Notice is being issued to the respondent. He is directed to appear before the Court through video conferencing on 30.03.2026 at 10.30 a.m. and show cause as to why proceedings for contempt of court should not be initiated.

7. Ms. Menka Tripathi, Advocate has sought two days' time to take steps.

8. List on 30.03.2026 at 10.30 a.m.

(Alok Kumar Verma, J.) JKJ/Pant 12.03.2026