"Jitendra vs State Of Uttarakhand And Others"
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Uttarakhand High Court

"Jitendra vs State Of Uttarakhand And Others" on 19 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

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      19.03.                        CLCON NO.83 of 2026
      2026                          Hon'ble Alok Kumar Verma, J.

This Contempt Petition has been filed

alleging wilful disobedience of the order dated

07.01.2026, passed in WPMS No.50 of 2026,

"Jitendra vs. State of Uttarakhand and Others".

2. Heard Mr. Suraj Singh Koranga, learned

counsel holding brief of Mr. B.S. Koranga, learned

counsel for the petitioner.

3. Mr. Suraj Singh Koranga, Advocate,

submitted that the said writ petition was disposed

of on 07.01.2026 with liberty to the petitioner to

make application afresh in the prescribed

proforma and if petitioner makes such application

within two weeks, the competent authority in the

Board shall take decision in the matter, as per

law, within six weeks thereafter. The petitioner

served the said order on 12.01.2026 with his

application, but the respondent no.1 has wilfully

disobeyed the order dated 07.01.2026.

4. It is prima facie case of wilful disobedience

of the order dated 07.01.2026.

5. Notice is being issued to Mr. Prakash

Chandra Dumka, Sachiv, Bhavan Evam

Sannirman Karmakar Board, the respondent no.1.

He is directed to appear before this Court through

video conferencing on 04.05.2026 at 10:30 a.m.

and clarify why proceedings should not be

initiated against him for contempt of court.

6. Mr. Suraj Singh Koranga, Advocate, has

sought one week's time to take steps.

7. List on 04.05.2026 at 10:30 a.m.

(Alok Kumar Verma, J.) 19.03.2026

Pant/