LAWS(UTN)-2026-2-35

SHANKAR SINGH Vs. DR. PANKAJ KUMAR PANDEY

Decided On February 11, 2026
SHANKAR SINGH Appellant
V/S
Dr. Pankaj Kumar Pandey Respondents

JUDGEMENT

(1.) This Contempt Petition has been filed alleging wilful disobedience of the order dtd. 24/12/2024, passed in WPSS No. 98 of 2024 and batch. By the said order, following direction was issued:-

(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 dtd. 6/10/2025 has 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 dtd. 12/6/2025 has been disposed of by the Office Memo No. 1553/10 AC dtd. 27/9/2025 by a reasoned and speaking order by the office of the Executive Engineer, Construction Division, Public Works Department, Askot, District Pithoragarh.