Kirtan Pal vs Shisir Gupta

Pankaj Purohit, J

The contempt petitioner alleges willful and deliberate contempt of this Court's order dated 19.11.2025 passed in WPSS No.3280 of 2018 Kirtan Pal Vs. State of Uttarakhand and Others, and Batch of writ petitions, whereby, petitioner was given a liberty to make representation to the Competent Authority and if the representation is made by petitioner within two weeks' from the date of passing of judgment and order dated 19.11.2025, the Competent Authority should look into his claim and take appropriate decision thereon within six months thereafter.

Petitioner submitted the representation on 01.12.2025 to the respondent-Executing Engineer, Irrigation Workshop, Roorkee, District Haridwar. The representation of petitioner was decided by the Superintendent Engineer, Tube-well Division (Mechanical), Roorkee, District Haridwar vide order dated 18.05.2026.

Learned senior counsel for petitioner submits that petitioner was granted benefit of Grade Pay of Rs.2800/- and the budget for payment of arrears of petitioner was asked from the Engineer in-Chief/Finance Controller, Irrigation Department, Uttarakhand and as soon as the budget is received, the arrears of petitioner shall be paid.

Though, representation has been decided but the same has not been paid as yet and the petitioner alleges the non-compliance of order passed by this Court dated 19.11.2025.

In the opinion of this Court, order dated 19.11.2025 has been complied with by passing the order dated 18.05.2026, whereby, the representation of petitioner was decided.

In the aforesaid facts and circumstances of the case, no contempt is made out. The contempt petition is accordingly dismissed in-limine.