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Praveen Lal And Another vs Man Singh

Uttarakhand High Court · Decided on 13 February 2026 · Citation: (2026) 02 UK CK 1779

HON’BLE JUDGES
Alok Kumar Verma, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 601 Of 2025
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Judgment

6 paragraphs · 179 words

Alok Kumar Verma, J

1.

This Contempt Petition has been filed alleging wilful disobedience of the order dated 08.09.2025, passed in Writ Petition No. 1689 of 2023 (S/S), “Praveen Lal and Another vs. State of Uttarakhand and Others”. By the said order, following directions were issued:-

“8. Accordingly, the writ petition is disposed of by permitting both the petitioners to make separate representation to the District Education Officer (Elementary), Champawat, within ten days from today. If petitioners make representation within stipulated time, the District Education Officer concerned shall examine the matter and take decision, as per law, within eight weeks thereafter.”

2.

Heard Mr. Pradeep Chamyal, learned counsel for the petitioners and Mr. Sudhir Kumar Nailwal, learned counsel for the respondent.

3.

Mr. Pradeep Chamyal, Advocate, submitted on instructions that the said order dated 08.09.2025 has been complied with by the respondent. Therefore, the petitioner does not want to pursue the present contempt petition further.

4.

For the foregoing reasons, this Contempt Petition does not require any further consideration. Therefore, the proceedings in the present Contempt Petition are closed.