Jammu & Kashmir High Court
Harbans Singh vs Saurabh Bhagat on 29 January, 2024
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Sr.No.20
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CPSW No. 578/2018
Harbans Singh .... Petitioner(s)
Through :- Mr. Nitin Bhasin, Advocate.
V/s
Saurabh Bhagat, Secy. Forest and Anr. ....Respondent(s)
Through :- Mr. Amit Gupta, AAG.
Mr. Eishaan Dadhichi, GA.
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
29.01.2024.
Order dated 06.07.2018 passed by this Court in SWP No. 107/2017 is yet to be complied with in letter and spirit.
Mr. Amit Gupta,learned AAG has passed on fresh compliance report accompanied by Government Order bearing No. 23 JK (FST) of 2024 dated 25.01.2024 which is taken on record.
From perusal of the compliance report and Government Order dated 25.01.2024 appended therewith, it clearly transpires that the judgment passed by this Court has been partially complied with.
The respondents have held the petitioner entitled to the regularization as Helper with effect from July, 2001 but have denied him the consequential benefits despite the fact that judgment passed by this Court dated 06.07.2018 clearly directs to provide such consequential benefits to the petitioner.
In view of the above and also with a view to provide one more opportunity to the respondents to come up with the compliance report, four weeks further time is granted.
CPSW NO. 578/20182
Let it be made clear to the Financial Commissioner (Additional Chief Secretary) concerned that the order passed by him on 25.01.2024, denying consequential benefits to the petitioner is, on the face of it, the contempt of the order of this Court.
List on 13.03.2024.
(Sanjeev Kumar) Judge Jammu:
29.01.2024.
Neha-1