Tarseem Lal Sharma vs Madhav Lal
2021 Latest Caselaw 426 j&K

                                                               S. No. 203
             HIGH COURT OF JAMMU AND KASHMIR
                           AT JAMMU

                                             CPSW No. 30/2007
                                             IA No. 103/2007

Tarseem Lal Sharma                                             ...Petitioner(s)

                 Through :- None.

                v/s
Madhav Lal
't
                                                            .....Respondent(s)

                 Through :- None.


Coram:       HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                    ORDER

1. This is a petition for initiating the contempt proceedings against the

respondents for willfull disobeyance and non-compliance of the judgment dated

05.05.2006 passed in SWP No. 144/2006, the operation portion peruse as under:-

"In view of this statement, this petition is disposed of with a direction to the respondents to consider the case of the petitioner for awarding seniority in PDD within three months on the receipt of the copy of this order. While considering the case of the petitioner, the respondents will also take into consideration the judgment passed by this Court in S.W.P. 2191/2002 along with other material supplied by the petitioner. If any adverse order is passed against the petitioner then the respondents will pass a speaking order after giving an opportunity of hearing to the petitioner."

2. On being put on notice, respondents have entered appearance and

have filed compliance report. Along with compliance report respondents have

also placed on record copy of the Government order No.89- PDD of 2007 dated

09.04.2007 whereby the case of the petitioner in terms of the judgment of this

Court has been considered and an appropriate order for fixing their seniority in

the Department of PDD Civil Cadre has been passed.

3. In view of the compliance report submitted and the Government

order (supra) placed on record, no case for initiating contempt proceedings

against the respondents is made out. The judgment stands complied with, this

contempt petition, is therefore, dismissed.

(SANJEEV KUMAR) JUDGE JAMMU 01.04.2021 Angita

ANGITA DEVI 2021.04.01 16:14 I attest to the accuracy and integrity of this document