Rajesh Kumar vs Rehana Batool And Another
2021 Latest Caselaw 827 j&K

                                                                Sr. No.237

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU
CJ Court

Case: CPLPA No. 1 of 2019

 Rajesh Kumar
                                             ...Petitioner(s)/Appellant(s)

                                 Through: Sh. F. S. Butt , Advocate

             v/s
Rehana Batool and another                            .... Respondent(s)
                                 Through: Sh. Ayjaz Lone, Dy. AG


       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE


                                      ORDER

1. The contempt proceedings have been initiated for disobedience of the

judgment and order dated 30.05.2018 of this Court, whereby a direction was

given for consideration of the petitioner against available vacancy of Gram

Rozgar Sehayak.

2. According to the compliance report, the case of the petitioner for

appointment on the vacancy of Gram Rozgar Sehayak was considered and has

been rejected vide order dated 18.12.2019.

3. The submission of the learned counsel for the petitioner is that the

aforesaid consideration is bad in law. The fact remains that the consideration,

as directed, was accorded to the matter and, therefore, there is sufficient

compliance of the same. In case the order is bad or illegal, the remedy of the

petitioner lies elsewhere.

4. In view of the above, the contempt petition is consigned to record and

the notices issued stand discharged with liberty to the petitioner to avail the

other remedies.

5. Disposed of.

                     (PUNEET GUPTA)                  (PANKAJ MITHAL)
                         JUDGE                       CHIEF JUSTICE
Jammu
05.08.2021
Shammi


                  Whether the order is speaking?       Yes/No
                  Whether the order is reportable?     Yes/ No