Abbas Ali Shah vs R. K. Goel & Ors
2021 Latest Caselaw 845 j&K

                                            Sr. No. 207
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                        CPSW No. 223/2018

Abbas Ali Shah                                  .... Petitioner/Appellant(s)

                                Through:-      None


                          V/s


R. K. Goel & ors.                                         .....Respondent(s)

                                Through:-      Mr. H. A. Siddiqui, Sr.
                                               AAG.
CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE

                                 ORDER

01. Petitioner has initiated the contempt proceedings against the

respondents for non-compliance of the judgment dated 15.11.2017 passed

in SWP No. 1225/2017. Operative part of the same reads as under:-

"In view of the aforesaid submissions made by the learned counsel for the parties and in the facts and circumstances of the case, the instant writ petition is disposed of with a direction to the competent authority to consider and decide the aforesaid claims of the petitioner and by keeping in view his merit. This exercise shall be done expeditiously, preferably within a period of two months from the date of receipt of certified copy of this order."

02. Respondents have filed their statement of facts and submitted

that they have considered the case of the petitioner for out of turn

promotion and rejected the same by passing a speaking order No. 6473 of

2018 dated 06.12.2018.

03. In view of the above, nothing survives for further consideration

in this contempt petition. Accordingly, the proceedings in this contempt

petition are closed.

04. Petitioner is at liberty to challenge the said order, if so advised.

(Sindhu Sharma) Judge JAMMU 09.08.2021 RAM MURTI Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No

EVA GUPTA 2021.08.12 12:27 I attest to the accuracy and integrity of this document