Mohd Azam vs Sanjeev Verma And Others
2021 Latest Caselaw 915 j&K

                                                          Sr. No. 17




      HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                      AT JAMMU


                                           CPOWP No. 292/2018


Mohd Azam                                       .... Petitioner/Appellant(s)

                                Through:- None

                          V/s

Sanjeev Verma and others                                .....Respondent(s)

                                Through:- Ms. Monika Thakur, Assisting
                                          Counsel to Mr. S. S. Nanda,
                                          Sr. AAG

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                 ORDER

01. Petitioner seeks initiation of contempt proceedings against the

respondents for non-compliance of interim order dated 23.03.2018 passed

by this Court in OWP No. 564/2018 vide which it was directed that the

post of Lambardar of Village Ujhan, Tehsil Darhal District Rajouri shall

be filled up strictly in accordance with Rule 17(1) read with Rule 14(2) of

the Jammu and Kashmir Lambardari Rules, 1980 and the judgment

rendered by the Divisional Commissioner, Jammu dated 03.02.2017.

02. Respondents have filed statement of facts in which they have stated

that they have followed the due course of law as mandated under Rule

17(1) read with Rule 14(2) of the Jammu and Kashmir Lambardari Rules,

1980 and appointed Mr. Mohd. Akram S/o Mohd. Bashir R/o Ujhan

Tehsil Darhal as Lambardar temporary against the vacancy created due to

the death of Nazir Hussain, the then Lamberdar.

03. In view of the above, the interim order dated 23.03.2018 stands

complied and proceedings in this contempt petition are closed.

(Sindhu Sharma) Judge JAMMU 18.08.2021 SUNIL-II

SUNIL KUMAR 2021.08.20 15:33 I attest to the accuracy and integrity of this document