Muzummal Hussain vs M.K.Dwivedi & Ors
2021 Latest Caselaw 960 j&K

                                                            Sr. No. 40
                                                            After notice list



     HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                     AT JAMMU

                                            CPSW No.13/2019

Muzummal Hussain                                            .... Petitioner(s)

                                Through:- Mr. T.M.Khan, Adv.

                          V/s

M.K.Dwivedi & ors.                                         .....Respondent(s)

                                Through:- Mr. Ayjaz Lone, Dy.AG.

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

This contempt petition has been initiated against the non-

compliance of order dated 06.02.2018 passed in SWP No.1992/2014

which reads as under :

"In view of the submissions made and in the facts of the case, this writ petition is disposed of with a direction to the competent authority to consider the claim of the petitioner for regularization of his service in terms of SRO 64 of 1994 as well as judgment dated 03.02.1998 passed in SWP No. 742/1996 and judgment dated 08.07.2003 passed in SWP No. 1090/2003 by a speaking order within a period of two months from today."

Mr. Ayjaz Lone, learned Dy.AG submits that the respondents in

compliance to the order of this Court have passed a speaking order No. 59

of 2018 dated 30.05.2018. They have considered and rejected the claim of

the petitioner as the same has been found without merit.

In view of the aforesaid, order of this Court stands complied with.

The proceedings in this contempt petition are accordingly closed. The

petitioner is, however, at liberty to challenge the consideration order, in

case cause survives.

(Sindhu Sharma) Judge JAMMU 24.08.2021 Eva

EVA GUPTA 2021.08.31 13:08 I attest to the accuracy and integrity of this document