Abdul Rashid Mir & Ors vs Sarita Chauhan &Ors
2021 Latest Caselaw 1608 j&K/2

                                                  S. No. 55
                                                  After Notice Matters


HIGH COURT OF JAMMU &KASHMIR AND LADAKH
            AT SRINAGAR

                                                    CCP(S) No. 13/2021


Abdul Rashid Mir & Ors.                                 .....Petitioner(s)

                       Through: Mr. Gulzar ahmad Bhat, Advocate.
      V/s

Sarita Chauhan &Ors.                                    ..... Respondent(s)

                       Through: Ms. Asifa Padroo, AAG.

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

                                ORDER

14.12.2021

This is a petition for initiation of contempt proceedings against

respondents for willful disobedience and non-compliance of order dated

09.02.2017 passed in SWP No. 259/2006, the operative portion whereof

reads as under:

"In the above background, writ petition is disposed of

with a direction to the respondents to consider the report

of the Inquiry Officer and in light of the

recommendations consider the case of the petitioner for

regularization in terms of SRO 64 of 1994 if otherwise

eligible. Consideration shall be accorded and decision

taken within a period of four weeks from the date copy of

this order is received by the respondents". On being put on notice respondents have filed statement of facts and

have also placed on record copy of the detailed consideration order passed

by Chief Conservator of Forests on 02.11.2018.

From perusal of the consideration order it clearly transpires that

respondents have considered the case of the petitioner in the light of

directions passed by this Court as also the inquiry report submitted by

respondent no. 7 and have found the petitioners not eligible for

regularization.

This complies with the judgment passed by this Court and, therefore,

nothing remains in this contempt petition for further adjudication. This

contempt petition is, accordingly, dismissed leaving petitioner free to

challenge the consideration order dated 02.11.2018 in accordance with law.

(SANJEEV KUMAR) JUDGE SRINAGAR 14.12.2021 "Nuzaht "

NUZHAT SHAFI 2021.12.15 14:29 I attest to the accuracy and integrity of this document