Ranjeet Kumar And Anr vs Shahid Anayatullah And Ors
2021 Latest Caselaw 1650 j&K

                                             Sr. No. 10
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

                                                         CCP(S) No. 309/2019
                                                           CM No. 7447/2021

Ranjeet Kumar and anr.                              .... Petitioner/Appellant(s)

                         Through:-    Petitioner No. 1 present in person.

                   V/s

Shahid Anayatullah and ors.                                  .....Respondent(s)

                         Through:-    Mr. Amandeep Singh, Assisting
                                      counsel to Mr. Raman Sharma, AAG.
CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                  ORDER

01. Proceedings in this contempt petition have been initiated by the

petitioners for non-compliance of judgment and order dated 22.05.2018

passed in SWP No. 967/2018 titled „Ranjeet Kumar and Anr. Vs. State of

J&K and ors.‟ which was disposed of with the following directions:-

"....Accordingly, this petition at request is disposed of with a direction to respondents to accord consideration to the representation stated to have been filed by the petitioners with regard to their selection and engagement as Special Police Officer (SPOs) against the vacant posts, of course, under rules occupying the field. Let consideration be accorded within a period of six weeks from the date of receipt of the copy of this order. Result of consideration shall be conveyed to the petitioners. Disposed of as above along with connected MP(s)."

02. In their compliance report respondents submit that they have

complied the judgment and order of this Court and the claim of the

petitioners has been duly considered vide order No. 1183 of 2019 dated

19.03.2019. The same was, however, found to be devoid of merits and

rejected.

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

proceedings in this contempt petition are, accordingly, closed.

04. The petitioners, however, are at liberty to assail the said order,

if cause survives.

(Sindhu Sharma) Judge JAMMU 09.12.2021 MICHAL