Peer Subzar Ahmad vs Mr. Gazanfar Ali And Ors
2021 Latest Caselaw 1651 j&K/2

                                                                     S. No. 37
                                                                     After Notice Matters
                      HIGH COURT OF JAMMU &KASHMIR AND LADAKH
                                 AT SRINAGAR
                                                                         CPSW No. 840/2015

           Peer Subzar Ahmad                                               .....Petitioner(s)

                                          Through:       None
                      V/s
           Mr. Gazanfar Ali And Ors.                                       ..... Respondent(s)

                                          Through:       None.
           CORAM:
                               Hon‟ble Mr. Justice Sanjay Dhar, Judge.

                                                     ORDER

21.12.2021 Petitioner through the medium of instant petition is seeking implementation of judgment and order dated 17.09.2015 passed by writ Court in SWP No. 252/2015. Vide the aforesaid order, a direction was issued to the respondents to consider the case for his regularization against the post of Process Server.

Fresh status report pursuant the order dated 22.09.2021 stands filed on behalf of respondents. In the said status report filed on 6th December, 2021, it has been submitted by the respondents that pursuant to the judgment of the writ Court, the services of petitioner against the post of Process Server has been regularized in terms of government order No. 215-F of 2016 dated 05.10.2016. A copy of the aforesaid order has been annexed to the status report.

In view of the above, the judgment stands complied with. Therefore, the proceedings against the respondents are dropped. The contempt petition is disposed of.

(Sanjay Dhar) Judge SRINAGAR 21.12.2021 "Mir Arif"

AASIF GUL 2021.12.21 23:38 I attest to the accuracy and integrity of this document