Vipan Bangroo vs Asgar Samoon & Ors
2021 Latest Caselaw 1666 j&K

                                                            Sr. No. 28
                                                            After notice list

        HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                        AT JAMMU
                                CCP(S) No.596//2019
                                CM No.9347/2019


Vipan Bangroo                                               .... Petitioner(s)


                                  Through:- Mr. Achal Sharma, Adv.

                            V/s

Asgar Samoon & ors.                                       .....Respondent(s)


                                  Through:- Mr. Adarsh Bhagat, GA.

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

Petitioner seeks initiation of contempt proceedings for non-

compliance of judgment and order dated 23.08.2019 vide which the writ

petition was disposed of with a direction to the respondents to allow the

petitioner to join in the office of Assistant Regional Transport Officer,

Leh for discharge of his duties and decide his representation which has

been filed for promotion as Head Assistant.

The respondents have submitted that in compliance to the order of

this Court, the petitioner is allowed to join in the office of Assistant

Regional Transport Officer, Leh and subsequently, the promotion of the

petitioner was considered by the respondents vide order No.399-DSMG of

2019 dated 18.10.2019.

In view of the aforesaid, the order of Court dated 23.08.2019 stands

complied. The proceedings in this contempt petitioner are accordingly

closed. The petitioner is at liberty to challenge the same, in case cause

survives.

(Sindhu Sharma) Judge

JAMMU 10.12.2021 Eva