Ranjeet Kour vs Sheetal Nanda
2021 Latest Caselaw 1672 j&K

                                                           Sr. No. 25
                                                           After Notice Matters

      HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                      AT JAMMU
                               CCP (S) No. 300/2019




Ranjeet Kour                                                .... Petitioner(s)


                                    Through:- None.

                              V/s

Sheetal Nanda, Secy. Rural                                .....Respondent(s)
Dev. Deptt. And another

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

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

01. Proceedings in this contempt petition have been initiated for non-

compliance of judgment/order dated 28.04.2017 passed in SWP

No.3172/2014. The writ petition was disposed of vide order dated

28.04.2017 with a direction to consider the case of the petitioner as

projected in the petition strictly under rules governing the field and having

regard to judgment dated 01.03.2012 passed in SWP No.2234/2002 titled

"Harbans Lal Vs. State of J&K & ors." provided the same is applicable to

the case of the petitioner.

02. The respondents, in their statement of facts submit that they have

complied with the impugned judgment and order dated 28.04.2017. It is

submitted that they have accorded consideration to the case of the

petitioner and vide order No.327 DRD of 2019 dated 14.09.2019 sanction

is accorded to the promotion of the petitioner to the post of Head Assistant

w.e.f. 24.06.1998 with all the consequential benefits in modification to

order dated 14.09.2019 passed by the Divisional Level DPC.

03. In view of the aforesaid, the order of this Court dated 28.04.2017

stands complied. The proceedings in this contempt petition are

accordingly closed. Since there is no representation on behalf of the

petitioner, the petitioner is at liberty to file fresh, in case, some grievance

remains.

04. Disposed of as such.

(Sindhu Sharma) Judge

JAMMU 13.12.2021 Eva