Mohd. Saleem And Others vs Ajay Kumar Sahu Secy
2021 Latest Caselaw 1674 j&K

                                                             Sr. No. 17
                                                             After Notice Matters

      HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                      AT JAMMU

                                                CPSW No. 96/2019


Mohd. Saleem and others                                       .... Petitioner(s)


                                 Through:- Mr. R.S.Jamwal, Adv.

                           V/s

Ajay Kumar Sahu Secy.                                      .....Respondent(s)
P.H.E. Deptt. And others

                                 Through:-

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

The proceedings in this contempt petition were initiated for non-

compliance of judgment/order dated 19.09.2018 passed in SWP

No.1924/2018. Vide order dated 19.09.2018, the respondent No.3 was

directed to accord consideration to the claim of the petitioners and verify

the same on the basis of record maintained in various inter-se

departmental communications including communication (Annexure B)

and reflect their names in the relevant list, if they qualify the same.

The respondents in compliance to the order of this Court submit

that they have considered the claim of the petitioners and after

consideration issued order No.01 of 2019 dated 09.05.2019 vide which the

claim of the petitioner has been rejected as not genuine. Copy of the

consideration order is placed on record along with the statement of facts

filed by them.

In view of the aforesaid, order of this Court dated 19.09.2018

stands complied. The proceedings in this contempt petition are

accordingly closed. The petitioner is at liberty to challenge the order dated

09.05.2019, if cause survives.

(Sindhu Sharma) Judge

JAMMU 13.12.2021 Eva