Shamim Akhter vs Dr. Ravinder Singh And Anr
2021 Latest Caselaw 1680 j&K

                                             Sr. No. 09
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

                                                     CPSW No. 399/2018
                                              CM No. 2941/2019 [01/2019]

Shamim Akhter                                     .... Petitioner/Appellant(s)

                        Through:-    Mr. Munish Sharma, Advocate.

                  V/s

Dr. Ravinder Singh and anr.                               .....Respondent(s)

                        Through:-    Mr. Ravinder Gupta, AAG.

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

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

petitioner for non-compliance of judgment and order dated 27.11.2017

passed in SWP No. 1167/2016 titled 'Shamim Akhter Vs. State of J&K &

Ors.' vide which the petition disposed of with the following directions:-

"The Director School Education is directed to call for the record from Chief Education Officer, Poonch and also from Zonal Education Officer, Harni, Mendhar for disposing the claim on its own merits. It is made clear that this Court has not expressed any opinion on the merits of the claim."

02. The respondents in their compliance report submit that in

compliance to the order dated 27.11.2017, they have examined the claim

of the petitioner after threadbare examination the same was found to be

without any merit and was rejected by passing a speaking order bearing

No. 939 of 2021 dated 28.10.2021.

03. In view of the aforesaid, order dated 27.11.2017 of this Court

stands complied. Proceedings in this contempt petition are, accordingly,

closed.

04. The petitioner is, however, at liberty to challenge the aforesaid

order, if cause survives.

(Sindhu Sharma) Judge JAMMU 14.12.2021 MICHAL