Swarn Singh vs M. Raju And Anr
2021 Latest Caselaw 1714 j&K

                                           Sr. No. 05
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                                      CPSW No. 323/2018
                                                       CM No. 6866/2021
                                                       CM No. 8688/2021
                                                       CM No. 5740/2019
                                                       CM No. 5739/2019

Swarn Singh                                      .... Petitioner/Appellant(s)

                         Through:-   Mr. Nitin Bhasin, Advocate.

                   V/s

M. Raju and anr.                                         .....Respondent(s)

                         Through:-   Mr. Aseem Sawhney, AAG.

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

CM No. 8688/2021

The applicants have filed this application seeking exemption from

personal appearance of respondent No. 1.

For the reasons stated in the application, coupled with the

submissions made at Bar, the same is allowed and respondent No. 1 is

exempted from personal for today.

This application is disposed of.

CPSW No. 323/2018

The respondents have filed the compliance report, this compliance

report is apparently in violation of the judgment of this Court dated

19.05.2016 and which was upheld by the Division Bench on 04.12.2017.

Vide judgment dated 19.05.2016 a direction was issued to the

respondents to regularize the services of the petitioner on completion of

seven years of continuous and uninterrupted service as daily wager in

terms of the rules (Jammu and Kashmir Daily Rated Workers/Work-

Charged employees Regularization) Rules 1994 notified vide SRO 64

along with Govt. Order No. 1285-GAD dated 06.11.2011 and on the same

analogy as has been directed by the Division Bench of this Court.

The respondents in compliance report have enclosed Govt. Order

No. 217-JK (JSD) of 2021 dated 16.11.2021 which is in violation of the

judgment of this Court.

Accordingly, the compliance report is rejected and before

proceeding further, another opportunity is granted to the respondents to

comply with the judgment in letter and spirit.

Let fresh compliance report be filed by the next date, failing

which, respondent No. 1 shall appear in person on the next date of

hearing.

List on 11.02.2022.

(Sindhu Sharma) Judge JAMMU 21.12.2021 MICHAL