Ranjana Rani vs Zubair Khan And Anr
2021 Latest Caselaw 1744 j&K

                                             Sr. No. 10
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

                                                           CPSW No. 616/2018

Ranjana Rani                                         .... Petitioner/Appellant(s)

                          Through:-    Mr. Amit Sharma, Advocate vice
                                       Mr. Dheeraj Nanda, Advocate.

                    V/s

Zubair Khan and anr.                                          .....Respondent(s)

                          Through:-    Mr. Ranjit Singh Jamwal, 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 03.03.2018

passed in SWP No. 2929/2017 titled 'Ranjana Rani vs. J&K Services

Selection Board & anr.' which was disposed of with the following

directions:-

"In view of the matter the writ petition is disposed of, directing respondent Nos. 1 & 2 to consider and decide the issue, if not already decided, in accordance with the law applicable, preferably within a period of four to six weeks from the date of receipt of certified copy of this order."

02. In terms of the order dated 11.12.2020, Mr. Siddiqui, learned

Sr. AAG was directed to make available a copy of the consideration

order before this Court. The respondents submit that in compliance to the

order dated 03.03.2018 they have considered the claim of the petitioner

vide Order No. 971-SSB of 2018 dated 17.07.2018. The petitioner has

failed to make the grade in practical test and, therefore, was not

shortlisted for interview. The claim of the petitioner was thus rejected.

03. In view of the aforesaid, order of this Court stands complied

with. Proceedings in this contempt petition are, accordingly, closed.

04. The petitioner is, however, at liberty to assail the said order, if

cause survives.

(Sindhu Sharma) Judge JAMMU 24.12.2021 MICHAL