Wasim Raja Jalali vs Atul Duloo
2021 Latest Caselaw 1771 j&K

                                                                             Sr. No. 21

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
                                                                  CPSW No. 202/2012

Wasim Raja Jalali                                           .....Appellant(s)/Petitioner(s)
                         Through: Mr. Anuj Diwan Raina, Advocate.
                    Vs
Atul Duloo, Comm./Secy. and others                                       ..... Respondent(s)
                         Through: Mr. K. D. S. Kotwal, Dy. AG

Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                         ORDER

Compliance report has been filed and in Para 4 of the compliance report

it has been specifically mentioned as under:

That in compliance to Hon'ble Court's Order dated: 15.07.2011 in SWP No. 361/2007 titled Wasim Raja Jalali Vs State and others, the official respondents passed the consideration Order vide Office No. 150 of 2015 dated 08.07.2015 whereby the Services of the petitioner Sh. Wasim Raja was deemed to have been regularized as Excise Guard w.e.f 01.02.1999 i.e. the date he actually joined as Excise Guard pursuant to Order No. 210/Excise of 1998 dated 28.12.1998. Copy of Consideration order dated 08.07.2015 is annexed as Annexure-1.

Copy of the order has also been placed on record. From the perusal of

the compliance report, the judgment passed by this Court has been complied with

way back in 2015, therefore, this contempt petition does not survive and the same

is closed and the rule discharged.

Disposed of.

(VINOD CHATTERJI KOUL) JUDGE

Jammu 28.12.2021 Sahil Padha Whether the order is speaking: Yes/No. Whether the order is reportable: Yes/No.