Ia Nos. 1/2018 & 2/2018 vs State Of J&K And Others
2021 Latest Caselaw 106 j&K

                                                                              S. No. 212
              HIGH COURT OF JAMMU AND KASHMIR
                            AT JAMMU

                                                         CPSW No. 116/2009
                                                         IA Nos. 1/2018 & 2/2018
Nazir Mohd.                                                    ...Petitioner/Applicant(s)
                Through :- Mr. Rakesh Sharma, Advocate
               v/s<




State of J&K and others
't
                                                    .....Respondent (s)
                Through :- Mr. F. A. Natnoo, AAG
Coram:        HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                                           ORDER

Vide order dated 12.12.2008, the respondents were directed to

consider release of the grade of 1200-2040 to the petitioner. Compliance report

stands filed along with the order dated 18.12.2018. A perusal of compliance

report reveals that the pay scale of 1200-2040 PR (4000-5000 PR) has been

released in favour of the petitioner on 27.11.1997 i.e. the date on which the

petitioner was formally promoted for the post of driver.

Mr. Rakesh Sharma, learned counsel for the petitioner submits that

pension of the petitioner has not been revised pursuant to the grant of grade. This

Court in contempt petition cannot issue any further directions beyond the

compliance of the judgment/order passed by the Court, the violation of which has

been the subject matter of the contempt petition. Accordingly, the contempt

petition is dismissed. However, the petitioner shall be at liberty to avail the

appropriate remedy as available under law.

(RAJNESH OSWAL) JUDGE JAMMU 11.02.2021 Shivalee

Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No