Citation : 2021 Latest Caselaw 113 j&K
Judgement Date : 15 February, 2021
S.No.215
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
CPSW No.19/2010
Balwant Kour ...Petitioner(s)
Through:- None
V/s
S.S.Kapoor and others ...Respondent(s)
Through:- Mr. Ravinder Gupta, AAG
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
Judgment dated 02.04.2009 of which contempt is alleged by the petitioner has not been complied. In the compliance report submitted by the respondents it is submitted that the case of the petitioner has been considered but the same has been rejected being devoid of any merit.
From a perusal of the directions issued on 02.04.2009, it is clear that this Court has issued a mandamus to the respondents to give all notional benefits of seniority to the petitioner from the date the private respondents have been appointed. The petitioner, however, has not been held entitled to any pay for the period she has not worked.
In view of the aforesaid categoric direction, there is no option left with the respondents to reject the case of the petitioner. The compliance report filed by the respondent and order dated 04.02.2020, therefore, is in breach of the directions passed by this Court and, therefore, is rejected.
Faced with the aforesaid position, learned counsel for the respondents seeks and is granted four weeks' time to file compliance of the judgment.
List on 05.04.2021.
(Sanjeev Kumar) Judge
Jammu 15.02.2021 Vinod.
VINOD KUMAR 2021.02.17 11:39 I attest to the accuracy and integrity of this document
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