Mohd. Rashid vs Sunanda Raina
2021 Latest Caselaw 671 j&K

                                                                  Sr. No. 255

     HIGH COURT OF JAMMU AND KASHMIR AT JAMMU

                                                  CPSW No. 304/2018 in
                                                     SWP No. 773/2017

Mohd. Rashid                                   .... Petitioner/Appellant(s)

                                 Through:-    None

                           V/s

Sunanda Raina, Principal                                .....Respondent(s)
GMC Jammu

                                 Through:-    Mr. H. A. Siddiqui, Sr.
                                              AAG

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

1. Petitioner has initiated contempt proceedings against the respondent

for non-compliance of the judgment/order dated 17.08.2017 passed in

SWP No. 773/2017.

2. The writ petition was disposed of on 17.08.2017 with the following

directions:

'Learned Sr. AAG states that in the circumstances, the writ petition can be disposed of by directing the respondents to decide the representation Annexure E dated 01.03.2017 in accordance with the rules and regulations applicable. Statement of learned Sr. AAG is taken on record. Writ petition is taken on board and is disposed of by directing respondent Nos. 2&3 to consider and decide the representation (Annexure-E) dated 01.03.2017 in accordance with the rules and regulations applicable and the Government Order referred to above and in case, it is found that the petitioner is entitled to the promotion claimed, then appropriate orders be passed in respect thereto within a period of three months from the date of receipt of certified copy of this order'.

3. Mr. H. A. Siddiqui, learned Sr. AAG appearing for the respondent

submits that the respondent in compliance to the order dated 17.08.2017

has considered the representation of the petitioner vide order No.

104/AHJ/2018 dated 20.07.2018 and rejected his case being devoid of

merits.

4. In view of the aforesaid order dated 17.08.2017 stands complied

with. Therefore, proceedings in this contempt petition are, accordingly,

closed.

5. The petitioner is at liberty to challenge consideration order dated

20.07.2018, if so advised.

(Sindhu Sharma) Judge JAMMU 07.07.2021 Shivalee Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No

SHIVALEE KHAJURIA 2021.07.09 16:43 I attest to the accuracy and integrity of this document