Friday, 08, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Vijay Kumar Sharma vs Ajit Kumar Sahu Secy. Education ...
2021 Latest Caselaw 1241 j&K

Citation : 2021 Latest Caselaw 1241 j&K
Judgement Date : 5 October, 2021

Jammu & Kashmir High Court
Vijay Kumar Sharma vs Ajit Kumar Sahu Secy. Education ... on 5 October, 2021
                                                                    Serial No.49




      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                        CPSW No. 90/2019
                                                        CM No. 7091/2019


Vijay Kumar Sharma                                            ...Petitioner(s)


                   Through:- Mr. Maneesh Rampal, Advocate vice
                             Mr. Anil Khajuria, Advocate.

                         v/s

Ajit Kumar Sahu Secy. Education Deptt and another           ...Respondent(s)

                   Through:- Mr. Divyanshu Malhotra, Advocate vice
                             Mr. Suneel Malhotra, GA



Coram:      HON'BLE MRS. JUSTICE SINDHU SHARMA JUDGE

                                     ORDER

The instant contempt petition has been filed for non-compliance of the

order dated 29.01.2018 passed by this Court in SWP No. 639/2007 titled as

"Vijay Kumar Sharma Vs. State of J and K and others" wherein official

respondents were directed to consider and decide the case of the petitioner in

terms of judgment passed in "Vijay Kumar Abrol Vs. State and others"

reported in 2010 (1) JKJ 123 (HC).

Respondents have filed compliance report stating therein, that in

compliance to the direction passed by this Court, case of the petitioner was

considered and in terms of Government order No. 111-Edu of 2020 dated

28.04.2020, the claim of petitioner for the post of Lecturer (Mathematics)

on supernumerary basis notionally with effect from 17.09.1992 to

17.07.2008 for regularization of the petitioner (Vijay Kumar Sharma) has

been sanctioned by creating a post of Lecturer (Mathematics).

In view of the above, order dated 29.01.2018 passed by this court

stands complied with, as such nothing survives in this contempt petition for

further adjudication.

Contempt proceedings are, accordingly, closed.

(Sindhu Sharma) Judge

Jammu 05.10.2021 Renu

RENU BALA 2021.10.06 17:10 I attest to the accuracy and integrity of this document

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter