Ghulam Mohammad Bhat And Ors vs Union Territory Of J&K And Ors
2021 Latest Caselaw 1314 j&K/2

S. No. 156
Supp. List


IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                   AT SRINAGAR.

                                CM No. 6981/2021 in
                                WP (C) No. 3524/2019
Ghulam Mohammad Bhat and Ors.

                                                          ...Petitioner(s)

                   Through:     None

                                         Vs

Union Territory of J&K and Ors.
                                                          ...Respondent(s)

                   Through:     Mr. Owais, Advocate

CORAM:

Hon'ble Mr. Justice Sanjeev Kumar, Judge

This is an application filed by the respondents 8 to 11 of WP (C) No. 3524/2019 seeking clarification of the order dated 30th September, 2021, whereby WP (C) No. 3524/2019 was finally disposed of.

It is submitted by learned counsel for the applicants that during the pendency of the writ petition, this Court vide interim order dated 6th December, 2019, had directed Senior Superintendent of Police, Budgam to ensure that the office of the Union was sealed and the order is implemented. It is submitted that with the disposal of the writ petition finally, the interim direction stands vacated.

Having heard learned counsel for the applicants and perused the record, I am of the considered view that all interim directions passed in the petition ultimately merge with the final order that is passed and therefore, the instant case as also the interim order dated 6th December, 2019, has merged with the order and Judgment of this Court dated 30th September, 2021. However, with a view to allay any doubts, it is clarified that on the request of Registrar Trade Union (Labour Commissioner) who is entrusted the duty of conducting elections of the Union, the Senior Superintendent of Police concerned shall de-seal the office of Union and place it at the disposal of the Registrar Trade Union till the elections are conducted and a new team takes over.

Disposed of.

(Sanjeev Kumar) Judge Srinagar.

21.10.2021 "Sakeena"

SAKEENA MOLVI I attest to the accuracy and authenticity of this document

28.10.2021 11:51