Mohd. Hanief vs M.K. Dwivedi
2021 Latest Caselaw 1017 j&K

                                                               S. No.65
            HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU

                                                 CPOWP No. 24/2013



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

               Through :- Mr. A. R. Khan, Advocate
              v/s<




M.K. Dwivedi, Secy. Med. Education and                    .....Respondent(s)
others
't




                Through :- None.


Coram:      HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE


                                   ORDER

1. Judgment passed by this Court on 30.11.0212 in OWP No. 1447 of

2012 is not yet complied with. Nine years have passed. In the compliance report

submitted by respondent No. 2 on 22.10.2013, it is submitted that out of amount

of Rs. 5.10 lacs, an amount of Rs.50,000/- has been released in favour of the

Block Medical Officer (BMO), Manjakot for payment to the petitioner and for

rest of the amount, the matter has been taken up with the Administrative

department. What has happened in the administrative department is not indicated

at all. The respondents are prima facie in contempt. However, before initiating

contempt proceedings, one last opportunity is granted to the respondent No.1-

Commissioner/Secretary to Government, Health and Medical Education

Department to sort out the matter for release of requisite funds through

concerned so that the arrears of rent payable to the petitioner are paid in

compliance with the judgment dated 30.11.0212.

2. Since nobody has appeared on behalf of the respondents, as such,

Registry is directed to convey a copy of this order to respondent No.1-

Commissioner/Secretary to Government, Health and Medical Education

Department for compliance.

3. List on 27.10.2021.

(SANJEEV KUMAR) JUDGE JAMMU 02.09.2021 Paramjeet