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Jagdish Chander vs Sarita Chauhan And Others
2021 Latest Caselaw 998 j&K

Citation : 2021 Latest Caselaw 998 j&K
Judgement Date : 1 September, 2021

Jammu & Kashmir High Court
Jagdish Chander vs Sarita Chauhan And Others on 1 September, 2021
                                                              Sr. No. 17



          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU

                                                  CPSW No. 98/2019


Jagdish Chander                                       .... Petitioner/Appellant(s)


                                Through:-     Mr. RKS Thakur, Advocate.

                          V/s

Sarita Chauhan and others                                     .....Respondent(s)

                                Through:-     Mr. Vishal Bharti, Dy. AG.

Coram :     HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE

                                    ORDER

1. The petitioner by way of the present contempt proceedings seeks

compliance of judgment dated 30.03.2016 passed in SWP No. 573/2002 vide

which the respondents were directed to appoint petitioner as Teacher under SC

category in District Cadre, Udhampur pursuant to Notifictaion No.01 of 1999 and

accordingly, his seniority was to be notionally from the date of appointment and

monetarily from the date of that judgment.

2. In their compliance report, the respondents submit that the petitioner was

adjusted as ReT Teacher in Girls School Nagrota Panjgrain on 05.10.2000 and

subsequently the petitioner was promoted from ReT Teacher to Master Grade in

2013 and adjusted in Middle School Kothi Zone Ghordi.

3. Mr. RKS Thakur appearing for the petitioner submits that the respondents

have not complied with the judgment as the petitioner during the pendency of the

writ petition had applied for engagement as ReT Teacher and was engaged as

ReT Teacher pursuant to different notification.

4. In view of the aforesaid, Mr. Bharti seeks and is granted four weeks' time

to file fresh compliance report failing which respondents 2 and 3 shall appear in

person.

5. List on 07.10.2021.

6. Copy of this order be provided to the respondents' counsel.

(Sindhu Sharma) Judge JAMMU 01.09.2021 Raj kumar

 
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