Citation : 2022 Latest Caselaw 1105 j&K
Judgement Date : 3 August, 2022
Sr. No. 30
HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
AT JAMMU
CPSW No. 42/2019
Babu Ram Sharma ....Petitioner/Appellant(s)
Through :- Petitioner in person.
V/s
Anu Radha Gupta and another ....Respondent(s)
Through :- Mr. Suraj Singh, GA
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
01. In terms of order dated 07.04.2022, the Director School Education, Jammu
was directed to appear in person for explaining as to why compliance report has
not been filed. Record of the proceedings would reveal that the petition of the
petitioner had been disposed of on 24.10.2018, whereby the respondents were
directed to reinstate the petitioner immediately.
02. In terms of order dated 24.11.2021, respondents were directed to file a
fresh compliance report within a period of four weeks clearly indicating whether
the petitioner had been provided all the benefits i.e., salary, subsistence
allowance and the pensionary benefits which accrued to him in terms of
aforesaid judgment.
03. Record of the proceedings would reveal that the personal appearance of
the Director School Education, Jammu was sought in terms of the order dated
07.04.2022. Despite the said directions, respondents neither filed any compliance
report nor any one appeared on their behalf and as per record today as well, fresh
compliance report has not been filed, so much so, the Director School Education,
Jammu is also not present in the Court.
04. In the aforesaid backdrop, presence of the Director School Education,
Jammu be secured by issuance of bailable warrants to the tune of ₹ 5000/- to be
executed through Senior Superintendent of Police (SSP), Jammu.
05. List on 17.08.2022.
Copy of this order be provided to learned GA under the seal and signature
of the Bench Secretary of this Court for service upon the SSP, Jammu for its
compliance.
(Javed Iqbal Wani) Judge Jammu:
03.08.2022 Angita
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