Sugriv Singh And Another vs Ashok Kumar Parmar And Others
2022 Latest Caselaw 1127 j&K

                                                                     Sr. No.100




          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU


                                               CCP(S) No.294/2021


Sugriv Singh and another                             .....Appellant(s)/Petitioner(s)

                       Through: Petitioners in person

                  Vs

Ashok Kumar Parmar and others
                                                               ..... Respondent(s)


                       Through: None


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

                                    ORDER

1. This is petition for initiating contempt proceedings against the

respondents for willful disobedience and non-compliance of order/judgment

dated 31st August, 2021 passed in WP(C) No.1775/2021, whereby this Court has

directed the respondents to release monthly salary of the petitioner for the period

they have discharged their duties in accordance with rules.

2. On being put on notice, respondent Nos. 2 and 3 have filed statement of

facts/compliance report and have submitted that that the matter for arranging

funds to the tune of Rs.5,79,450/- has been taken up with respondent NO.1 and

the wages of the petitioners would be disbursed as and when funds become

available. There is, however, no response from respondent No.1

3. Having regard to the stand taken by respondent No.2, it is clear that the

judgment passed by this Court could not be implemented by respondent No.2 for

want of requisite funds and, therefore, the matter was taken up by him with

respondent No.1. Since respondent No.1 has not responded to this contempt

petition, as such, notice is issued to the Principal Secretary to Government, Jal

Shakti Department, Civil Secretariat, Srinagar to respond to the communication

dated 09.02.2022 and make available requisite funds so that legitimate wages

due to the petitioners are disbursed to them by the next date of hearing.

4. Registry to convey a copy of this order to Principal Secretary to

Government, Jal Shakti Department.

5. List on 26th September, 2022.

(SANJEEV KUMAR ) JUDGE Jammu 16.08.2022 Vinod PS

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