Sudesh Kumar And Others vs M. K. Dewedi
2022 Latest Caselaw 1148 j&K

                                                                       Sr.No. 50


      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU


                                             CPSW no. 133/2019
                                             CM no. 3434/2019


Sudesh Kumar and others                                 ..... Applicant/Petitioner(s)

                      Through: None.


                 Vs

M. K. Dewedi,                                                   ..... Respondent(s)
Secy, Forestry Deptt and others

                      Through: None.

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

17.08.2022

This is a petition for initiating contempt proceedings against the

respondents for willful disobedience and non-compliance of the judgment

dated 01.08.2018 passed in SWP no. 1526/2016 whereby this Court, while

disposing of the writ petition, has directed the respondents to consider the case

of the petitioners for regularization in terms of SRO 520/2017 dated

21.12.2017, provided they are eligible for such regularization. Respondents

have also been directed to keep the judgment dated 01.06.2018 passed in SWP

no. 427/2017 in mind while granting consideration.

On being put on notice, the respondents have filed their compliance

report and have also placed on record copy of order bearing no. 625-27/RSC

dated 01.07.2019 whereby the claim of the petitioners has been considered in

compliance to the judgment passed by this Court and the same has not been 2 CPSW no. 133/2019

found falling under SRO 520/2017 dated 21.12.2017 and, therefore, got

rejected.

In view of the compliance report filed and the consideration order

dated 01.07.2019 supra placed on record, no case is made out for initiating any

contempt proceedings against the respondents. Proceedings in this contempt

petition are dropped leaving it open to the petitioners to work out their remedy

against the consideration order in accordance with law.

(Sanjeev Kumar) Judge Jammu 17.08.2022 Sahil T

Whether the order is speaking? Yes/No Whether the order is reportable? Yes/No