Pankaj Thakur vs Sourabh Bhagat
2022 Latest Caselaw 1158 j&K

                                                                       Sr.No. 58


      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU


                                             CCP (S) no. 312/2019


Pankaj Thakur                                           ..... Applicant/Petitioner(s)

                       Through: None.


                 Vs

Sourabh Bhagat,                                                 ..... Respondent(s)
Secy. Food, Civil Supplies Deptt. and
another

                       Through: None.

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

18.08.2022

This is a petition for initiating contempt proceedings against the

respondents for willful disobedience and non-compliance of the judgment

dated 19.12.2018 passed in SWP no. 2576/2018 whereby a direction was

issued to the respondents to treat the writ petition as representation and take a

decision thereon strictly under rules.

Respondents have filed statement of facts through Deputy Director,

Food, Civil Supplies and Consumer Affairs Department, J & K indicating

therein that in the Enquiry conducted against the petitioner, the petitioner has

been exonerated and the requisite information has been submitted to the

Administrative Department for imparting instructions in the matter. The matter

is now under the examination of the Administrative Department.

Be that as it may, the respondents are yet to comply with the judgment

fully in letter and spirit. The Commissioner/Secretary to the Government, 2 CCP (S) no. 312/2019

Department of FCS&CA, U.T. of J & K is directed to take a call in the matter

and pass appropriate orders in compliance to the judgment by the next date.

List on 20.10.2022.

(Sanjeev Kumar) Judge Jammu 18.08.2022 Sahil T