Sanaullah Wani And Another vs Hilal Ahmed Parray And Others
2022 Latest Caselaw 108 j&K

Citation : 2022 Latest Caselaw 108 j&K
Judgement Date : 7 February, 2022

Jammu & Kashmir High Court

Sanaullah Wani And Another vs Hilal Ahmed Parray And Others on 7 February, 2022

                                                                               S.No.62



                    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                     AT JAMMU
                                (through virtual mode)

                                                               CPSW No.227/2018
                                                               IA No.1/2018

Sanaullah Wani and another                                  ...Petitioner(s)
                        Through: Mr. Sumir Pandita, Advocate
     V/s
Hilal Ahmed Parray and others              ...Respondent(s)
                        Through: None
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE


                                               ORDER

This is a petition for initiation of contempt proceedings against the respondents for willful disobedience and non-compliance of judgment dated 07.12.2017 passed in SWP No.2879/2017.

On being put on notice, the respondents have filed their statement of facts and have placed on record a copy of the order No.112 of 2019 dated 25.02.2019 passed by the Director, Technical Education, whereby claim of the petitioners has been considered in the light of the judgment passed by this Court and it has been found that the petitioners are not entitled to their promotion to the post of Supervisors as on date as there are several other persons in the category senior to them, as indicated in the seniority list.

With the passing of order No.112 of 2019, judgment passed by this Court stands complied with and there remains nothing in this contempt petition to proceed further.

Therefore, this contempt petition is closed, leaving it open to the petitioners to call in question the consideration order dated 25.02.2019 in accordance with law before the appropriate forum.

(Sanjeev Kumar) Judge JAMMU:

07.02.2022 Vinod, Pvt. Secy.

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