Kanchan Bala vs Shaleen Kabra
2022 Latest Caselaw 121 j&K

                                                                      Sr. No. 20



      HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                         AT JAMMU
                  (through video conference)


                                                CPSW No. 218/2016
                                                CM No. 1076/2021

Kanchan Bala                                                    ....Petitioner(s)


                 Through :- Mr. Navneet Dubey, Advocate


         V/s

Shaleen Kabra, Secy. Education and                          ....Respondent8(s)
Another
               Through :- Mr. Amit Gupta, AAG


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

                                    ORDER

08.02.2022

The judgment passed by this Court on 03.12.2015 is yet to be

complied with. This contempt petition was instituted somewhere in the year

2016 and the same has been listed on numerous occasions. The incumbents i.e.

Chairman, Service Selection Board, J&K and Commissioner/Secretary School

Education who were holding their respective positions at the time of filing the

petition have also been transferred and replaced by the new incumbents. The

petitioner has also filed an application for arraying new incumbents as party

respondents. There is complete silence on the part of the respondents with regard

to the compliance of the judgment. More than five years have passed, the

respondents have not even filed the statement of facts/compliance.

Be that as it is, the compliance of the judgment cannot brook any

further delay. Mr. Amit Gupta, learned counsel assures this Court that the

judgment would be complied with and compliance report would be submitted by

the next date. On his insistence and request, reluctantly two weeks' time is

granted to comply with the judgment. It is made clear that if the needful is not

done by the next date, the Commissioner/Secretary to the Government, School

Education and the Chairman, JKSSB, both shall appear in person to answer the

charge of contempt on the next date of hearing.

List on 02.03.2022.

(Sanjeev Kumar) Judge Jammu:

08.02.2022 Sahil T