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Narinder Singh vs Vikas Sharma And Another
2022 Latest Caselaw 70 j&K

Citation : 2022 Latest Caselaw 70 j&K
Judgement Date : 2 February, 2022

Jammu & Kashmir High Court
Narinder Singh vs Vikas Sharma And Another on 2 February, 2022
                                                                  S.No.65



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

                                                CPSW No.353/2018


Narinder Singh                                                  ...Petitioner(s)
                         Through: None
      V/s
Vikas Sharma and another                   ...Respondent(s)
                       Through: None
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE


                                      ORDER

In this petition, the petitioner has prayed for initiation of contempt

proceedings against the respondents for willful disobedience and non-

compliance of the judgment dated 17.04.2017 passed in SWP No.2322/2015,

whereby a direction has been issued to the respondents to consider the claim of

the petitioner having regard to the judgment of the Apex Court strictly in

accordance with the policy, provided the same is applicable to the case of the

petitioner.

On being put on notice, the respondents have caused appearance through

their counsel, Mr. Adarsh Sharma and have also filed compliance report. Along

with compliance report, the respondents have placed on record consideration

order bearing No.JDA/Estt/489-90 dated 23.07.2019 passed by the Vice

Chairman, Jammu Development Authority, Jammu, a perusal whereof

indicates that the claim of the petitioner has been considered in compliance to

the direction of this Court and the same has been rejected on the ground that

there are no approved rules on the basis of which the petitioner could be

granted promotion.

In view of the compliance report filed by the respondents and the

consideration order placed on record, there remains nothing to proceed further

in the matter. Accordingly, proceedings in this contempt petition are closed.

(Sanjeev Kumar) Judge JAMMU:

02.02.2022 Vinod, Pvt. Secy.

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

 
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