Kafeer Fatima vs Anuradha Gupta
2022 Latest Caselaw 880 j&K

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               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU

                                                 CCP(S) No. 385/2019

Kafeer Fatima                                                       ....Petitioner

                   Through :- Ms. Sheetal Razdan, Advocate.
         V/s
Anuradha Gupta,                                                   ....Respondents
Director School Education, Jammu
and others
                   Through :-   Mr. K D S Kotwal, Dy. AG vice
                                Mr. Amit Gupta, AAG.
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                     ORDER

31.05.2022

In terms of judgment dated 13.02.2019 passed in SWP No. 404/2018,

a writ of mandamus came to be issued by this Court to the writ-respondents to

consider the case of the petitioner for conversion/engagement as Rehbhar-e-

Taleem (R-e-T in short) in Primary School Kurhad Nali in Education Zone

Peeri District Rajouri strictly in accordance with rules. The said judgment was

passed in presence of the counsel Advocate representing the official respondents.

The decision was required to be taken within a period of four weeks from the

date of service of the aforesaid judgment upon the respondents.

More than three years have gone by and still the judgment of this

Court is being left non-complied.

By virtue of a previous order dated 18.04.2022 in the present contempt

petition, last and final opportunity for filing the compliance was afforded with a

rider that adverse influence shall be drawn against the officer responsible for not

filing the same.

Mr. KDS Kotwal, learned Dy. AG appearing vice Mr. Amit Gupta,

learned AAG expresses his regret for the failure to act in compliance to order

dated 18.04.2022 and seeks time for the respondents to do the needful by or

before the next date of hearing.

Time, as prayed for, is granted subject to the condition that in case the

needful is not done by the next date, the person presently posted as Director

School Education, Jammu shall appear in person along with the record of the file

in which the case for consideration of the petitioner in compliance to the

direction passed in the writ petition has been set into process without being

complied.

List on 29.06.2022.

(Rahul Bharti) Judge Jammu:

31.05.2022 Abinash