Thakur Naseeb Singh vs Shailendra Kumar
2022 Latest Caselaw 1435 j&K

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 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT JAMMU

                                                 CCP(S) No. 225/2022

Thakur Naseeb Singh                              ..... Petitioner(s)/Appellant(s)

                    Through: Mr. G. S. Thakur, Advocate

               Vs

Shailendra Kumar, Principal Secretary to Govt.              .....Respondent(s)
PWD (R&B) Department and others

                    Through: Mr. Ravinder Gupta, AAG
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
                                ORDER

14.10.2022

WP(C) No. 1080/2021 came to be disposed of on merits by

this Court by issuing a mandamus unto to the writ-respondents

directing release of the admitted liability of the petitioner along with

interest @ 6% from the date of passing of the judgement for the

contract works executed by the petitioner. Time to do as directed upon

the respondents was two months from the date of copy of the judgment

been made available to the writ-respondents by the petitioner. The writ-

respondent, Executive Engineer, PW(R&B) Department, Special Sub

Division Mahore came to be apprised by the Senior Law Officer of the

office of the Chief Engineer, PW(R&B) Department Jammu vide

communication no. 07.06.2022 with respect to the passing of the

judgement dated 22.03.2022 by this Court.

Thus, the writ-respondents were under a mandate to carry out

compliance of the direction of this Court, but as the writ-respondents

chose to act otherwise as such the petitioner has come forward with the

present contempt petition naming the officials serving at the positions

of the writ-respondents with a grievance that the payment of an amount

of Rs. 24,61,800/- as a case of being an admitted liability payable in

favour of the petitioner from the PW(R&B) Department, Government

of Jammu & Kashmir is yet to take effect and as such the petitioner

seeks initiation of the contempt proceedings against the respondents.

Mr. Ravinder Gupta, AAG causes his appearance on behalf of

the respondents and seeks time to submit statement of facts. Let the

needful be done within a period of four weeks.

List this again on 14.11.2022.

(Rahul Bharti) Judge Jammu 14.10.2022 Muneesh