V. P. Saini vs Sanjeev Kumar And Ors
2022 Latest Caselaw 1549 j&K

                                                                  Sr. No. 08
        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU
                                              CCP(S) No. 295/2022

V. P. Saini                                         .....Appellant(s)/Petitioner(s)


                        Through: Mr. Supreet Singh Johal, Advocate.

                   Vs


Sanjeev Kumar and Ors.                                        ..... Respondent(s)

                        Through: Mr. Inderjeet Gupta, Advocate.


Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                    ORDER

This Court vide judgment dated 04.05.2022 has allowed the writ petition

filed by the petitioner and has been pleased as under:

"by the writ of certiorari, the proceedings initiated by the respondents which resulted into penalty of "Censure" dated 31.10.2001 against petitioner disentitling him for back dated promotion to the post of DGM (ATC) and the order of "Censure" issued on 31.10.2001 conveyed to the petitioner vide communication No. C-18011/01/2000-EA dated 21.01.2009 are hereby quashed, and by the writ of mandamus, the respondents are directed/commanded to grant the benefit of next higher scale of DGM (ATC) to the petitioner (now retired) w.e.f. 10.01.1999 alongwith consequential benefits including arrears of emoluments and post retrial benefits."

Learned counsel appearing for the respondents submits that an appeal has

already been preferred against the aforesaid judgment, in which notice to the

condonation delay application has been issued on 21.10.2022 and the matter has

been directed to be listed on 23.12.2022.

Issue notice to respondents in contempt petition.

Mr. Inderjeet Gupta, learned counsel accepts notice on behalf of

respondents and he is directed to file statement of facts/compliance report.

List on 09.11.2022.

(Wasim Sadiq Nargal) Judge

Jammu 31.10.2022 Bunty