Riyaz Ahmad War And Ors vs State Of Jk And Ors
2022 Latest Caselaw 1873 j&K/2

                                                                    S. No.21
                                                                    Regular list
     IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                        AT SRINAGAR
                                 CPSW No. 697/2015

   Riyaz Ahmad War and Ors.                                     ...Petitioner(s)

   Through: None

                                        Vs

   State of JK and Ors.                                         ...Respondent(s)

   Through: Ms. Rekha Qazi Wangnoo, GA

   CORAM:
    HON'BLE MR JUSTICE WASIM SADIQ NARGAL, JUDGE

                                     ORDER

29.10.2022

This Court vide Order/Judgment dated 24th June, 2015, disposed of

the writ petition bearing SWP No. 1208/2015, by issuing a direction to the

respondents to examine and consider the case of the petitioners for

regularization and provide similar treatment to them as has been given to the

similarly circumstanced persons detailed in paragraph (3) of the writ

petition, if otherwise eligible, in accordance with law governing the field.

The present contempt petition has been filed by the petitioners for seeking

compliance of the aforesaid Order/Judgment dated 25th June, 2015 passed in

SWP No. 1208/2015.

The respondents have filed statements of facts/compliance report and

along with the compliance report, Order No. 63 dated 30th June, 2016 has

been placed on record. By virtue of the aforesaid order the case of the

petitioners has been considered and rejected for the reasons that there is no

continuous service as required under law governing the field and that they

failed to fulfill the minimum eligibility criteria for regularization under law

as also the condition for claiming relief under SRO -64 of 1994.

In view of the statement of facts/compliance report filed by the

respondents, there remains nothing to be adjudicated upon in this contempt

petition. Accordingly, the contempt proceedings initiated against the

respondents are closed.

The contempt petition as such is dismissed.

(WASIM SADIQ NARGAL) JUDGE SRINAGAR 29.10.2022 "Shamim Dar"