Jammu & Kashmir High Court
Shalu Bhat And Others vs Shafiq Ahmed Raina And Others on 17 April, 2023
Sr. No.96
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CPSW No.157/2018
Shalu Bhat and others .....Petitioner(s)
Through: Ms Abhya Thusoo, Advocate vice
Mr. P. N. Bhat, Advocate.
Vs
Shafiq Ahmed Raina and others ..... Respondent(s)
Through: None.
Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
17.04.2023
Petitioners have filed this petition seeking initiation of contempt
proceedings against respondents for violating the judgment of this Court dated
13.09.2017 passed in SWP No.2258/2017 titled Nishu Pandita & others Vs.
State of J&K and others; judgment dated 01.09.2017 passed in SWP
No.2175/2017 titled Arvind Kumar Wali & others Vs. State of J&K and others;
judgment dated 25.09.2017 passed in SWP No.2355/2017 titled Anjli Zutshi &
others Vs. State of J&K and others; and judgment dated 23.08.2017 passed in
SWP No.2063/2017 titled Deepak Raina & others Vs. State of J&K and others,
on the plea that said writ petitions came to be disposed of on the very first day of
hearing with a direction to the respondent to consider the case of the petitioners
for appointment under the Prime Minister's Special Package for Return and
Rehabilitation Scheme in terms of Advertisement Notice No.01 of 2010 dated
12.01.2010 and 06 of 2010 dated 04.05.2010 within a period of six weeks from
the date of receipt of copy of the order(s).
The petitioners' case is that despite the judgments have been served
upon the respondents, they have not complied with the same and did not
consider the case of the petitioners.
Statement of facts has been filed, wherein it is stated that order dated
23.08.2017 passed in SWP No.2063/2017; order dated 01.09.2017 passed in
SWP No.2175/2017; order dated 13.09.2017 passed in SWP No.2258/2017; and
order dated 25.09.2017 passed in SWP No.2355/2017 have been considered vide
Government Order No.78-DMRR&R of 2017 dated 21.09.2017 (Annexure R-
1); Government Order No.81-DMRR&R of 2017 dated 26.09.2017 (Annexure
R-2); Government Order No.84-DMRR&R of 2017 dated 27.09.2017
(Annexure R-3); & Government Order No.99-DMRR&R of 2017 dated
14.11.2017 (Annexure R-4) respectively. In the statement of facts so filed, it is
also prayed that the contempt petition which is based on mis-representation of
facts, may kindly be dismissed with costs.
From the statement of facts, it is abundant clear that in compliance to
the judgment(s) supra, the case of the petitioners has been considered and their
claims stand rejected. Therefore, there is nothing remains in the instant contempt
petition. Contempt proceedings are, accordingly, closed. However, petitioners
are at liberty to take legal recourse under law available to them against afore
stated government orders.
( Vinod Chatterji Koul )
Judge
Jammu
17.04.2023
Narinder
