All J&K Workers Union Srtc vs Mr. Vivek Bhardwaj And Anr
2023 Latest Caselaw 936 j&K/2

    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR
           (Through Virtual Mode from Jammu)

                                               Pronounced on : 11.08.2023

                                               CCP(S) No. 311/2021

All J&K Workers Union SRTC                          .....Appellant(s)/Petitioner(s)


                       Through: Mr. Hakim Suhail Ishtiaq, Advocate
                                Mr. Sheikh Mohammad Yousaf, Advocate.


                 Vs


Mr. Vivek Bhardwaj and Anr.                                    ..... Respondent(s)

                       Through: Mr. Sajad Ashraf, GA.
                                Ms. Insha Rashid, GA.
                                Mr. Shakir Haqani, Advocate.


Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                   ORDER

For the purpose of effective adjudication of this contempt petition, the

record of the writ petition SWP no. 1147/2016 needs to be tagged with the

instant contempt petition considering the fact that while in the contempt petition,

the petitioner has named only two officials i.e., the Financial Commissioner to

Government, Finance Department, Govt. of UT of J&K and the Managing

Director, JKSRTC as contemnors, whereas the writ Court has passed the

direction, in terms of its judgment dated 20.02.2020, not only unto the JKSRTC

but also to the Financial Department as well as the Transport Department.

Accordingly, the Registry is directed to tag the record of the petition SWP no.

1147/2016 along with the instant contempt petition.

List again on 18.09.2023.

In the meantime, the petitioner is also directed to implead the present

incumbent serving as Financial Commissioner to Government, Finance

Department, Govt. of UT of J&K and present incumbent serving as Managing

Director, JKSRTC.

(Rahul Bharti) Judge

Jammu 11.08.2023 Bunty