Mohammad Muzamil Tantray vs H. Rajesh Prasad Pr. Secy. To Govt. ...
2023 Latest Caselaw 736 j&K/2

                                                        S. No. 10
                                                        Regular Cause List
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT SRINAGAR

                           CCP(D) No. 35/2021
                         In LPASW No. 89/2016

Mohammad Muzamil Tantray                        ...Appellant/Petitioner(s)

Through: Mr. Saqib Amin Parray, Advocateq
                                   Vs.

H. Rajesh Prasad Pr. Secy. To Govt. and Ors.             ...Respondent(s)

Through: Mr. Allau-du-Din Ganaie, AAG
CORAM:
  HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
  HON'BLE MR JUSTICE MOHAN LAL, JUDGE
                                 ORDER

12.06.2023 A Division Bench of this Court while allowing the appeal bearing LPASW No. 89/2016 on 01.08.2017, had directed the respondents to consider the case of appellant for regularization in the light of decision of Board of Directors, J&K SPDC, taken in its 68th meeting held on 20th February 2013 and to pass appropriate orders thereon whatever permissible under Rules. It was further directed that while doing so, respondent- authorities would keep in view the treatment and benefit given to the similarly situated candidates, such as Mr. Firdous Ahmad Jan and four other contractual Junior Engineers of Baglihar H. E. Project, whose services had already been regularized. This exercise was to be undertaken and completed within a period of six weeks from the date of passing of the Judgement dated 01.08.2017.

Respondents have filed statement of facts, perusal whereof shows that the judgment/order passed by this Court has not been complied with.

Mr. Allau-ud-Din Ganaie, AAG, prays for and is granted last opportunity of two weeks' to file fresh statement of facts indicating therein that the judgment/order dated 01.08.2017 passed by the Division Bench of this Court in LPA No. 89/2016, has been complied with in its letter and spirit, failing which appropriate proceedings would be initiated against the respondents.

               (MOHAN LAL)               (VINOD CHATTERJI KOUL)
                   JUDGE                               JUDGE
 SRINAGAR
 12.06.2023
 Manzoor