Vikram Singh vs Anuradha Gupta And Others
2023 Latest Caselaw 581 j&K

                                                                     Sr.No. 78

                  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                AT JAMMU
                                                   CCP(S) No.4/2021


Vikram Singh                                                         .... Petitioner(s)

                      Through :- Mr. Raghubir Singh, Advocate

            V/s

Anuradha Gupta and others                                           ....Respondent(s)


                      Through :- Mr. Raman Sharma, AAG

Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                    ORDER

28.03.2023 Learned counsel for the respondents submits that this contempt petition pertains to selection and appointment under Rehbar-e-Taleem Scheme, which came to be closed by the Government vide Government Order No.919- Edu of 2018. It is submitted that a Division Bench of this Court has adjudicated upon the validity or otherwise of Government Order No.919-Edu of 2018, whereby RET scheme was closed vide judgment dated 04.02.2013 in SWP No.3004/2018 titled Ruksana Jabeen v. State of J&K and others and other clubbed matters and categorizes the cases with respect to the applicability of the closure of R-e-T scheme. Therefore, it would be appropriate to dispose of this contempt petition in terms of the judgment of the Division Bench.

Accordingly, this contempt petition is disposed of in terms of the Division Bench judgment (supra).

(Vinod Chatterji Koul) Judge Jammu:

28.03.2023.

Vinod, PS