Vidya Rattan Makhnotra vs Sourab Bhagat And Another
2023 Latest Caselaw 1096 j&K

Citation : 2023 Latest Caselaw 1096 j&K
Judgement Date : 26 May, 2023

Jammu & Kashmir High Court

Vidya Rattan Makhnotra vs Sourab Bhagat And Another on 26 May, 2023

                                                                 Sr. No. 22

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                      CPSW No. 664/2018

Vidya Rattan Makhnotra                           .... Petitioner/Appellant(s)

                       Through:-    Mr. Ajay Abrol, Advocate


                 V/s

Sourab Bhagat and another                                 .....Respondent(s)

                       Through:-    Mr. Amit Gupta, AAG

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                ORDER

01. Petitioner claims violation of the judgment dated 29.03.2014

passed in SWP No. 2519/2012 titled Vidya Rattan Makhnotra Vs. State of

J&K and another. This writ petition was disposed of by directing as under:

"In this view of the submissions made by the Learned Counsels for the parties and in the facts of the case, the writ petition is disposed of by directing the respondents to consider the claim of the petitioner for regularization of his services from 14-01-1985 to 10-04-1997 on the analogy of similarly situated employees namely Sh. Showkat Ali Choudhary and Sh. Nissar Ahmed Kichloo by a speaking order.

Let the aforesaid exercise be carried out within a period of two months from the date of receipt of certified copy of order passed today. Needless to state that in case the petitioner is found entitled for regularization of his services, requisite pensionary, benefits shall be given to him."

02. The respondents have filed compliance report in which they have

stated that the claim of the petitioner has been with regard to the order

dated 29.03.2017 and the case of the petitioner is found devoid of merit

and is rejected.

03. In view of the aforesaid, judgment and order of this Court dated

29.03.2017 stands complied. Proceedings in this contempt petition are,

accordingly, closed. Petitioner is at liberty to assail this order, if

aggrieved.

(SINDHU SHARMA) JUDGE

Jammu 26.05.2023 Vishal