Tasleema Parveen vs Mr. K. Rajinder Kumar
2023 Latest Caselaw 522 j&K/2

                                                      S. No. 20
                                                      Regular
      HIGH COURT OF JAMMU &KASHMIR AND LADAKH
                 AT SRINAGAR
                                                          CPSW No. 921/2015

Tasleema Parveen                                            .....Petitioner(s)

                         Through:       Ms. Razia Amin, Adv.
      V/s
Mr. K. Rajinder Kumar                                ..... Respondent(s)

                         Through:       Mr. T. M. Shamshi, DSGI.
                                        Mr. Jahangir Dar, GA.
CORAM:
             Hon'ble Mr. Justice Sanjeev Kumar, Judge.

                                    ORDER

01.05.2023 This is the petition filed by the petitioner for initiating contempt

proceedings against the respondents for willful and deliberate violation of

the judgment dated 21.07.2015 passed in SWP No. 1730/2013. It may be

pointed out that this Court while disposing of the writ petition vide

judgment dated 21.07.2015 has issued a direction to respondent No. 2-

Director General of Police, J&K, Srinagar to consider and take a decision on

the representation of the petitioner strictly in accordance with the rules. It is

pitiable that consideration of the representation of the petitioner could not be

accorded by Director General of Police, J&K Srinagar even after almost

eight years of passing of the judgment.

The Senior Superintendent of Police, Leh has filed statement of

facts/compliance report in which he has taken a plea that he is not an

Authority competent to grant any promotion to the petitioner while as other

respondents have preferred not to file any statement of facts/compliance Page |2 CPSW No. 921/2015

report. This reflects very poorly on the conduct of the respondents. After all

the petitioner is only seeking consideration of her representation. She filed

petition in the year 2013 which was disposed of in the year 2015 and this

contempt petition is pending since 2015. The respondents have not even

bothered to file statement of facts/compliance report. What for a fervent

request made by learned counsel for the respondents to give some more

time, this Court would have taken coercive measures to enforce the orders

passed by it.

Be that as it is, on the request of Mr. Jahangir Dar, learned GA

appearing vice Mr. Mohsin S Qadiri, learned Sr. AAG, four weeks last and

final opportunity is granted to comply with the judgment and dispose of the

representation of the petitioner. It is made clear that in case, compliance of

the judgment dated 21.07.2015 passed in SWP No. 1730/2013 is not

reported on next date of hearing, this court will be constrained to direct

personal appearance of Director General of Police, J&K, Srinagar on the

next date of hearing.

List on 10.07.2023.

(Sanjeev Kumar) Judge SRINAGAR 01.05.2023 "Aasif"