In Swp No. 268/2012 vs Shailendra Kumar
2023 Latest Caselaw 532 j&K/2

                                                             Serial No. 31
                                                           Regular Cause list

       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT SRINAGAR

                             CCP(S) No. 316/2021
                             In SWP No. 268/2012
Nazir Ahmad Parray
                                                 ..... Petitioner/Appellant(s)
Through:     Mr. N.A. Tabassum, Advocate

                                       V/s
Shailendra Kumar
                                                          .....Respondent(s)
Through:     Mr. Ilyas Laway, GA

CORAM:
             Hon'ble Mr. Justice Sanjeev Kumar, Judge.
                                    ORDER

01.05.2023

This is a petition for initiating contempt proceedings against the

respondents for willful disobedience and non-compliance of the judgment

dated 04.06.2010, passed in SWP No. 994/2009, whereby, a direction has

been issued to the respondents to consider the claim of the petitioner for

appointment on compassionate grounds strictly in accordance with the

mandate of Rules occupying the field. The respondents have also been asked

to consider and take a decision within a period of three months.

On being put on notice, learned counsel for the respondents have filed

statement of facts/compliance report and have also placed on record the copy

of the Government order No. 268-PW (R&B) of 2021 dated 10.09.2021, a

perusal whereof indicates that the case of the petitioner has been considered

and the same has been rejected on the grounds enumerated in the

consideration order. Learned counsel for the respondent submits that this

order of the Government dated 10.09.2021 has also been challenged by the

petitioner by filing a separate petition.

In view of the aforesaid, the judgment passed by this Court stands

complied with and the proceedings in this contempt petition are closed. The

petitioner shall, however, be at liberty to challenge this order if not already

challenged before the appropriate forum in accordance with law.

(Sanjeev Kumar) Judge SRINAGAR:

01.05.2023 "Mir Arif"