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Rifat Ara vs G.A. Qureshi
2023 Latest Caselaw 2246 j&K

Citation : 2023 Latest Caselaw 2246 j&K
Judgement Date : 9 October, 2023

Jammu & Kashmir High Court
Rifat Ara vs G.A. Qureshi on 9 October, 2023
                                                                     Sr. No. 17

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                          CPSW No. 248/2011

Rifat Ara                                            .... Petitioner/Appellant(s)

                         Through:-     Mr. A.A. Khan, Advocate

                   V/s

G.A. Qureshi                                                  .....Respondent(s)

                         Through:-     Mr. P.D. Singh, Dy. AG.

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

09.10.2023

01. This contempt petition has been preferred by the petitioner for non-

compliance of order dated 09.11.2009, passed in SWP No. 664/2008,

in case titled "Rifat Ara Vs. State of J&K and others", vide which,

the petition was disposed of by directing as under: -

"...This petition is, accordingly, disposed of by issuing a direction to the Director School Education, Jammu to enquire as to whether or not the Zonal Education Officer, Thanamandi had served any notice on the petitioner or otherwise heard her before issuance of petitioner's disengagement order. And in case it appeared that the petitioner had not been heard in the matter by the Zonal Education Officer before passing her disengagement order as 3rd Teacher in Primary School, Dodasan Bala, he shall pass appropriate orders for rescinding the Zonal Education Officer's order, to comply with the requirement of the principles of natural justice."

02. The respondents in their status report submitted that in compliance to the

order of this Court dated 09.11.2009, the case of the petitioner was

considered vide order No. CEOR/Legal/22046 dated 03.11.2012 and was

rejected being devoid of any merit.

03. In view of the order dated 03.11.2012, the judgment and order of this

Court dated 09.11.2009 stands complied and the proceedings in this

contempt petition are, accordingly, closed.

(SINDHU SHARMA) JUDGE

Jammu 09.10.2023 Vishal

 
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