Sri Krishan Raina vs Shaleen Kabra
2023 Latest Caselaw 2262 j&K

                                                                  Sr. No. 11

               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU

                                                   CPSW No. 141/2015


Sri Krishan Raina, age 61 years                     .....Petitioner(s)/Appellant(s)
S/O Late Sri Ram Chand,
R/O at present TRT, Block-C Flat No. 30,
Muthi Camp, Phase-IInd, Jammu

                   Through :- Mr. Abhya Thusoo, Advocate vice
                              Mr. P. N. Bhat, Advocate

         V/s
1.Shaleen Kabra                                   .....Respondent(s)
 Commissioner Secretary,
 School Education Department,
Jammu
2.Sh. Shoket Ahmed Beig
  Director School Education, Srinagar
3.Sh. Simrandeep Singh
  Director School Education, Jammu

                  Through :-   Mr. Raman Sharma, AAG

CORAM:          HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                             ORDER

11.10.2023 Learned counsel for the respondents submits that order of the Writ

Court has been complied with. He has further submitted that the compliance

report has been filed through e-mode, however, the same is not on record.

Physical copy of the compliance report has been produced before the Court, the

same is taken on record. On perusal of the same, it appears that respondents have

passed an order No. 250 DSEK of 2023 dated 06.10.2023, whereby the notional

effect to the appointment of the petitioner has been accorded with effect from

04.04.1988.

In view of this, the judgment of the Writ Court stands complied with.

Thus no case for proceeding against the respondents is made out. The contempt

proceedings are, accordingly, closed. The petition stands disposed of.

                                                       )   (SANJAY DHAR)
Jammu:                                                          JUDGE
11.10.2023
Meenakshi