Sanjeev Singh vs R.K. Goel
2023 Latest Caselaw 2105 j&K

                                                                   Sr. No. 41
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

                                                        CPOWP No. 19/2017


Sanjeev Singh                                     .... Petitioner/Appellant(s)

                        Through:-     Mr. M.K. Bhardwaj, Sr. Advocate with
                                      Mr. Manik Bhardwaj, Advocate.

                  V/s

R.K. Goel                                                  .....Respondent(s)
                        Through:-     Ms. Aparna Gupta, Advocate vice
                                      Mrs. Monika Kohli, Sr. AAG
CORAM: HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                     ORDER

25.09.2023

01. Proceedings in this contempt petition have been initiated by the

petitioner for non-compliance of judgment and order dated 17.11.2016

passed in OWP No. 1630/2016 titled 'Aditya Bhargav and another Vs.

State of J&K and others' vide which the writ petition was disposed of

with the following directions:-

"Having regard to the grievance of the petitioners and relief sought, this writ petition is admitted to hearing and disposed of by issuing a direction to respondent No. l to accord consideration to the matter in accordance with rules and take appropriate decision within a reasonable time, preferably within six weeks after petitioners produces a copy of this order in his office."

02. The respondents, in their compliance report, have submitted that

they have complied with the judgment of this Court dated 17.11.2016. It is

further submitted that they have examined the claim of the petitioner in

accordance with the available details and relevant rules governing the field

and in the light of same, found it devoid of merit. The same was rejected

vide Government Order No. 464-Home of 2023 dated 19.09.2023.

03. In view of the above, order dated 17.11.2016 of this Court stands

complied. Proceedings in this contempt petition are, accordingly, closed.

04. The petitioner is, however, at liberty to assail the Government

Order No. 464-Home of 2023 dated 19.09.2023, if so advised.

(Sindhu Sharma) Judge

Jammu:

25.09.2023 Michal Sharma