Gulshan Ara And Another vs Sheetal Nanda And Others
2024 Latest Caselaw 21 j&K

Jammu & Kashmir High Court

Gulshan Ara And Another vs Sheetal Nanda And Others on 29 January, 2024

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                   Sr.No. 23


               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT JAMMU

                                                  CPSW No.154/2019


Gulshan Ara and another                                             ....Petitioner(s)

                   Through :- Ms. Manpreet Kour, Advocate

         V/s

Sheetal Nanda and others                                          ....Respondent(s)


                   Through :- Mr. S.S.Nanda, Sr. AAG

Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                 ORDER

29.01.2024

This is a petition for initiating contempt proceedings against the

respondents for willful disobedience and non-compliance of the order and

judgment dated 19.04.2018 passed in SWP No.438/2017, whereby a

direction was issued to the respondents to determine the eligibility of the

petitioners and take a decision in accordance with the mandate contained in

Jammu & Kashmir Civil Services (Special Provision) Act, 2010 within a

period of eight weeks.

On being put on notice, the respondents have filed compliance

report and have appended with it a copy of Government Order No.78 of 2022

dated 04.04.2022, whereby case of the petitioner has been considered in

compliance of the judgment passed by this Court and has been found not

covered by the Act of 2010 (supra).

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

complied with and, therefore, there remains nothing in this petition to

proceed further. Therefore, proceedings in this contempt petition are closed.

It shall however, be open to the petitioners to work out the remedy against

Government Order dated 04.04.2022 in accordance with law.

(Sanjeev Kumar) Judge

Jammu:

29.01.2024 Vinod, PS