Ghulam Rasool Lone vs Santosh D. Vaidya And Anr
2024 Latest Caselaw 6 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Rasool Lone vs Santosh D. Vaidya And Anr on 11 January, 2024

Author: Rahul Bharti

Bench: Rahul Bharti

                                                        S. No. 32
                                                        Suppl. List
    IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                       AT SRINAGAR
                            CCP(S) No. 554/2023 in
                              SWP No. 2237/2015
Ghulam Rasool Lone                                            ...Petitioner(s)

Through: Mr. M.Y.Bhat, Sr. Adv, with Mr. Prince Hamza, Adv.

                                     Vs.

Santosh D. Vaidya and Anr.                                  ...Respondent(s)

Through:

CORAM:
           HON'BLE MR JUSTICE RAHUL BHARTI, JUDGE

                                ORDER

11.01.2024

The petitioner's writ petition-SWP no. 2237/2015 came to be dismissed by the writ court vide a judgment dated 15.10.2019. This judgment, however, contains an observation reckoned by the petitioner to be a direction unto the writ respondents, with respect to consideration of the case of the petitioner for promotion to the post of Accountant in terms of first proviso to rule 5 provided the petitioner demonstrates that he has an outstanding ability in accounts work and possesses adequate knowledge of financial rules of the State.

The petitioner pleads that the said purported direction has not been given effect to at the end of the officials named herein and so a case for contempt of Court.

Issue notice for statement of facts returnable by next date of hearing.

Petitioner to furnish registered postal covers for needful purpose within fifteen days.

List again on 19th February, 2024.

(RAHUL BHARTI) JUDGE SRINAGAR 11.01.2024 "Shamim Dar"