Gulshan Nazir vs Tassaduq Hussain Mir (School ...
2024 Latest Caselaw 310 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Gulshan Nazir vs Tassaduq Hussain Mir (School ... on 20 March, 2024

Author: Rahul Bharti

Bench: Rahul Bharti

                                                                      Sr. No.144
                                                                      Supp
  IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR
                    CCP(S) No. 84/2024
Gulshan Nazir                          ...Petitioner(s)/appellant(s)

Through:       Mr. Rizwan-ul-Zaman, Advocate

                                        Vs.
Tassaduq Hussain Mir (School Education)                            ...Respondent(s)

Through:

CORAM:
HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
                       ORDER

20.03.2024 The petitioner's writ petition SWP No. 1317/2013 came to be allowed by the writ Court vide its judgment dated 03.06.2016 with the following directions:

"11. Be that as it may, this petition is allowed. The official- respondents are directed to give the benefit of appointment to the petitioner notionally w.e.f., the date of judgment i.e.,6th October, 2009 passed in SWP No. 910/2007 and on that basis, consider the case of the petitioner for regularization as R-e-T in accordance with the rules applicable."

This judgment of the learned Single Bench became subject matter of challenge in a letters patent appeal (LPA) which was a time barred and as such the application for condonation of delay came to be adjudicated by the learned Division Bench and dismissed vide an order dated 26.07.2022 in CDLSW No. 13/2019.

This development has brought the petitioner to complain that the writ Court direction has not been complied with by the respondents and, therefore, the present contempt petition.

Issue notice to the respondents.

Petitioner to furnish registered postal covers for effecting service of the respondents within a period of 07 days, whereupon the Registrar Judicial, Srinagar, shall issue notice to the respondents.

List on 29.04.2024.

(RAHUL BHARTI) JUDGE

SRINAGAR 20.03.2024 ARIF