Nahida Akhter vs Union Territory Of J&K And Others
2024 Latest Caselaw 1672 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Nahida Akhter vs Union Territory Of J&K And Others on 23 October, 2024

Author: Wasim Sadiq Nargal

Bench: Wasim Sadiq Nargal

                                                                                 Serial No. 11
                                                                                 Regular List

                       IN HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                        AT SRINAGAR
                                           CCP (S) No. 68/2024

     Nahida Akhter                                                ...Appellant(s)/Petitioner(s)

     Through: Mr. Z.A. Qureshi, Sr. Advocate with
                            Mr. Ashraf, Advocate
                                                      Vs.

     Union Territory of J&K and Others                                       ...Respondent(s)
     Through: Mr. Mubashir Malik, Dy. AG

     CORAM:
                     HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE.
                                                   ORDER

23.10.2024

The record reveals that this Court vide order dated 20.07.2024, granted last and final opportunity of two weeks to the respondents to file statement of facts/compliance report in conformity with the order dated 29.11.2023, failing which coercive measures were required to be initiated against the respondents for non-compliance of the order dated 29.11.2023.

Inspite of availing last and final opportunity, the order mentioned supra was not complied with and accordingly, vide 16.10.2024, the learned counsel appearing on behalf of the respondents was directed to report compliance of the aforementioned order.

It has been brought to the notice of this Court by the learned senior counsel for the petitioner that the petitioner has not been paid salary for the period she has worked in tune with the judgment/order passed by this Court and she has been

reduced to penury and the order passed by this Court is being flouted by the respondents with impunity and even respondents have failed to file compliance report inspite of availing last and final opportunity.

Today, when the case was taken up, Mr. Mubashir Malik, learned Dy. AG, assured the Court that the judgment/order will be complied with in its letter and spirit within one week positively.

In the light of assurance extended by the learned counsel for the respondents, one week as prayed for is granted for compliance of the order/judgment dated 29.11.2023, failing which this Court will be constrained to initiate coercive measures against the respondents.

List on 11.11.2024.

However, it is made clear that in case the order is not complied with on or before the next date of hearing, respondent No. 1 shall remain present in person before this Court.

(WASIM SADIQ NARGAL) JUDGE SRINAGAR:

23.10.2024 "ARIF"