Pawan Singh vs M Raju Commissioner Secretary
2024 Latest Caselaw 2216 j&K

Jammu & Kashmir High Court

Pawan Singh vs M Raju Commissioner Secretary on 25 October, 2024

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                      Sr.No. 46


               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT JAMMU.

                                                    CCP(S) No. 300/2021

Pawan Singh                                                           .... Petitioner(s)

                   Through :- None.

         V/s

M Raju Commissioner Secretary, Jal                                   ....Respondent(s)
Shakti Deptt.and Ors.

                   Through :- Ms. Aparna Gupta, Advocate vice
                              Ms. Monika Kohli, Sr. AAG.
 Coram: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                    ORDER

25.10.2024.

1. In the instant petition, the petitioner herein has alleged non-compliance of order dated 03.09.2021 passed by this Court in WP(C) No. 1813/2021 whereby writ petition was disposed of with a direction to the respondents to consider and decide the claim of the petitioner for his engagement in terms of SRO-520 dated 21.12.2021 and in accordance with law by passing a speaking order.

2. The respondents have passed a speaking order vide order No. PHEJ/626 dated 22.04.2024 wherein it is stated that the administrative department circulated a 30 point format with the objective to ascertain the genuineness of the claim of compensation viz-a-viz donation free of cost, already availed benefit, land ownership, common land etc. wherein information was gathered from JSD as well as Revenue Department.

3. It is further stated that the claim of the petitioner has been considered with due deference of the directions passed by this Court on 21.09.2021 with regard to engagement in lieu of land whereby the claim of the petitioner has been found devoid of any merit and has, accordingly, been rejected.

4. Respondents have placed on record a speaking order dated 22.04.2024.

The judgment passed by this Court has been implemented in its letter and spirit. Accordingly, the proceedings in this contempt petition are closed. However, the petitioner is at liberty to challenge the speaking order dated 22.04.2024.

(Moksha Khajuria Kazmi) Judge

Jammu:

25.10.2024 Neha-1