Sushma Sharma And Others vs Shalin Qabra And Others
2024 Latest Caselaw 2217 j&K

Jammu & Kashmir High Court

Sushma Sharma And Others vs Shalin Qabra And Others on 25 October, 2024

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                              Serial No. 31


     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
Case:-    CPSW No. 515/2017 in
          SWP No. 2011/2013
          c/w
          CPSW No. 93/2018
          CPSW No. 96/2018

Sushma Sharma and others                                          .....Petitioner(s)

                  Vs

Shalin Qabra and others                                        ..... Respondent(s)


Coram:    HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                     ORDER

(25.10.2024)

Mr. Abhirash Sharma, Advocate for the petitioner. Ms. Saliqa Sheikh, Advocate vice Mr. Raman Sharma, AAG for the respondents.

1. The instant contempt petition has been filed for non-compliance of

judgment dated 09.12.2016 passed by this Court in the writ petition bearing

SWP No. 2011/2013. The operative part of the judgment is extracted herein

under:

"In view of the preceding analysis, it deem it appropriate to dispose of the writ petition with a direction to the respondents to accord the benefit of notional seniority to the petitioners w.e.f. the date when other candidates, who responded to the advertisement notice issued in the year 1996 were given seniority. Needless to state that the aforesaid notional seniority, which may be granted to the petitioners shall be taken into account by the respondents for the purposes of fixation of pay as well as benefits of promotion."

2. Learned counsel for the petitioners states that the judgment dated

09.12.2016 has been implemented by the respondents in letter and spirit.

3. In view of the above, nothing survives in this contempt petition and,

therefore, the contempt proceedings initiated against the respondents are closed.

CPSW Nos. 93/2018 & 96/2018 Mr. Rahul Pant, Sr. Advocate with Mr. Dhruv Pant, Advocate for the petitioners. Ms. Saliqa Sheikh, Advocate vice Mr. Raman Sharma, AAG for the respondents.

Adjourned on the request of learned counsel for the petitioners.

List on 13.11.2024.

(MOKSHA KHAJURIA KAZMI) JUDGE JAMMU 25.10.2024 Shivalee