Robkar vs Mohd Ashraf Bukhari And Ors
2025 Latest Caselaw 662 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Robkar vs Mohd Ashraf Bukhari And Ors on 5 February, 2025

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                  Sr. No. 46

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT SRINAGAR
                            (THROUGH VIRTUAL MODE)


                                                CCP No. 32/2024 c/w
                                                CPSW No. 185/2015

Robkar                                                       ..... Petitioner (s)
Harpal Singh

                               Through :- Ms Rehana Fayaz Advocate.

                         V/s

Mohd Ashraf Bukhari and ors                                  .....Respondent(s)

                               Through :- Mr. Syed Musaib Dy.,AG

Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                               ORDER

Learned counsel for the respondents has submitted that the

judgment of the writ Court stands complied with by issuance of Government

Order No. 04-JK(ID) of 2025, dated 03.02.2025, in terms whereof, the

petitioner has been appointed to the post of Junior Cultural Assistant

(Tabla Player) in the Directorate of Information, J&K .

Although the judgment of the writ Court has been implemented by

the respondents after a considerable delay of time, yet the fact of the matter

remains that the judgment stands implemented now. Therefore, the rule framed

against the respondents is dropped and the contempt proceedings are closed.

Disposed of accordingly.

(SANJAY DHAR) JUDGE Jammu 05.02.2025 Sanjeev