Ghulam Nabi Wani vs Nazir Ahmad Ganaie And Ors
2025 Latest Caselaw 736 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Nabi Wani vs Nazir Ahmad Ganaie And Ors on 13 February, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                       Sr. No. 53
                                                                       Suppl. List
     IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT SRINAGAR

                                  CCP(S) 393/2024

     GHULAM NABI WANI                                    ...Petitioner(s)/appellant(s)

     Through:    Mr. M. Ashraf Wani, Advocate.

                                          Vs.
     NAZIR AHMAD GANAIE AND ORS.                                    ...Respondent(s)



     Through:    Mr. S. M. Ayoub, Advocate.

     CORAM:
     HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                     ORDER

13-02-2025

1. Perusal of the statement of facts filed by the respondents manifestly reveals that the respondents-contemnors have not complied with the judgment and, in essence, have chosen to withhold the information required to be placed before this Court in order to show the total compliance of the judgment.

2. Under these circumstances, though coercive measures are required to be taken against the respondents for the approach and conduct adopted and displayed in the matter, yet, in the interest of justice, two weeks time as last and final opportunity is granted to the respondents-contemnors to report strict compliance of the judgment, failing which, Court shall be compelled to take recourse to the coercive measures.

3. In order to ensure that the consideration and disposal of the instant contempt petition is not delayed, it is also deemed appropriate to direct the personal appearance of Registrar-SKUAST Kashmir, along with the Chairman of the Selection Committee, which Committee, conducted the selection to the post of Urdu Typist, pursuant to advertisement notice dated 01/2015, on the next date.

4. List on 03.03.2025.

5. Mr. S. M. Ayoub, appearing counsel for the respondents shall ensure the filing of the compliance report as also the presence of the above Officers on the next date.

(JAVED IQBAL WANI) JUDGE

SRINAGAR 13-02-2025 Hilal Ahmad