Bodh Singh And Ors vs Farooq Ahmed Mir
2025 Latest Caselaw 920 J&K

Jammu & Kashmir High Court

Bodh Singh And Ors vs Farooq Ahmed Mir on 11 February, 2025

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                          Sr. No. 46


     HIGH COURT OF JAMMU& KASHMIR AND LADAKH
                     AT JAMMU

                                              CPSW 89/2013 In [SWP
                                              2231/2011]

Bodh Singh and ors.                                        .... Petitioner(s)

                                 Through:- Mr. Dalwinder Kumar,
                                           Advocate vice Mr. Anil Sethi,
                                           Advocate.

                          V/s

Farooq Ahmed Mir,                                        .....Respondent(s)
Commissioner/Secretary to
Govt., Department of Rural
Development and Panchayati
Raj, Civil Sectt., Jammu

                                 Through:- Mr. S. S. Nanda, Sr. AAG.


CORAM : HON'BLE MRS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                  ORDER

11.02.2025 In the instant petition, petitioners have alleged non compliance of

order passed on 30.11.2012 in SWP No.2231/2011, whereby the said writ

petition has been allowed, thereby directing the respondents to consider

the petitioners' claim for regularization as Junior Engineers and further to

release of pay scale therefor with effect from the date they were adjusted

as Junior Engineers and their entitlement to any other relief that would be

available to them under rules.

Statement of facts have been filed, wherein it is stated that in

compliance to the judgment dated 30.11.2012 passed by this Court, the

matter was examined by the department and Government Order No.40-

RD of 2013 dated 31.01.2013 has been passed whereby sanction was

accorded to the release of grade of Junior Engineer i.e. Rs.1760-3200

(Pre-revised) in favour of the petitioners w.e.f. 10.07.2002, the date they

have been given the charge allowance for the post. It is further stated that

the case of the petitioners was also placed before the Divisional Level

DPC and after obtaining vigilance clearance, Order No.95-DRD of 2014

dated 28.02.2014, was issued whereby the petitioners who were working

as Work Supervisors were promoted as Junior Engineers w.e.f.

10.07.2002.

Learned counsel for the respondents has stated that claim of the

petitioners for regularization as Junior Engineer and release of pay scale

has been considered and appropriate orders have been passed by the

competent authority.

In view of the above, the judgment dated 31.11.2012 passed in

SWP No.2231/2011 has been implemented in its letter and spirit.

Contempt proceedings stand closed.

(Moksha Khajuria Kazmi) Judge JAMMU 11.02.2025 Narinder