Riaz Ahmed And Ors vs Vinod Koul
2025 Latest Caselaw 959 J&K

Jammu & Kashmir High Court

Riaz Ahmed And Ors vs Vinod Koul on 17 February, 2025

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                           Sr. No. 61
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                                      CPSW No. 382/2013

Riaz Ahmed and Ors.                              .... Petitioner/Appellant(s)

                        Through:-   None

                  V/s

Vinod Koul, Secy, Revenue and                            .....Respondent(s)
anr.

                        Through:-   Ms. Saliqa Shiekh, Advocate

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                ORDER

17.02.2025

Petitioner seek the implementation of the judgment/order

passed by this Court 16.10.2012 vide which the respondents were directed

to consider the claim of the petitioners for their deputation to undergo

patwar training in light of the observations made in this Order.

Respondents have filed their statement of facts and have

submitted that in compliance to the order passed by the Court on

16.10.2012 the claim of the petitioners has been considered.

In view of the above submission made by the learned counsel for

the respondents, the proceedings in the instant contempt petition are

closed.

(Sindhu Sharma) Judge

Jammu 17.02.2025 Javid Iqbal