Jammu & Kashmir High Court

Vijay Kumar vs Mohd. A. Bukhari on 9 May, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                                   17

    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU
                                                         CPSW No. 394/2012 in
                                                         SWP No. 1099/2012

Vijay Kumar                                         .....Appellant(s)/Petitioner(s)

q
                       Through: None
                  vs
Mohd. A. BUkhari, Secy. Anim.                                  ..... Respondent(s)
Husbandry & Anr.
                       Through: Mr. Suneel Malhotra, GA.
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                     ORDER

09.05.2025

In the instant contempt petition, the petitioner has alleged non-compliance of order dated 10.05.2022, as also the order dated 30.10.2012, in terms whereof the respondents were directed to accord consideration to the representation filed by the petitioner seeking release of salary for the training periods of 01.10.2002 and 07.10.2003 strictly in accordance with Rule 8 of J&K Sheep Husbandry (Subordinate) Service Requirement Rules, 1987, and in the light of judgment rendered in SWP No. 1507/2004.

Even though the statement of facts has been filed by the respondents, yet Mr. Suneel Malhotra, learned counsel for the respondents/contemnors, produced a copy of the compliance report, which is taken on record, accompanied by the documents suggesting that the order, non-compliance of which has been complained of, stands implemented, and petitioner stands paid the salary by the department for the training period. It is further stated that the writ petition wherein the order complained of came to be passed, after its transfer to the Central Administrative Tribunal, Jammu Bench, also stands disposed of as infructuous in terms of order dated 16.05.2023.

For the aforesaid reasons, the contempt notice issued is recalled and contempt proceedings are closed.

(Javed Iqbal Wani) Judge

Jammu 09.05.2025 Abinash