Mandeep Singh vs Rakesh Roshan
2025 Latest Caselaw 121 J&K

Jammu & Kashmir High Court

Mandeep Singh vs Rakesh Roshan on 13 May, 2025

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                   Sr. No. 68
         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

Case: CCP (S) No. 220/2023
      in [OWP No. 1848/2017]

Mandeep Singh                                        .... Petitioner(s)/Appellant(s)

                           Through:- Mr. Rakesh Sharma, Advocate

V/s

Rakesh Roshan, Managing Director                                 .....Respondent(s)
Indian Oil Corporation Ltd. & anr.

                           Through:- Mr. Anuj Dewan Raina, Advocate

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

13.05.2025

1. In this petition, petitioner herein has alleged non-compliance of the

order dated 20.02.2018 passed by this Court in OWP No. 1848/2017 and order

dated 16.09.2022 in contempt petition bearing OWP No. 09/2019, whereby the

contempt petition was disposed of with the following observations:-

"Mr. Rakesh Sharma, learned counsel for the petitioner would controvert the stand taken by the respondents and the submissions made by the opposite counsel and would contend that the certificate in fact relates to the period specific that is of the year 2014 and had not been considered, as such, by the respondents. Having regard to the facts and circumstances of the case and in order to do substantial justice in the matter, the instant contempt petition is disposed of and it is provided that the passing of consideration order dated 10.04.2019 shall not stand in the way of the respondents in reconsidering the case of the petitioner, having regard to the certificate dated 26.04.2014 claimed to have been submitted by the petitioner in accordance with the mandate of the judgment dated 20.02.2018.

The present contempt petition is accordingly disposed of."

2. Statement of facts stand filed by the respondents, wherein, they have

placed on record the consideration order dated 05.10.2023, wherein it is stated that

as per the guidelines prescribed and the conditions contained in the advertisement

notification, the land offered has to be located within the prescribed location. The

advertisement prescribes location Ramgarh, but the land offered by the petitioner is

located in village Khour Salarioa, as such, on this ground, the candidature of the

petitioner after due consideration has again been rejected by the respondents.

4. Learned counsel for the respondents states that the order passed by

this Court referred to above have been implemented in its letter and spirit.

5. In view of the above, this Court is satisfied that the respondents have

complied with the order passed by this Court in its letter and spirit. The Contempt

Proceedings, as such, shall stand closed. However, petitioner shall be at liberty to

challenge the consideration order dated 05.10.2023, if he so desires.

(MOKSHA KHAJURIA KAZMI) JUDGE

Jammu 13.05.2025 AKHILESH