Shashi Chib vs Gulzar Ahmed Qureshi And Ors
2025 Latest Caselaw 82 J&K

Jammu & Kashmir High Court

Shashi Chib vs Gulzar Ahmed Qureshi And Ors on 7 May, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                          Sr. No. 18

         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU
Case No:- CPSW No. 4/2011 in
          SWP No. 1565/2009

Shashi Chib                                                          .....Petitioner(s)
                         Through:    None.


                   Vs
Gulzar Ahmed Qureshi and Ors.                                       ..... Respondent(s)
                         Through:     Mr. Raman Sharma, AAG
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                      ORDER

07.05.2025

1. In the instant contempt petition, the petitioner has

alleged non-compliance of order/judgment dated 01.11.2010 passed in

SWP No. 1565/2009, in terms whereof, the respondents came to be directed to HIGH OF JAMMU & operate the panel and issue appointment orders in favour of the candidates in COURT order of merit pertainingKtoAthe SH Mof post I RTeaching A N DGuide under Rebhar-e-Taleem L A D position.

Scheme keeping in view the vacancy AKH

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

it is being, inter-alia, stated that ReT teacher was intended to be filled up by the

respondents for newly upgraded Upper Primary School, Dhora pursuant to the

Advertisement Notice No. DIP/J-6844 dated 05.02.2009, wherein eleven

candidates had applied and a prospective panel of two candidates, namely,

Miss Pooja Sambyal and Shashi Chib was drawn by the Zonal Education

Officer, Vijapur and was published for inviting objections thereto and upon

receipt of objections, the said panel was returned back qua the petitioner with

the remarks that one-Pinky Devi has superior merit than the petitioner and

consequently, the Zonal Education Officer, Vijapur came to be directed to draw

and frame a fresh panel, aggrieved whereof, the said Sashi Chib

(petitioner herein) preferred a writ petition before this Court, whereunder the

instant petition has arisen.

3. At this stage, Mr. Raman Sharma, learned AAG appearing for the

respondents/contemnors stated at the bar that the petitioner herein

stands engaged as ReT Teacher on 18.03.2013 and consequently, regularized as

General Line Teacher w.e.f. 22.06.2018.

4. Having regard to the aforesaid statement made by Mr. Raman

Sharma, learned AAG, seemingly the judgment complained of, has been

complied with. Accordingly, contempt notice issued is recalled and contempt

proceedings are closed with liberty to the petitioner to seek revival of the instant

contempt petition within four weeks from today in case, cause survives.

(Javed Iqbal Wani) Judge Jammu 07.05.2025 Javid Iqbal