Ahmed Din vs B K Singh Commissioner Secretary
2025 Latest Caselaw 2375 J&K

Jammu & Kashmir High Court

Ahmed Din vs B K Singh Commissioner Secretary on 15 October, 2025

                                                                                 Serial No.193


              HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU
           CCP(S) No. 278/2021
           In SWP No. 457/1999
           CM No. 7357/2024
           Ahmed Din                                               .....Appellant(s)/Petitioner(s)


                                       Through:    None.
                                 Vs
           B K Singh Commissioner Secretary                                    ..... Respondent(s)
           Education Department & Ors.
                                       Through: Mr. Raman Sharma, AAG.


           CORAM: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                                    ORDER

(15.10.2025)

The instant contempt petition arises out of an order/judgment dated

20.09.2000 passed by this Court, by virtue of which the writ petition preferred

by the petitioner was disposed of by directing the respondents to consider the

claim of the petitioner against the posts which have become available on account

of some of the candidates who have not joined.

Today, there is no representation on behalf of the petitioner perhaps for

the reason that order/judgment sought to be enforced may have been

implemented, as such, petitioner remain unrepresented.

Be that as it may, the instant contempt petition is disposed of and the

proceedings are dropped, however, the petitioner shall be at liberty to seek

revival/restoration of the petition, in case, cause survives.

(WASIM SADIQ NARGAL) JUDGE

Jammu 15.10.2025 Renu