Om Parkash vs Er. Vikas Sharma And Others
2025 Latest Caselaw 2406 J&K

Jammu & Kashmir High Court

Om Parkash vs Er. Vikas Sharma And Others on 17 October, 2025

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         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU
Case:-       CCP(S) No. 110/2025

Om Parkash                                                           .....Petitioner (s)

                       Through: Mr. Jasbir Singh Jasrotia, Adv.
              vs
Er. Vikas Sharma and others                                       ..... Respondent(s)

                       Through: Ms. Chetna Manhas, Adv. vice
                                Ms. Monika Kohli, Sr. AAG

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

                                       ORDER

17.10.2025

01. The record reveals that the order/judgment passed by this Court dated

27.06.2024 in WP(C) No. 1473/2024 till date has not been complied with and on

the other hand, the respondents are seeking time, which is evident from a bare

perusal of the latest compliance report filed by the respondents dated 16.10.2025

which though is not on record but the copy of the same has been furnished to

this Court in the open court by the counsel for the respondents, which is taken

on record.

02. From a bare perusal of the stand taken by the respondents, it is apparent

that the respondents instead of acting in tune with the order/judgment of this

Court, have pleaded that the matter has been taken with the Administrative

Department by the concerned Chief Engineer for approval of the payment

amounting to Rs. 8.46 lacs in favour of the petitioner for which the respondents

seek further time. It is very strange that the order/judgment of this Court, which

is required to be complied with, within a period of six weeks from the date of

passing of order dated 27.06.2024 (supra), till date has not been complied with

and still the respondents are seeking time for implementation of the same by

referring the matter to the Administrative Department for seeking approval. The

conduct of the respondents is prima facie contemptuous. However, this Court

deems it proper to grant two weeks' further time to the respondents to come with

the final compliance before this Court failing which, this Court will be

constrained to initiate coercive measures against the respondents for flouting the

order/judgment of this Court with impunity.

03. Mohd. Ali, Chief Engineer, Jal Shakti Department Jammu and Amit

Abrol, Superintending Engineer, Jal Shakti, Hydraulic Circle, Udhampur are

present in person. In case the order/judgment is not complied with on or before

the next date of hearing, the aforesaid respondents are directed to appear before

the Court on the next date of hearing. However, personal appearance of

aforesaid officers is dispensed with for the time being.

04. List on 14.11.2025.

(WASIM SADIQ NARGAL) JUDGE JAMMU 17.10.2025 Rakesh