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Bilal Ahmad Bhat And Others vs Chandraker Bharti And Others
2026 Latest Caselaw 422 J&K

Citation : 2026 Latest Caselaw 422 J&K
Judgement Date : 6 February, 2026

[Cites 0, Cited by 0]

Jammu & Kashmir High Court

Bilal Ahmad Bhat And Others vs Chandraker Bharti And Others on 6 February, 2026

Bench: Rajnesh Oswal, Sanjay Dhar
  IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU


                         Case No: CCP(D) No. 34/2024 in
                              WP(C) No.1546/2021
                                       c/w
                              CCP(D) No.36/2024
                              CCP(D) No. 48/2024
                              CCP(D) No. 62/2024
                              CCP(D) No. 63/2024
                              CCP(D) No. 55/2025
                                (of Jammu Wing)
                                       a/w
                              CCP(D) No. 38/2024
                               in LPA No. 28/2023
                                       c/w
                                 CCP(D) 45/2024
                                 CCP(D) 46/2024
                                 CCP(D) 47/2024
                                 CCP(D) 48/2024
                                 CCP(D) 49/2024
                                 CCP(D) 50/2024
                                 CCP(D) 51/2024
                                 CCP(D) 52/2024
                                 CCP(D) 73/2024
                               (of Srinagar Wing)



                                                      Reserved on: 05.12.2025
                                                      Pronounced on: 06. 02.2026
                                                         Uploaded on:06. 02.2026

                                         Whether the operative part or full
                                         Judgment is pronounced : Full


   1. Bilal Ahmad Bhat and others
      a/w connected matters [of
      Jammu Wing]
   2. Bilal Ahmad Khan and others
      a/w connected matters [of
      Srinagar Wing]

                                                      ...Petitioner(s)/Appellant(s)

                     Through: Mr. Rahul Pant, Sr. Advocate with Mr. Druv
                              Pant, Advocate
                              Mr. Abhinav Sharma, Sr. Advocate with Mr.
                              Abhirash Sharma, Advocate

CCP(D) No.34/2024 a/w connected petitions.                         Page 1 of 13
                                   Mr. Shariq J. Reyaz, Advocate with
                                  Mr. Nasheem Rashid, Advocate &
                                  Ms. Safa, Advocate
                                                 (From Jammu Wing)

                                  Mr. Faisal Qadri, Sr. Advocate with Ms. Mariya
                                  Ashraf, Advocate in CCP(D) No.38/2024, Mr.
                                  Z.A.Shah, Sr. Advocate with Mr. Hanan,
                                  Advocate in CCP(D) No. 45/2024 to CCP(D)
                                  No. 52/2024,
                                  Mr. Jahangir Ganie, Sr. Advocate with
                                  Mr. Qwais Majeed, Advocate in CCP(D)
                                  No.73/2024.
                                                 ( From Srinagar Wing)

                                     v/s


Chandraker Bharti and others


                                                        .... Respondent(s)

                    Through:        Ms. Monika Kohli, Sr. AAG
                                                     (From Jammu Wing)
                                    Mr. Jahangeer Dar, GA
                                                      (From Srinagar Wing)



CORAM: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
       HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE.

                                  ORDER

PER OSWAL-J

1. These contempt petitions, instituted before both the Jammu and

Srinagar Wings of this Court, allege willful non-compliance of the

judgment dated 24.11.2023 by the respondents-contemnors. The

said judgment, rendered by a Coordinate Bench, concluded a series

of writ petitions and intra-court appeals.

2. These proceedings arise out of two distinct sets of contempt

petitions. The first set involves 151 petitioners, originally parties to

LPASW No. 144/2017 and LPA Nos. 28/2023 to LPA No.

35/2023, who served as Wireless Assistants. The Court directed

their regular appointment as Constables (Operator) against 170

vacant posts, with notional effect from their initial appointment

dates, though without entitlement to back wages.

3. In the other set of contempt petitions, the petitioners were the

private respondents in WP(C) Nos. 1546/2021, 1548/2021,

1684/2021, 1585/2021, and 736/2023. Their number has increased

from 63 to 85. The respondents were directed to consider these

petitioners for engagement as Wireless Assistants against 151

resultant vacant posts, subject to their suitability and their

attainment of the prescribed benchmarks in the recruitment process

pursuant to the Advertisement dated 09.03.2007.

4. At first instance, we shall consider the contempt petitions where the

court directed the appointment of the petitioners as Wireless

Assistants against the 151 resultant vacancies.

5. The essential facts for determining the controversy are that PHQ,

J&K, advertised posts for Constable (Operator) on 09.03.2007. A

select list of 925 candidates against 1,126 vacancies was

subsequently issued on 01.08.2009 in terms of Order No. 2844 of

2009 based on district-level merit, leaving 201 reserved-category

posts vacant. This process was assailed in multiple writ petitions,

wherein the petitioners contended that selection ought to have been

made on the basis of State-level merit. Consequently, on

09.05.2014, the learned Single Judge quashed the district-wise select

list and ordered a fresh selection list based on State-level merit.

6. In compliance with the aforementioned judgment, a fresh select list

of 1,052 candidates was issued based on State-level merit. As a

consequence, 74 vacancies in the reserved category remained

unfilled owing to non-availability of eligible candidates. The

redrawing of the select list further resulted in the exclusion of 229

candidates who had earlier been selected but failed to secure a place

upon application of the revised merit criteria. Out of the said 229

individuals, 40 had either left the service or had expired, while 38

came to be re-selected upon operation of the waiting list.

Consequently, 151 candidates continued to remain ousted from

service.

7. After dismissal of their initial writ petitions challenging the ouster,

the 151 candidates carried the matter further by way of Letters

Patent Appeals assailing the quashing of the district-level select list;

however, the said appeals came to be dismissed on account of delay.

Subsequently, the Government, by way of a one-time exception,

engaged these individuals as Wireless Assistants in terms of Order

dated 10.07.2018 bearing No. 891-Home of 2018. The engagement

was on a consolidated monthly honorarium of ₹25,000, with an

annual increment of 3%.

8. The engagement of the 151 candidates as Wireless Assistants was

assailed before the learned Central Administrative Tribunal, Jammu,

which set aside the order of engagement. The said order of the

Tribunal was thereafter challenged by the ousted candidates by way

of writ petitions before this Court. In the meantime, the 151

candidates also questioned the judgment of the Coordinate Bench by

filing Special Leave Petitions before the Hon'ble Supreme Court,

seeking leave to challenge the dismissal of their Letters Patent

Appeals. The Hon'ble Supreme Court allowed the SLPs, condoned

the delay in filing the LPAs, and remanded the matter to this Court

for fresh consideration on merits.

9. Thereafter, the Letters Patent Appeals arising out of the Single

Judge's judgment quashing the selection, together with the writ

petitions challenging the order passed by the Central Administrative

Tribunal, Jammu, were heard together and disposed of by a

Coordinate Bench of this Court vide judgment dated 24.11.2023.

The relevant operative portion thereof is extracted hereunder:-

"69. Accordingly, subject to our observations and findings as discussed, we are not interfering with the common judgment and order dated 09.05.2014 passed in SWP Nos. 1352 of 2010, 1802 of 2009, 1270 of 2009, 1527 of 2009, 1478 of 2009, 1177 of 2009, 1257 of 2009, 1527 of 2009, 998 of 2013, 777 of 2013, 778 of 2013 and 211 of 2017.

We, however, allow the WP(C)Nos. 1546 of 2021, 1548 of 2021, 1684 of 2021, 1585 of 2021 and 736 of 2023, whereby the judgment and order dated 28.07.2021 passed by the Ld. Central Administrative Tribunal (CAT), Jammu Bench in TA No.62/864/2021 has been challenged, by setting aside the same with the following directions:-

(i) The appellants in LPASW No.144 of 2017, LPA 28of 2023, LPA 29 of 2023, LPA 30 of 2023, LPA 31 of 2023, LPA 32 of 2023, LPA 33 of 2023, LPA 34 of 2023, LPA 35 of 2023, stated to be numbering 151( one fifty-one) and who are presently serving as Wireless Assistants, shall forthwith be appointed as Constables (Operator) on regular basis by adjusting against the 170 (one seventy) vacant posts of Constables (Operator) and their appointments shall be given effect notionally from the date they were initially appointed as Constables (Operator), without any back wages.

(ii) The services of those persons who are already appointed as Constables (Operator) after the services of the appellants were terminated vide order dated 19.01.2017

will remain undisturbed and will be en-bloc senior to the appellants in the LPAs as the seniority of the Constables (Operator) should be based on the state level merit list which was prepared in terms of the direction issued by the Ld. Single Judge in the impugned judgment and order dated 09.05.2014 in SWP No. 1352 of 2010 and other writ petitions, as this would truly reflect the comparative merit of the candidates, irrespective of the fact that they may be appointed on different dates and in different districts.

(iii) In order to avoid any such similar future litigation, the official respondents should clarify the status/position of the "Constables (Operator) qua the "Constable" as provided in the J&K Police Rules, 1960.

(iv) The private respondents in WP(C) Nos. 1546 of 2021, 1548 of 2021, 1684 of 2021, 1585 of 2021 and 736 of 2023, who have continued to pursue their claim till now, stated to be numbering 63 (sixty-six), shall be appointed as Wireless Assistants against the resultant 151 (one fifty-one) vacant posts of Wireless Assistants, subject to their suitability and on attaining the benchmark in terms of the performance in the recruitment process pursuant to the advertisement dated 09.03.2007, as may be decided by the appointing authority, as observed above, within a period of one month from today."

10.Pursuant to the directions contained in paragraph (iv) of the

operative part of the judgment, the writ petitioners initially

numbering 63 and later increased to 85 by virtue of subsequent

orders were required to be appointed as Wireless Assistants against

the 151 resultant vacancies. Such appointments were subject to their

suitability and the attainment of prescribed performance benchmarks

in the recruitment process, initiated pursuant to Advertisement dated

09.03.2007, as determined by the appointing authority.

11.The respondents have filed a statement of facts asserting that in

compliance with the directions contained in paragraph (iv) of the

judgment, the claims of all 85 writ petitioners were duly considered.

It is, however, stated that the petitioners were found unsuitable for

appointment as Wireless Assistants for various reasons.

Consequently, vide PHQ Order No. 4166 of 2025 dated 16.10.2025,

the claims of the petitioners were rejected as being devoid of merit.

12.Learned Senior Counsel for the petitioners submits that although the

Coordinate Bench, in paragraph 68 of the judgment ibid, recorded

that the petitioners did not figure either in the district-level or the

State-level merit lists, it nevertheless issued a direction to the

respondents to consider their cases. It was further contended that

had the Court intended a strict application of the State-level merit

benchmark, there would have been no occasion to direct

consideration of the petitioners' cases, particularly when they

admittedly did not figure in the merit lists prepared under the

original selection process.

13.Per contra, learned Senior A.A.G., Mrs. Monika Kohli, submitted

that all 85 petitioners belonged either to the Open Merit (OM) or

Resident of Backward Area (RBA) categories and that none of them

had secured the requisite cut-off marks. It was stated by her that the

prescribed cut-off was 81 marks for the OM category and 62 marks

for the RBA category. She further contended that apart from these

85 petitioners, there are as many as 1,075 non-selected candidates in

the Open Merit category who possess higher merit than Shri Rub

Nawaz (Roll No. 2725). Likewise, in the RBA category, 116

candidates who also did not figure in the final select list have higher

merit than Shri Mohd. Shareef Mir (Roll No. 2736).

14.Having heard learned counsel for the parties at length, we have

minutely examined the material on record.

15.The primary contention of the 85 petitioners is that they are entitled

to appointment as Wireless Assistants against the 151 available

vacancies, subject to their fulfilling the suitability and performance

benchmarks prescribed under the Advertisement dated 09.03.2007.

It is contended that had the Court intended a strict application of the

State-level merit benchmark, there would have been no occasion for

the Coordinate Bench to direct consideration of the original 63

candidates, who admittedly did not figure either in the district-level

or the State-level merit lists. The petitioners further submit that

although such candidates would not ordinarily be eligible, a

conscious and specific exception was carved out by the Coordinate

Bench in view of the availability of sufficient vacancies and the fact

that these candidates had litigated their grievance before the Central

Administrative Tribunal.

16.The respondents rely exclusively upon direction (iv) of the judgment

to contend that the expression 'benchmark in terms of performance'

necessarily refers to the merit list prepared on a State-level basis.

17.We are conscious of the restricted scope of our contempt

jurisdiction. The Court is required to remain strictly within the 'four

corners of the judgment and cannot expand or diminish its mandate

through interpretation. Moreover, the operative part of the judgment

must not be read in isolation; it must be construed as a whole to

ensure its true intent and purpose are not defeated. Compliance must

be assessed by reading the judgment in its entirety, rather than

through a fragmented or isolated approach.

18. It would, therefore, be apposite to extract paragraph 68 of the

judgment, which reads as under:-

"68. We have been informed that the number of private respondents/original applicants in the batch of the applications challenging the appointment of the appellants as Wireless Assistants, which were decided by the Ld. Administrative Tribunal petitions, who are pursuing their cause is 63. They were also candidates who had taken part in the recruitment process conducted in terms of the advertisement issued on 09.03.2007 but could not make it either in the merit list prepared at the district level or state level. Though, under normal circumstances, they cannot be considered for appointment in terms of merit, and they had not served in any capacity earlier, as the appellants, since, there are sufficient vacancies in the post of Wireless Assistants, these 63 candidates can be considered for appointment as they had successfully pursued their claim before the Ld. CAT. We are also of the view as also contended by them that since they had also taken part in the recruitment process, their case can be considered. We, accordingly, are of the view that their cases can be considered for engagement as Wireless Assistants against the existing vacancies of Wireless Assistants, if they are found to be fulfilling the minimum standard required or the benchmark for appointment and if they so given appointment, their services shall stand regularized on completion of 10 years as per the condition stipulated at the time of creation of the 151 posts of Wireless Assistants."

19.In paragraph 68 of the judgment, the Coordinate Bench recorded

that the petitioners, initially numbering 63 and subsequently

increased to 85, had participated in the recruitment process pursuant

to the advertisement dated 09.03.2007 but had failed to secure a

place either in the district-level or the State-level merit lists. The

Bench observed that although they would not ordinarily be eligible

for appointment on the basis of merit, particularly as they had no

prior service unlike the other ousted candidates; they nevertheless

deserved consideration in view of the fact that they had successfully

litigated their claims before the learned Central Administrative

Tribunal.

20.The Coordinate Bench thereafter directed the respondents to

consider the petitioners for engagement as Wireless Assistants

against the available vacancies, subject to their satisfying the

minimum standards or benchmarks prescribed for such appointment.

The Court further observed that, upon their appointment, the

services of the petitioners would be liable to be regularized on

completion of ten years, in accordance with the terms and conditions

stipulated at the time the 151 posts of Wireless Assistants were

created. The judgment has attained finality, inasmuch as the Special

Leave Petition preferred against it was dismissed. The Review

Petition filed by the respondents seeking review of the dismissal of

the SLP was also rejected, thereby rendering the original mandate

absolute.

21.The direction (iv) contained in para No.69 of the judgment dated

24.11.2023 is required to be read in conjunction with paragraph 68

thereof, the findings recorded therein constituting the very

substratum of the final direction. The respondents were, thus,

obligated to assess the suitability of the petitioners on the basis of

the prescribed benchmarks and to engage them if they satisfied the

minimum standards required for appointment. It is evident that the

expressions 'minimum standard' or 'benchmark' denote the

threshold of suitability for the post and cannot be equated with

comparative merit in the overall recruitment process.

22.Consequently, while failure to satisfy the basic eligibility conditions

or the prescribed minimum standards may justify a refusal to

engage, mere non-placement in the merit lists cannot, by itself,

operate to disentitle the petitioners. The Coordinate Bench was fully

conscious of the merit position of the petitioners and,

notwithstanding the same, issued a specific direction for their

engagement as Wireless Assistants, subject only to their suitability.

The Coordinate Bench, with full knowledge that the petitioners did

not figure either in the State-wise or district-wise merit lists,

consciously directed the respondents to consider their claims for

engagement. The matter has since attained finality. By once again

raising the issue of the petitioners' lack of merit, the respondents

have, in effect, sought to reopen an issue that already stands

adjudicated by the Court. Such a course of action is legally

impermissible and amounts to an attempt to circumvent the judicial

mandate.

23.The contention that other candidates with higher merit might claim

similar rights is misconceived. The directions of the Coordinate

Bench were restricted to those specific candidates who were

pursuing their claims in court. This judicial remedy is exclusive to

the petitioners and cannot be extended to individuals who were not

parties to the litigation before the learned Tribunal.

24.We find that Order No. 4166 of 2025 dated 16.10.2025 is not in

consonance with the directions issued in the judgment dated

24.11.2023, insofar as the first set of contempt petitions is

concerned. Consequently, the statement of facts filed by the

respondents, to the extent it is founded upon the said order dated

16.10.2025, is hereby rejected.

25.With regard to the second set of contempt petitions, the compliance

report filed by respondent No. 1 indicates that the Home Department

examined the proposal forwarded by PHQ, J&K, vide

communication dated 22.09.2025. Taking note of the binding nature

of the judgment and the practical constraint arising from the non-

availability of substantive vacancies, the Home Department found

the creation of 145 supernumerary posts of Constables (Operator) to

be legally permissible and administratively feasible. This course of

action ensures compliance with the judgment without disturbing the

existing cadre strength or the appointments already made.

Consequently, the proposal was forwarded to the Finance

Department on 09.10.2025 seeking concurrence for creation of the

said posts with retrospective effect from 01.07.2010.

26.Vide order dated 14.11.2025, this Court had taken note of the

submissions of Mr. Abhinav Sharma, learned Senior Counsel

appearing for the petitioners, to the effect that appointment orders in

respect of the petitioners have been issued appointing them as

Constables (Operator), however, they have been permitted to join

only as Wireless Assistants. Unless the supernumerary posts of

Constables (Operator) are not created and the petitioners are given

notional retrospective effect to their appointment as Constables

(Operator) in terms of direction No.(i) of the LPA Bench, it cannot

be stated that the said direction stands complied with.

27.In view of the foregoing discussion, we are of the considered view

that judgment dated 24.11.2023 has not been complied in its entirety

in respect of the remaining petitioners as well.

28.Viewed thus, the respondents are directed to file a fresh statement of

facts, strictly in accordance with the basic judgment dated

24.11.2023, on or before the next date of hearing. In the event of

failure to do so, the respondents shall remain personally present

before this Court for further proceedings.

29.List all these contempt petitions again on 27.03.2026.

30.Registry to place copy of this order on each batch of the contempt

petitions.

                                                       (Sanjay Dhar)                (Rajnesh Oswal)
                                                           Judge                          Judge
                Jammu
                06 .02.2026
                Madan Verma-Secy
                                                 Whether order is speaking?   Yes/No.
                                                 Whether order is reportable? Yes/No.




MADAN LAL VERMA
2026.02.06 11:00
                CCP(D) No.34/2024 a/w connected petitions.

integrity of this document
 

 
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