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Judgment
Subsequent to the direction given by this Court on 29.11.2017, the respondents have issued Government Order No.695-HME of 2017 dated
23.12.2017 to the following effect:
In continuation to Government Order No.631-HME of 2017 dated 23.11.2017, Mr. Rakesh Kumar S/o Rattan Lal R/o Mishrialla Jammu
(Helper) is regularized w.e.f 02.08.2003 after completing his seven years of daily wager services with all other benefits, accrued to him, as per the
directions of the Hon''ble Court in CAO No.33/2016 in SWP No.2822/2001 titled Rakesh Kumar v State;LPA SWP No.144/2010 titled State
of J&K and others vs Rakesh Kumar and SLP No. C-CC No.22942/2016 titled State of J&K and other vs Rakesh Kumar.
By order of Government of Jammu and Kashmir.
Sd/-
Principal Secretary to Government,
Health & Medical Education Department
As such, the direction has been complied with. However, the learned counsel for the petitioner submits that although the said Government Order
was passed as far as back on 23.12.2017, it has not been given effect to. The learned counsel for the respondents assures this Court that the same
shall be implemented and effectuated, if not already done, within two weeks. In case of difficulty, liberty is granted to the petitioner to approach
this Court.
The contempt petition stands disposed of.