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High CourtsSingle Bench(2023) 09 J&K CK 0055

Ravinder Kumar vs Shaleen Kabra Principal Secretary Home Department And Anr

Jammu And Kashmir High Court · Decided on 29 September 2023

HON’BLE JUDGES
Sanjay Dhar, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition (S) No. 545 Of 2019
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Judgment

6 paragraphs · 342 words

Sanjay Dhar, J

1.

Vide order dated 22.01.2018 passed by the writ court, respondent No. 1 was directed to recommend the case of the petitioner to respondent No. 2 for regularization.

2.

Statement of facts/Compliance report stands filed on behalf of respondent No. 1. In the said statement of facts, it has been submitted that while the matter was under examination of the Department, interim order dated 24.04.2018 passed in SWP No. 1613/2013 was received by the respondent department and vide the said order, status quo was directed to be maintained in respect of the petitioner and one Sh. Mohd. Ashraf Bakshi. It is further submitted that SWP No. 1613/2013 came to be finally decided by the High Court vide its judgment dated 01.11.2019 in favour of the petitioner, namely, Laeeq Ahmed Dar and the respondent department was directed to reframe the seniority of the petitioner herein along with other appointees of 1995 batch. It is further stated in the compliance report that the aforesaid judgment passed in SWP No. 1613/2013 was assailed by the petitioner herein by way of LPA bearing No. 340/2019 and the same was dismissed by Division Bench of this Court on 20.12.2021. The SLP filed by the petitioner herein against the said judgment of the Division Bench has also been dismissed by the Supreme Court in terms of its order dated 04.03.2022.

3.

In the aforesaid backdrop of the facts, the judgment of the Court in SWP No. 1613/2013 was implemented in terms of Government Order No. 254-Home of 2022 dated 25.07.2022, whereafter, the proposal for confirmation of regularization of the Chief Prosecuting Officers as Deputy Directors Prosecution, which includes the proposal of the petitioner, has been forwarded to the Jammu and Kashmir Public Service Commission.

4.

In view of the facts, which have been indicated in the statement of facts filed by the respondents, it is clear that the judgment of the writ court stands complied with. Therefore, no case for proceeding against the respondents is made out. The contempt proceedings are closed.

5.

Disposed of.