Jammu & Kashmir High Court
Robkar vs Director General Of Police on 27 May, 2024
Author: Wasim Sadiq Nargal
Bench: Wasim Sadiq Nargal
Sr. No. 7
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
ROBSW No. 3/2024 in
[CPSW No. 489/2016]
ROBKAR ....Petitioner(s)/Appellant(s)
Through :- None.
V/s
Director General of Police, J&K, Jammu ....Respondent(s)
Through :- Ms. Aparna Gupta, Advocate vice
Mrs. Monika Kohli, Sr. AAG.
Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
ORDER
27.05.2024
1. It has been brought to the notice of the court by Ms. Aparna Gupta, learned counsel appearing vice Mrs. Monika Kohli, Sr. AAG on behalf of the respondent/contemnor that the order/judgment passed by this court on 17.12.2015 in SWP No. 1579/2001, which has been upheld by the Division Bench of this court and also by the Apex Court of the country stands implemented and accordingly a detailed order has been passed vide No.1232 of 2024 dated 20.05.2024 by virtue of which the petitioner has been reinstated into service notionally w.e.f. the date of his discharge i.e. 19.09.1992 with monetary and other service benefits w.e.f. 30.07.2001.
2. Since the reply till date has not been filed nor the said order has been placed on record, this court deems it proper to grant one week's time to learned counsel appearing on behalf of the respondent/contemnor to file response to the show-cause notice issued by this court by placing on record the aforesaid order and also reasons for not implementing the said judgment till date, by way of filing a detailed affidavit.
2 ROBSW No.3/2024
3. Let the needful be done within one week.
4. List again on 05.06.2024.
(Wasim Sadiq Nargal) Judge Jammu:
27.05.2024 Raj Kumar Raj Kumar 2024.05.28 09:29 I attest to the accuracy and integrity of this document