Jammu & Kashmir High Court
Robkar vs Respondent(S) on 29 November, 2024
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Sr. No. 69
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
ROBSW No. 1/2024 in
CPSW No. 144/2018
c/w
CPSW No. 144/2018
Robkar .....Appellant(s)/Petitioner(s)
Through: Mr. Waseem Akram Mir, Advocate
Vs
..... Respondent(s)
Shazad Latief Khan Former Administrator
Auqaf Islamia Mendhar Poonch and anr.
Through: Mr. Ayjaz Lone, Advocate
Mr. K. K. Pathan, Advocate
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
29.11.2024 CPSW No. 144/2018
1. Vide order dated 03.03.2017, the order impugned dated 12.03.2010 was quashed and the respondents were granted liberty to initiate action against the petitioner departmentally in accordance with law. The petitioner being aggrieved of non-compliance of order dated 03.03.2017, filed the contempt petition and on 04.03.2024, after taking note of the fact that for six long years, no action was taken by the respondents, rule was directed to be framed against Sh. Shazad Latief Khan as well as against present incumbent, namely, Sh. Mohd. Rafiq Chitsi. Thereafter, the compliance report dated 23.04.2024 was filed in Robkar wherein order dated 11.03.2024 was annexed by virtue of which services of the petitioner were recommended to be terminated with immediate effect and simultaneously, it was also noted in the order that the petitioner has crossed the age of superannuation.
2 ROBSW No. 1/2024
c/w CPSW No. 144/2018
2. In view of the above, the contempt proceedings initiated against the respondent are closed with liberty to the petitioner to avail an appropriate remedy as available under law.
3. Disposed of.
ROBSW No. 1/2024
4. Reply to the show cause notice filed by the respondents has been annexed with the contempt petition. The same be placed in ROBSW No. 1/2024.
5. List on 16.12.2024.
(RAJNESH OSWAL) JUDGE Jammu 29.11.2024 Neha-II NEHA KUMARI 2024.11.29 13:34 I attest to the accuracy and integrity of this document