Jammu & Kashmir High Court
Romesh Chander vs Anal Kumar Guota Secy. Ari Training on 18 February, 2022
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Sr. No. 19
HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
AT JAMMU
CPSW No. 775/2017
Romesh Chander ....Petitioner (s)
Through :- Mr. Ajay Abrol, Advocate
V/s
Anal Kumar Guota Secy. ARI Training ....Respondent(s)
Deptt. and Another
Through :- Mr. Sumit Bhatia, GA
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
18.02.2022
1. This is a petition for initiating contempt proceedings against the respondents for wilful disobedience and non-compliance of the judgement dated 07.11.2016 passed in SWP No. 2096/2006, whereby a direction was issued to respondent Nos. 1 and 2 to accord the benefit of pay scale of the post of Cameraman to the petitioner from the date he was substantively holding the post of Cameraman.
2. Respondents have filed their compliance report and have also placed on record the copy of the consideration order i.e. office order No. 325 dated 29.08.2017. From the perusal of the consideration order, it clearly transpires that the petitioner who was put Incharge of the post of Cameraman vide order No. 57 dated 03.05.2002 in his own pay grade with charge allowance to look after the work of the post. He was further given the substantive promotion in terms of order No. 233 dated 13.09.2005 with effect from 24.11.2002. 2 CPSW No. 775/2017
3. In view of the aforesaid, the petitioner was entitled to be given the pay scale attached to the post of Cameraman with effect from 24.11.2002 in terms of the judgement passed by this Court. The respondents, however, have rejected the claim of the petitioner completely and have not given him the benefit of substantive promotion with the benefit of pay grade with effect from 24.11.2002.
4. Faced with the aforesaid position, learned counsel for the respondents, Sumeet Bhatia, GA seeks and is granted three weeks' further time to pass a fresh order in compliance to the judgement passed by this Court and provide the benefit of pay scale attached to the post of Cameraman to the petitioner with effect from 24.11.2002.
5. Let a compliance report in this regard be filed by the next date.
6. List on 15.03.2022.
(Sanjeev Kumar) Judge Jammu:
18.02.2022 Sahil T