Jammu & Kashmir High Court
Ramnik Singh And Another vs Rajesh Sharma Chairman Jkssb Jammu on 20 May, 2024
Author: Puneet Gupta
Bench: Puneet Gupta
Sr.No.60
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CCP (D) No. 11/2024
In WP (C) No. 2406/2021
Ramnik Singh and another ....Appellant/Petitioner(s)
Through :- Mr. Ravi Abrol, Advocate.
V/s
Rajesh Sharma Chairman JKSSB Jammu
and another ....Respondent(s)
Through :- Mr. Amit Gupta, AAG.
HON'BLE MR. JUSTICE ATUL SREEDHARAN, JUDGE
Coram:
HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
ORDER
20.05.2024
1. Learned counsel for the contempt petitioners has submitted that the contempt has been purged by the contemnors and select list for the appointment of contempt petitioners has been issued by the contemnors.
2. The indenting department, which is the Office of Commissioner/Secretary Health and Medical Education Department, Jammu is requested to ensure that the order passed by the J&K Services Selection Board, dated 09.05.2024, in the 270th meeting of the Board, whereby the names of the contempt petitioners have been recommended for appointment in terms of the judgment, is given effect to forthwith and not more than 20 days from the date of this order.
3. This Court would like to record its appreciation for the contemnors who have complied with the order passed by this Court within two months of the contempt petition having been filed. We hope that the Union Territory would 2 show the same kind of enthusiasm and sincerity in dealing with all such contempt matters which are pending before this Court.
4. In view of the above, the contempt proceedings are closed and the instant contempt petition is disposed of in the aforesaid terms.
(Puneet Gupta) (Atul Sreedharan)
Judge Judge
Jammu:
20.05.2024
Renu
Renu Bala
2024.05.21 12:58
I attest to the accuracy and
integrity of this document