Jammu & Kashmir High Court
Hamida Bi And Ors vs Najma Nazi Child Development on 15 May, 2026
Sr. No. 39
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
(Through Virtual Mode)
CCP(S) 421/2019 IN[SWP 2162/2018]
HAMIDA BI AND ORS ...Petitioner(s)/appellant(s)
Through: None
Vs.
NAJMA NAZI CHILD DEVELOPMENT ...Respondent(s)
PROJECT OFFICER I.C.D.S MANJAKOTE AND
ANR
Through: Ms. Mehar Bali, Assisting Counsel vice
Mr. Ravinder Gupta, AAG
CORAM:
HON'BLE THE CHIEF JUSTICE
ORDER
15-05-2026 Vide this petition, the petitioners seek initiation of contempt proceedings against the respondents for willful/deliberate defiance of the order dated October 23, 2018 passed in SWP No. 2162/2018 ("Hamida Bi and Others v. State of Jammu & Kashmir and Others"). A bare reading of the order referred to above reveals that the petition preferred by the petitioners was disposed of by the writ court with a direction to the respondents to consider their grievances as regards release of their unpaid honorarium for the period they have performed their duties as also they be paid their honorarium regularly for the period they would perform their duties in future.
Statement of facts on behalf of the respondents has been filed. And, with reference thereto, learned counsel for the respondents submits that in compliance to the order dated October 23, 2018, the authorities had thoroughly examined the relevant records and it transpired that, in fact, the petitioners were mere working as Helpers to Supervisors in different ICDS Projects. Further, even their engagements were made illegally without any procedure, for they were engaged without any sanctioned posts. So much so, they were engaged by the field functionaries at their own level without any formal approval by the competent authority.
Accordingly, the Government disengaged all the 198 Helpers to Supervisors in terms of order dated 27.08.2021. Additionally, taking cognizance of the illegal engagements of Helper to Supervisors, the Government also ordered enquiry in the matter.
In the wake of the above, nothing substantive survives in the petition and the same is, accordingly, disposed of as having rendered infructuous.
(ARUN PALLI) CHIEF JUSTICE SRINAGAR 15-05-2026 Aamir Amir Rashid Sofi I attest to the accuracy and authenticity of this document