Jammu & Kashmir High Court - Srinagar Bench
Zahoor Ahmad Bhat vs Talat Parvez Rohella & Anr on 31 December, 2019
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 96
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IN THE HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
CCP (S) No. 588/2019
Zahoor Ahmad Bhat
..... Petitioner(s)
Through: -
Mr Syed Faisal Qadri, Advocate.
V/s
Talat Parvez Rohella & Anr.
..... Respondent(s)
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
ORDER
31.12.2019 This contempt petition is filed alleging violation of order dated 2 nd of August, 2019, passed by this Court in WP(C) No. 2637/2019; CM No. 5143/2019, in terms whereof, it was directed that the selection of the respondent No.4 against the post of Assistant Professor, Botany, in the Higher Education Department made by the Public Service Commission vide notification dated 15th of July, 2019, shall remained stayed.
Mr Syed Faisal Qadri, the learned counsel, representing the petitioner, submits that notwithstanding the aforesaid order dated 2nd of August, 2019, 2019 passed by this Court, the respondents have issued Government Order No. 57 JK (HE) of 2019 dated 17th of December, 2019, whereby the respondent No.1 has issued posting order of respondent No.4 in the writ petition as Assistant Professor (Botany).
Prima facie, the respondents appear to have committed contempt of Court by violating the aforesaid order dated 2nd of August, 2019 passed by this Court in WP (C) No. 2637/2019; CM No. 5143/2019.
In the first instance, let notice go to the respondents, returnable by or before the next date of hearing.
List on 10th of March, 2020.
Meanwhile, the operation of the Government Order No. 57 JK (HE) of 2019 dated 17th of December, 2019 qua the respondent No.4 in the writ petition, i.e., Tsetan Dolker, shall stay.
(Ali Mohammad Magrey) Judge SRINAGAR December 31st, 2019 "TAHIR"
TAHIR MANZOOR BHAT 2020.01.01 11:35 I attest to the accuracy and integrity of this document