Jammu & Kashmir High Court - Srinagar Bench
Ghulam Mohammad Dar vs Government Of J&K And Others on 16 March, 2022
Bench: Ali Mohammad Magrey, Mohan Lal
S. No. 50
After Notice (Supp)
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP (C) no. 476/2022
CM no. 1180/2022
Ghulam Mohammad Dar
.... Petitioner(s)
Through: Mr Nissar Ahmad Bhat, Advocate
V/s
Government of J&K and others.
... Respondent(s)
Through: Mr M. A. Chashoo, AAG
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge
Hon'ble Mr Justice Mohan Lal, Judge
ORDER
16.03.2022 The petitioners have already filed a writ petition, being OWP no. 172/2017, on the same subject and with the same reliefs, which has been disposed of in terms of order dated 1st March, 2017, directing the respondents 2 and 3 to consider the claim of the petitioner in light of the averments contained in the writ petition and the rules occupying the field within a period of six weeks. The said direction appears to have not been complied with, prompting the petitioner to file yet another writ petition.
The writ petition is not at all a remedy for the petitioner to seek enforcement of the direction passed by the Writ Court while disposing of writ petition, OWP no. 172/2017. If at all the petitioner is aggrieved of the non-compliance or of violation of the orders passed in the writ petition supra, he would be required at the most to file a contempt petition.
In view of above, the writ petition is dismissed along with connected CM, in limini.
(Mohan Lal) (Ali Mohammad Magrey)
Judge Judge
Srinagar
16.03.2022
Amjad Lone, Secretary
AMJAD AHMAD LONE
2022.03.17 16:00
I attest to the accuracy and
integrity of this document