SONULLAH Vs. PARVEEN DAVEEN

JUDGEMENT

(1.) This Court in SWP 2193/1994 passed the following direction on 23/12/1996.

(2.) Petitioner alleges non-compliance with this direction and prays that respondents 2 & 3 Director General Tourism and Director Tourism Kashmir be booked in contempt for failing to comply with above direction in as much as the adjustment of petitioner as Senior Yatch-man, has been declined. Respondents have filed statement of facts wherein they allege that the petitioner is lacking the eligibility to the post of Senior Yatch-man. Persuant to the directions of the Hon ble Court representation of petitioner was considered. It was disposed of appropriately after petitioner was found ineligible for the post. The decision was conveyed to him, thereafter he filed a contempt motion. That contempt matter (contempt petition No. 473 / 1998) was disposed of by this court on 16/12/1998 in terms of Annexure - B, holding that the respondent had committed no contempt. Therefore, on the self-same facts, second contempt petition No. 234 / 1999 cannot lie and in any case the instant motion for contempt is not maintainable.

(3.) The above direction dated 23/12/1996 of this Court in SWP No. 2193 / 1994 in terms of required the Director Tourism to consider the representation of the petitioner in the light of Rules and Circular within specified time and to convey the result of consideration to petitioner promptly. Petitioner feeling that his representation was not considered filed contempt petition No. 473 / 1998. This Court on 16/12/1998 after hearing the counsel for the parties and on consideration of the matter observed :