USHA DEVI Vs. C. PHUNSOG

JUDGEMENT

(1.) Complaining willful disobedience of the directions issued on their Writ Petition SWP No. 2956/2002, the petitioners have moved Motion for initiation of Contempt of Court Proceedings against the respondents.

(2.) The petitioners' Writ Petition was allowed on 28.02.2007 directing them to appear before the respondents on July 02, 2007 for Typing Test and if found to have qualified, the respondents were required to issue them appointment letters. The petitioners' Complaint is that they had approached the respondents number of times but no test, in terms of the directions of the Court, was conducted by them.

(3.) The respondents have denied the allegations appearing in the Complaint saying that the petitioners had not approached them for their typing test. Referring to Paragraph No.3 of the Notice, stated to have been issued by the petitioners, it is urged that the petitioners had approached the Secretary, Jammu and Kashmir Services Selection Board, Jammu rather than respondent Nos. 1 & 2 and the Complaint was thus misconceived.