SUNIL KUMAR GUPTA Vs. MOHD. SHAFI PANDIT

JUDGEMENT

(1.) It is averred in the contempt petition that the respondents have not complied with the judgment dated 19th of April' 2004, on the grounds taken in the petition.

(2.) Respondents have filed the statement of facts and have resisted the petition. The respondents no. 1 to 3 have submitted that J&K Public Service Commission was not a party to the writ petition. Respondents in the writ petition were the State of Jammu and Kashmir through Director Litigation and Director General of Police. The contempt petition has been filed against those persons who were not party to the writ petition.

(3.) This contempt petition on the face of it is not maintainable and merits to be dismissed on the following grounds.