ADIL HUSSAIN RAINA Vs. M. RAJU

JUDGEMENT

(1.) Petitioners in the instant contempt petition are alleging violation of final order passed on 25th of May, 2016 in SWP No. 1085/2016 titled Adil Hussain Raina and Ors vs. State and Ors., in terms whereof this Court while disposing of the writ petition had directed the respondents to consider the prayer of the petitioners for their engagement on the analogy of the persons, whose details are given in the communication dated 21st June, 2014, send by Chief Engineer, Kashmir, PHE Department Srinagar to the Superintending Engineer, Hyd. Circle, Anantnag, provided they (petitioners) are similarly circumstanced with the persons mentioned in the said communication.

(2.) Prior to filing of the instant contempt, the petitioners had filed contempt petition bearing CPSW No. 242/2017 and in view of change of the respondents on account of retirement/transfer, the said contempt petition was disposed of with liberty to the petitioners to serve copy of the order to the present incumbents for implementation with further liberty to the petitioners that in the event the order is not implemented, they shall be at liberty to approach this Court again. That is how this contempt petition is filed alleging violation on behalf of present incumbents.

(3.) On notice, statement of facts stands filed by the Respondent-Chief Engineer, Public Health Engineering Department, Srinagar, Kashmir, which was considered on 4th of November, 2020, and while noticing that the case of the petitioners stands send to the Administrative Department for implementation, the Court had asked the Commissioner/Secretary to Government, Jal Shakti (PHE/I&FC) Department, to submit the compliance.