ABDUL KHALIQ Vs. ANURADHA GUPTA

JUDGEMENT

(1.) Present contempt petition is filed for initiation of contempt proceedings against the respondents for non-compliance and disobedience of judgement dated 12. 03. 2018 passed in CPSW No. 279/2015 (in SWP No. 844/2015) on the grounds taken therein.

(2.) Brief facts of the case are that Writ Petitioners earlier filed SWP No. 2607/2001, which came to be disposed of on the statement made by the learned Government Advocate that the respondents would consider the claim of the petitioners as Class IV employees against the available vacancies. The Government issued order No. 440-Edu of 2010 dated 13. 05. 2010 and Director School Education was directed to issue appointment letters after verification and for implementation of judgments. It is contended that the respondents implemented the judgment passed in SWP No. 2607/2001 and in SWP No. 673/2008 along with other clubbed writ petitions and the main file was titled as Adhil Akhter and others v. State of J&K and others. Being aggrieved of such directions, the State went in appeal which stood disposed of on 30. 07. 2009, the operative part of which is reproduced hereunder:

(3.) Subsequently, the writ petitioners filed another writ petition bearing SWP No. 844/2015, which also came to be disposed of vide judgment dated 18. 03. 2015, whereby it is observed:-