VIJAY KUMAR VERMA Vs. NAVEEN KUMAR CHOUDHARY

JUDGEMENT

(1.) This is a contempt petition initiated by the petitioner against the respondents, thereby stating that they have not complied with the Court order. The concluding para of Court order dated 11.01.2019 passed in SWP No. 19/2019 reads as under:

(2.) Statement of facts has been filed by respondent No. 2 wherein it has been stated that after disposal of the petition, the case of the petitioner has been considered according to the direction passed by this Court. The case of the petitioner was found devoid of merit and accordingly, it was rejected.

(3.) I have considered the rival contentions. From perusal of order dated 28.02.2019 passed by Directorate of Geology and Mining Department of J&K, it reveals that after examining the case of the petitioner in light of the judgment/direction passed by this Court, the case of the petitioner was neither found covered under Rules nor bears any ground for consideration and accordingly, it was rejected.