UT OF J&K Vs. RAVINDER SINGH

JUDGEMENT

(1.) The present Letters Patent Appeals have been preferred against the common judgment and order dated 29.07.2020. By virtue of the said judgment the petitions filed by the petitioners/private respondents herein were dismissed as having been rendered infructuous.

(2.) The appellants are aggrieved of the observations recorded in paragraph Nos. 30, 41 and 42 of the said judgment and order, wherein cost has been directed to be imposed on the Public Service Commission as also the Government, with a further direction for initiation of Suo-moto contempt proceedings against the Secretary, Department of Health and Medical Education and the Secretary, Jammu and Kashmir Public Service Commission.

(3.) The reason for imposition of cost as also the initiation of Suo-moto contempt proceedings, as is reflected from the paragraphs mentioned hereinabove was that despite certain interim orders passed by the Court, the same were not complied with by the aforementioned officers/Departments.