BILAL AHMAD WANGOO Vs. FONSONG

JUDGEMENT

(1.) THIS appeal under Clause 12 of the Letters Patent Rules is directed against order dated 11.05.2010 rendered by the learned Contempt Court in Contempt no. 327/2007, holding that no contempt was made out. As a consequence it has dismissed the contempt petition.

(2.) THE appellant earlier filed SWP no. 1699/2006 which was disposed of by the learned Single Judge of this Court on 29.12.2006 with the observations that the respondents may consider taking further requisite lawful action in terms of the recommendations of Chief Engineer, UEED dated 30.07.2002. It was further directed that the case of Janak Singh and Muzaffar Jan, who were similarly placed, may also be kept in view. In pursuance of the directions issued, the respondents passed an order on 19.02.2010, indicating that the case of the appellant has been examined and considered. It was found that appellant cannot claim regularization of his services on the ground that illegal benefits of regularization were given to S/Shri Janak Singh and Muzaffar Jan. It was pointed out that the claim of the appellant was not justified as per the judgment of Hon'ble the Supreme Court in Suraj Parkash Gupta and ors v. State of Jammu and Kashmir and ors AIR 2000 SC 2386.

(3.) AS a sequel to the above discussion this appeal fails and the same is dismissed.