MOHD AMIN BEIGH Vs. STATE

JUDGEMENT

(1.) While dismissing HCP No. 15/2012, the Court issued certain directions to the State of Jammu and Kashmir through Chief Secretary vide Judgment dated 09th July, 2012. Paragraphs (a) to (e) of the said Judgment are taken note of:....

(2.) In order to ascertain as to whether the copy of the Judgment was sent to Chief Secretary and Commissioner Secretary to Government, Social Welfare Department, note of Registry on the original file was perused, which revealed that the copy of the Judgment has been forwarded to Chief Secretary and Commissioner Secretary to Government, Social Welfare Department on 12th July, 2012. In terms of direction (e), the Chief Secretary had to file compliance report within three months. Three months have elapsed, but compliance report has not been filed.

(3.) In our Constitutional scheme it is the people who are sovereign and power flows from them. In the democratic system, in which we are living, the people elect their representatives and create trust in them with benign hope that their problems will be solved and grievances will be redressed. The power which is transferred from people to few individuals through democratic process creates trust in such individuals and they hold their positions as trustees of the people.