BABU RAM SHARMA Vs. ANU RADHA GUPTA

JUDGEMENT

(1.) In terms of order dtd. 7/4/2022, the Director School Education, Jammu was directed to appear in person for explaining as to why compliance report has not been filed. Record of the proceedings would reveal that the petition of the petitioner had been disposed of on 24/10/2018, whereby the respondents were directed to reinstate the petitioner immediately.

(2.) In terms of order dtd. 24/11/2021, respondents were directed to file a fresh compliance report within a period of four weeks clearly indicating whether the petitioner had been provided all the benefits i.e., salary, subsistence allowance and the pensionary benefits which accrued to him in terms of aforesaid judgment.

(3.) Record of the proceedings would reveal that the personal appearance of the Director School Education, Jammu was sought in terms of the order dtd. 7/4/2022. Despite the said directions, respondents neither filed any compliance report nor any one appeared on their behalf and as per record today as well, fresh compliance report has not been filed, so much so, the Director School Education, Jammu is also not present in the Court.