SANJEEV BHAGAT Vs. MANZOOR HUSSAIN

JUDGEMENT

(1.) This is a petition seeking initiation of contempt proceedings against the respondents for willful disobedience and non-compliance of judgment dtd. 25/10/2019 passed in WP(C) No.1755/2019 whereby this Court, while disposing of the writ petition, issued a direction to the respondents to consider the claim of the petitioners under Rules and pass a consideration order within a period of four weeks.

(2.) On being put on notice, the respondents have filed the latest compliance report and have also appended therewith a copy of the consideration order being Government Order No. 207-JK(JSD) of 2022 dtd. 22/9/2022.

(3.) From a perusal of the Government Order (supra), it transpires that the case of the petitioners have been considered in light of the judgment dtd. 25/10/2019 passed by this Court and the same has been rejected having been found devoid of any merit.