JAVAID AHMAD BATOO. Vs. STATE OF J&K

JUDGEMENT

(1.) This contempt petition is pending disposal for the last more than three years and during pendency, the respondents have submitted the compliance to the extent of appointing the petitioner as ReT on monthly honorarium of Rs.3000.00 from the date of order, however, the judgment directs for giving effect to the appointment retrospectively on notional basis, which has not been done.

(2.) In terms of order dtd. 13/9/2022, Mr. Sheikh Mushtaq, learned AAG sought one month's time to seek instructions but the needful has not been done.

(3.) Mr. Sheikh Mushtaq, learned AAG seeks and is granted further four weeks' time to report instructions and ensure that the engagement order of the petitioner is modified in terms of the judgment, failing which, Respondent No. 2-Director, School Education Kashmir, Srinagar, shall appear in person before the Court on the next date of hearing.