(1.) This is the petition filed by the petitioner for initiating contempt proceedings against the respondents for willful and deliberate violation of the judgment dtd. 21/7/2015 passed in SWP No. 1730/2013. It may be pointed out that this Court while disposing of the writ petition vide judgment dtd. 21/7/2015 has issued a direction to respondent No. 2-Director General of Police, J&K, Srinagar to consider and take a decision on the representation of the petitioner strictly in accordance with the rules. It is pitiable that consideration of the representation of the petitioner could not be accorded by Director General of Police, J&K Srinagar even after almost eight years of passing of the judgment.
(2.) The Senior Superintendent of Police, Leh has filed statement of facts/compliance report in which he has taken a plea that he is not an Authority competent to grant any promotion to the petitioner while as other respondents have preferred not to file any statement of facts/compliance report. This reflects very poorly on the conduct of the respondents. After all the petitioner is only seeking consideration of her representation. She filed petition in the year 2013 which was disposed of in the year 2015 and this contempt petition is pending since 2015. The respondents have not even bothered to file statement of facts/compliance report. What for a fervent request made by learned counsel for the respondents to give some more time, this Court would have taken coercive measures to enforce the orders passed by it.
(3.) Be that as it is, on the request of Mr. Jahangir Dar, learned GA appearing vice Mr. Mohsin S Qadiri, learned Sr. AAG, four weeks last and final opportunity is granted to comply with the judgment and dispose of the representation of the petitioner. It is made clear that in case, compliance of the judgment dtd. 21/7/2015 passed in SWP No. 1730/2013 is not reported on next date of hearing, this court will be constrained to direct personal appearance of Director General of Police, J&K, Srinagar on the next date of hearing.