ISHFAQ TANTRAY Vs. KHALID JAHANGIR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and also heard learned counsel for the respondent.

(2.) The present contempt petition has been filed alleging non compliance and violation of the order dtd. 10/5/2013 passed by Division Bench in LPA No. 184/2012 and connected matters. It is worth to mention here that on the first page of the order, the date of decision is mentioned as 1/5/2013 while as at the end of the order, it seems that the order has been pronounced in terms of Rule 138(4) of the J&K High Court Rules, 1999, on 10/5/2023.

(3.) The matter pertains to recruitment to the posts of Assistant Information Officer Grade-II for which the advertisement was issued in 2006 where the recruitment process was to be conducted by the J&K Service Selection Board in which the petitioners had applied. However, because of certain disputes arising in the recruitment process leading to litigations which culminated with the passing of the order dtd. 10/5/2013 in LPA No.184/2012 and connected matters by the Division Bench to proceed with the selection process anew, with the following directions:-