AB. GANI BHAT Vs. STATE OF J&K

JUDGEMENT

(1.) After hearing this petition, this Court on 01.10.2015 passed the following orders in this petition:

(2.) At the hearing, learned counsel for the respondents referred to the contents of paragraph 5 of the reply and submitted that the Supreme Court in Udyami Evam Khadi Gramodyog Welfare Sanstha v. State of Uttar Pradesh, (2008) 1 SCC 560, and a few oilier cases has laid down that repeated filing of writ petitions on the same issue or with a similar prayer is an abuse of the process of court/law and it amounts to criminal contempt. He submitted that in the aforesaid case the Apex Court also awarded costs of Rs. 50,000/- against, the; appellants. According to the learned counsel for the respondents, since the petitioner has filed repeated writ petitions for t he; same relief, this is a fit case where the law laid down by the Apex Court deserves to be applied with all its rigour.

(3.) The sole relief prayed for by the petitioner in this petition is that the respondents may be directed to pay him an amount of Rs. 10,00,000/- for the pain etc. caused to him on account of the 'arbitrary, illegal, and unconstitutional grade slashment order' (passed against him by them).