U.T. OF J&K Vs. PARVEZ AHMED

JUDGEMENT

(1.) This Intra Court appeal is directed against the order dtd. 7/5/2025 passed by learned Single Judge in CCP(S) No. 18/2021, whereby application filed by the contemnors/respondents bearing CM No. 7369/2024 seeking dismissal of the contempt petition on the ground that same is barred by limitation, has been rejected along with cost of Rs.5,000.00.

(2.) Respondent herein along with other co-workers filed a writ petition bearing SWP No. 2728/2015 titled Parvez Ahmed and ors. Vs. State of J&K and ors seeking regularization of their services on the analogy of other similarly situated daily rated workers who have been regularized however, the writ Court vide order dtd. 5/10/2025 disposed of the writ petition by directing the respondents to accord consideration to their cases and take a decision thereon and pass appropriate orders in accordance with rules.

(3.) The order dtd. 5/10/2015 passed by the writ Court was not complied by the respondents-State, therefore, respondent herein, has filed a petition on 5/2/2021, for initiation of contempt proceedings against the respondents.