U.T. OF J&K Vs. KULDIP SINGH KOTWAL

JUDGEMENT

(1.) Impugned in this petition, filed by the petitioners under Article 226 of Constitution of India, are the orders dtd. 19/8/2025, 17/9/2025, 16/10/2025, 31/10/2025, 17/12/2025 and 29/12/2025 passed by the Central Administrative Tribunal, Jammu Bench, Jammu [ the Tribunal ] in CP No. 106/2024, whereby the Tribunal has issued various directions including coercive ones, to seek compliance of the judgment dtd. 17/4/2023 passed in OA No. 61/373/2023.

(2.) Learned counsel appearing for the respondents has taken a preliminary objection with regard to the maintainability of this writ petition against the interlocutory orders passed by the Tribunal in contempt jurisdiction.

(3.) Before we proceed to consider the objection with regard to the maintainability of this petition taken by Mr. Anuj Dewan Raina, learned counsel appearing for the respondents, it would be appropriate to give few background facts as are germane to the disposal of the petition.