FIRDOUS AHMAD SHEIKH Vs. GOPAL SHARMA

JUDGEMENT

(1.) APPLICANTS have filed this application under S. 94 of the Constitution of Jammu and Kashmir, seeking initiation of contempt proceedings against the respondents for wilful disobedience of final judgment and order of this, Court made in Civil second Appeal No. 126 of 1998.

(2.) THE applicants are stated to have filed a suit for declaration to the effect that discharge orders bearing Nos. 148 to 159 of 1996 dated 15-3-1996 were illegal and bad in law; and that they were to be treated in service and paid pay and allowances, to which they would have been entitled but for the issuance of discharge orders. The applicants have sought a mandatory injunction too against the respondents, seeking release of salary and other emoluments, admissible to them under rules.

(3.) SUIT of the applicants was decreed by learned Sub-Judge (Judge Small Causes), srinagar. Appeal against the decree of Sub-Judge too, as stated by the applicants, have been dismissed by the First Additional district Judge, Srinagar. It is submitted by the applicants that Civil Second Appeal preferred against the decree of First Additional district Judge, Srinagar, was dismissed by this Court on 6th of June, 2003.