DALBIR SINGH BAKSHI Vs. SHAMAS DIN

JUDGEMENT

(1.) ON the petition of Dalbir Singh Bakshi against the State of J&K and three others in Writ Petition No.338 of 1980, this Court by order dated May 24,1985 disposed of the writ petition. The grievance of the petitioner in the said petition was redressed by the issuance of a writ of certiorari quashing Government Order No.246 (KG) of 1980 dated May 10,1980, by which the appeal of the petitioner was rejected. It was held that the order passed by the Govt. was a non -speaking order and, therefore, directions were issued to respondent No.1, which was the State Government to re -admit the appeal and pass a speaking order after considering the case of the petitioner for his promotion on the post of Admn Jamadar/Inspector and if he is found fit for promotion to promote him on the said Post.

(2.) IT is stated in the Contempt Petition that the petitioner produced the cooy of the judgment before the respondents and also filed a representaion for implementing and complying the orders of the High Court. He also submitted written application to respondent No.2. When after a lapse of long time, the respondents have not obeyed the orders of the Court. He filed this petition for initiating contempt proceedings against the Officers named in in the petition, who were responsible for carrying out the directions issued by the Court.

(3.) ON issuance of notice to the respondents, a reply was submitted detaling the cirumstances under which the compliance was pointed out that against the order passed by this Court, in the writ Letters -Patent Appeal was filed by the respondents, which was Letters Patent Appeal No. 42 of 1985. However, the said L.P.A. was dismissed on November 10,1986. In the end, it is stated that the who are the responsible officers of the State have got the greatest and highest respect for the dignity of the judiciary and are always ready to implementt the orders of this court in letter and spirit and cannot think of obstructing the administration of justice.