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Judgment
O R D E R
M.S.LATIF, M (J) oral
01/ A detailed order was passed on 29-07-2026 in the matter, and Mr. Satinder- AAG was directed to file the statement of facts/compliance report in the contempt petition 34/2026. In an earlier order dated 71-12-2025, the court had directed the respondents to ensure compliance with the judgements of the apex court delivered in cases titled as Rajiv Raturi versus Union of India and others and State of Himachal Pradesh versus Umeed Ram Sharma.
02/ Matter coming up for consideration today, the Director, School Education, Kashmir, Shri Naseer Ahmad Wani, who is present before the court through virtual mode along with the Special Secretary, Law, attached with the Directorate of School Education, namely Ms. Rifat, submitted that ramp has been constructed in the particular school, where the petitioner is functioning and who is having benchmark disabilities, as stated. To this effect, Mr. Satinder - AAG has also exhibited a photograph of the ramp from the gallery of his personal cell phone. Although it is very difficult to ascertain as to whether the ramp shown to the court by Mr. Satinder - AAG, is actually from the school in question or not, yet as submitted by the Director, School Education, that he has already constructed the ramp, as such, the court has no reason to disbelieve the submissions made at the bar by the Director and the AAG, two responsible officers of the State.
03/ It is expected that the Director, School Education, Kashmir, will make all endeavor that the judgements of the apex court, cited above, are complied with in their letter and spirit as the law, laid down by the apex court, in terms of article 141 of the Constitution of India, is binding upon every citizen/individual and, accordingly, the same is binding upon the office of the Director, School Education as well.
04/ The court hopes and trusts that the mandate of the judgements of the apex court is accomplished in its true spirit, for which the Director School Education, can also, officially, write to the concerned authorities in order to sensitize them of the import of the judgements supra.
05/ In the aforementioned backdrop, this O.A 1446/2025 is, disposed of along with connected M.As. However, the petitioner is given liberty to come before the court a fresh in case the mandate of the judgements of the apex court supra is not accomplished. As a corollary, contempt petition 34/2026, having become infructuous, does not survive and same shall stand settled.