AI Structured Summary
Not yet generated for this judgment
Judgment
This contempt case is filed against the respondent for willful disobedience of the orders dated 19.02.2026 passed by this Court in W.P.No.35686 of 2022.
Heard learned counsel for the petitioner and learned counsel for the respondent.
Learned counsel for the petitioner submits that this Court passed an order dated 19.02.2026 in W.P.No.35686 of 2022, which is extracted hereunder:
“Having regard to the submissions made by the learned counsel for the petitioner and the learned counsel for the respondents, this Court is of the considered view that the writ petition can be disposed of directing the petitioner to submit a representation afresh with all the details and along with all the required documents within a period of ten (10) days from the date of receipt of a copy of this order, upon such representation, the 2nd respondent shall be considered the same and pass appropriate orders within a period of two months from the date of receipt of such representation.”
Learned counsel for the petitioner further submits even though this Court specifically directed the respondents to consider the claim of the petitioner as extracted supra, but for the reasons best known to the respondents, the respondents neither complied with the orders of this Court by considering the candidature of the petitioner for compassionate appointment nor issued any other proceedings. Hence, the Contempt Case.
On the other hand, learned counsel for the respondent furnished the proceedings dated 17.08.2026, which were issued in compliance of the orders of this Court, wherein the claim of the petitioner was considered as directed by this Court and communicated the same to the petitioner for submission of NOC as required for appointment under compassionate grounds. Since the petitioner failed to do so, the petitioner’s representation was considered and the claim of the petitioner was rejected for non-submission of NOC from other family members.
Considering the submissions made by the learned counsel for both the parties and on perusal of the material placed on record, it is observed that in view of the proceedings dated 17.08.2026, the orders of this Court are complied with and no further orders are necessary. However, the petitioner is at liberty to challenge the same or to submit NOC of the other family members to the authorities concerned.
With the above observations, the Contempt Case is closed. There shall be no order as to costs.
Consequently, Miscellaneous Petitions, if any, pending in the contempt case shall stand closed.