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Judgment
Learned counsel Sri Md. Abdul Mateen Qureshi, representing learned counsel Sri Mohd. Naseeruddin, appears for the petitioner.
The present contempt petition alleges wilful disobedience of the judgment under offence dated 11.02.2026 in W.A.No.90 of 2026.
In a challenge to the judgment by one of the unofficial respondents in the writ appeal, the Apex Court declined to interfere in the impugned judgment, however, deleting the observations made at paragraph 15 thereof vide judgment dated 20.03.2026 in SLP (C) No.9494 of 2026.
W.A.No.90 of 2026 was allowed setting aside the order passed by the learned Single Judge and G.O.Rt.No.65, dated 07.08.2025, issued by the State Government removing the appellant, who is the petitioner herein, from the post of Additional Khazi. However, it was made clear that the said judgment shall not preclude the State Government from initiating any fresh action against the appellant in accordance with law based on specific allegations and to be conducted in strict compliance of the principles of natural justice, including a fair enquiry and reasonable opportunity of defence.
Thereafter, the Government has issued a Memo dated 23.04.2026 putting the petitioner under suspension pending disciplinary enquiry as an interim administrative measure while asking him to show cause as to why he should not be placed under suspension pending disciplinary enquiry for the allegations mentioned at paragraph 3 therein. The petitioner has filed his reply.
Learned counsel for the petitioner submits that the petitioner is not being allowed to perform marriages in the capacity of Additional Khazi in teeth of the judgment under offence.
However, taking note the facts and circumstances above, the import of the judgment dated 11.02.2026 and the subsequent Memo dated 23.04.2026, we do not find any case of wilful disobedience of the judgment on the part of the concerned respondents.
Therefore, the contempt petition is dismissed.