Ut Of J&K vs Ghulam Mohi Ud Din Khan
2021 Latest Caselaw 904 j&K/2

                                                                          S. No. 102
                                                                   Supplementary - 1 Causelist


              IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                            AT SRINAGAR

           CJ Court



                                        Case: LPA 164/2020

           UT of J&K
                                                              ... Petitioner/Appellant(s)
           Through: Mr. D. C. Raina, AG with Mr. Sajad Ashraf, GA

                                      V/s

           Ghulam Mohi ud Din Khan
                                                                       ... Respondent(s)

           Through: Mr. Omais Kawoosa, Advocate


           CORAM: HON'BLE THE CHIEF JUSTICE
                  HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                              ORDER

13-8-2021

In pursuance to the impugned judgment, a fresh departmental inquiry has been conducted and report thereof placed on record. It is submitted that the delinquent employee has been exonerated in the said inquiry.

Learned Advocate General may seek instructions as to the final outcome on the basis of the aforesaid inquiry report.

List along with main case on 2.9.2021.

                                      (SANJAY DHAR)           (PANKAJ MITHAL)
                                           JUDGE                CHIEF JUSTICE

           Srinagar
           13-08-2021
           N Ahmad



NISSAR A BHAT
2021.08.16 10:08

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