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Khurshid Ahmad Dar vs Union Territory Of Jk & Ors
2021 Latest Caselaw 1579 j&K/2

Citation : 2021 Latest Caselaw 1579 j&K/2
Judgement Date : 7 December, 2021

Jammu & Kashmir High Court - Srinagar Bench
Khurshid Ahmad Dar vs Union Territory Of Jk & Ors on 7 December, 2021
                                                                      Serial No.37
                                                                   Regular Cause List



      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR


                            WP(C) No. 2273/2021


Khurshid Ahmad Dar
                                                               ... Petitioner(s)
                                Through: -
               Mr Jahangir Iqbal Ganai, Senior Advocate with
                       Ms Humaira Shafi, Advocate.
                                      V/s

Union Territory of JK & Ors.
                                                            ... Respondent(s)

Through: -

Mr B. A. Dar, Sr. AAG for R-1; Mr Asif Manzoor, Advocate vice Mr Azhar-ul-Amin, Advocate for R-2; Ms Masooda Jan, Advocate for R-3; and Mr Shuja-ul-Haq Tantray, Advocate for R-4.

CORAM:

Hon'ble Mr Justice Ali Mohammad Magrey, Judge Hon'ble Mr Justice Mohd. Akram Chowdhary, Judge (ORDER) 07.12.2021 In terms of Order of this Court dated 9th of November, 2021, the

Respondent-Public Service Commission was directed to take a decision on the

representation filed by the Petitioner with regard to selection against the post

of Civil Judge (Junior Division) Munsiff in the light of the Judgment of the

Division Bench detailed out in the Order as well as observations made by the

Court, however, needful, till date, has not been done by the Commission.

Proxy Counsel, appearing on behalf of the Respondent-

Commission, seeks a short adjournment in the matter on account of non-

availability of the learned arguing Counsel (Mr Azhar-u-Amin, learned

Advocate) who is, reportedly, unwell today.

In the interests of justice, adjourned.

List again on 21st of December, 2021.

Meanwhile, the Respondent-Commission shall file Compliance

in relation to Order of this Court dated 9th of November, 2021 (supra) by the

next date of hearing so fixed.




                  (Mohd. Akram Chowdhary)                            (Ali Mohammad Magrey)
                              Judge                                          Judge
           SRINAGAR
           December 7th, 2021
           "TAHIR"




TAHIR MANZOOR BHAT
2021.12.07 15:31
I attest to the accuracy and
integrity of this document
 

 
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