Alka Sharma And Another vs Rajinder Mishra And Others
2021 Latest Caselaw 1646 j&K

                                                                           Sr. No. 50



     HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                      AT JAMMU
CJ Court

Case: LPA No. 121 of 2021
CAV No. 2099 of 2021

Alka Sharma and Another                                   .....Appellant/Petitioner(s)


                                 Through :- Sh. P. N. Raina, Sr. Advocate with
                                            Sh. J. A. Hamal, Advocate.

                          v/s

Rajinder Mishra and Others                                         .....Respondent(s)

                                 Through :- Sh.    Satyam Arora, Advocate for
                                            respondent No.1/Caveator.
                                               Sh. Ajay Abrol, Advocate             for
                                               respondent Nos. 2, 3 & 4.
                                               Sh. Jatinder Choudhary, Advocate for
                                               respondent No. 5.


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

                                    ORDER

01. Heard Sh. P. N. Raina, senior counsel assisted by Sh. J. A. Hamal,

learned counsel for the appellants, Sh. Satyam Arora, learned counsel for the

caveator/respondent No.1, Sh. Ajay Abrol, learned counsel for respondent Nos.

2, 3 & 4 and Sh. Jatinder Choudhary, learned counsel for respondent No.5.

02. Caveat No. 2099 of 2021 stands disposed of.

03. The judgment and order dated 29.10.2021 of the writ court is under

challenge wherein direction has been issued to grant promotion to the

petitioner-respondent-Rajinder Mishra to the post of Professor under the Career

Advancement Scheme with effect from 04.08.2009 and, at the same time, to

place him in the seniority list accordingly.

04. The submission of Sh. Raina senior counsel appearing for the appellants

is that on account of aforesaid promotion of the respondent, the seniority of the

appellants would be disturbed. They were not party in the writ petition and

were not even heard.

05. All the respondents may seek instructions and, if necessary, file

response.

06. List for admission/final hearing on 30th December 2021.

07. Till next date of listing, the seniority of the Professors of the University

of Jammu pursuant to the directions contained in the impugned judgment shall

not be finalized.

                               (SANJAY DHAR)                (PANKAJ MITHAL)
                                      JUDGE                  CHIEF JUSTICE
JAMMU
09.12.2021
Tilak