Romesh Kumar vs Sundeep Kumar
2021 Latest Caselaw 1648 j&K

                                                                  Sr. No. 54

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU

                                             CPSW No. 549/2017




Romesh Kumar                                      .....Appellant(s)/Petitioner(s)


                      Through: Mr. D.S. Chouhan, Adv.

                 Vs

Sundeep Kumar                                                ..... Respondent(s)

                      Through: None.


Coram:    HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE


                                   ORDER

09.12.2021

Compliance report has been filed by the respondents wherein a stand

is taken that the case of the petitioner has been referred to the Public Service

Commission vide communication dated 19.2.2020.

With a view to ensure compliance of the judgment and order passed

by this court and give substantial justice, it becomes necessary to incorporate

the Public Service Commission as party respondent in the present proceedings.

Issue notice. Mr. F.A. Natnoo, AAG waives notice on behalf of the

Public Service Commission. Let a compliance report be filed by the Public

Service Commission as to what precisely has been done based upon the

communication dated 19.2.2020. In any case, the Public Service Commission is

directed to take a decision based upon the said communication, if not already

taken within three weeks from today.

List again on 21.2.2022.

(Dhiraj Singh Thakur) Judge Jammu 09.12.2021 Naresh