Cm Nos. 679/2020 vs Farooq Ahmed Shah
2021 Latest Caselaw 150 j&K

                                                               S. Nos. 221
             HIGH COURT OF JAMMU AND KASHMIR
                           AT JAMMU

                                            CPSW No. 481/2017
                                            CM Nos. 679/2020, 4372/2020,
                                            8855/2019 & 8856/2019
Saleem Akhter                                                ...Petitioner(s)

              Through :- Mr. S. S. Ahmed, Advocate
                          Mr. Rahul Raina, Advocate
             v/s  <




Farooq Ahmed Shah, Secy. Education and              .....Respondent (s)
another
't




                 Through :- Mr. Ravinder Gupta, AAG for
                            Respondent No. 1


Coram:       HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                   ORDER

Mr. Ravinder Gupta, learned AAG, learned counsel for respondent

No. 1-Education Department, submits that the judgment could not be complied

with in absence of requisites/recommendations from the J&K Services Selection

Board. It has been noticed that the recommendations in favour of the petitioner

has been made by the J&K Services Selection Board, vide order No. 55-SSB of

2021 dated 05.02.2021.

In that view of the matter, two weeks time is granted to respondent

No. 1 to pass formal order for appointment of the petitioners so as to comply

with the judgment passed by this Court.

List on 10.03.2021.

(SANJEEV KUMAR) JUDGE JAMMU 18.02.2021 Shivalee