Case: Lpa No. 21/202 vs Union Territory Of Jk &Ors
2021 Latest Caselaw 245 j&K/2

                                                                             Sr. No.108
                                                                             Advance List
                IN THE HIGH COURT OF JAMMU AND KASHMIR
                              AT SRINAGAR
           CJ Court

           Case: LPA No. 21/2021
           J&K Tourism Development Corporation Employees                     ...Petitioner(s)
           Union

                         Through: Mr.Mr R. A. Jan, Sr. Adv. with Mr. Taha Khalil, Adv.

                                                   Vs.

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

                         Through: Mr. M. A. Chashoo, AAG. for 1.
                                   Mr. T. H. Khawaja, Adv. for 2 and 3.
                                   Mr Tahir Majid Shamsi, ASGI for 4.

           Coram:HON'BLE THE CHIEF JUSTICE
                   HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                               ORDER

26.02.2021

The challenge is to the judgment and order dated 22nd December 2020 by which the writ petition was dismissed by the learned Single Judge.

Mr. M. A. Chashoo, AAG. for respondent No. 1, Mr. T. H. Khawaja, for respondent No. 2 and 3&Mr Tahir Majid Shamsi, ASGI for respondent No. 4may seek instructions and if necessary, file response.

There is no need of any notice to the respondents as all the respondents are represented.

List on 1st April 2021.

                                     (TASHI RABSTAN)                 (PANKAJ MITHAL)
                                              JUDGE                   CHIEF JUSTICE
           SRINAGAR
           26.02.2021
           Altaf




MOHAMMAD ALTAF NIMA
2021.03.01 10:45
I attest to the accuracy and
integrity of this document