Mohammed Shafi Shah vs Jammu And Kashmir Projects ...
2021 Latest Caselaw 43 j&K/2

                                                                                        Sr. No. 118


                                 HIGH COURT OF JAMMU AND KASHMIR
                                           AT SRINAGAR
                                                       CM No. 562/2021 in WP(C)
                                                       No. 142/2021

                                                                   (Through video conferencing)

           Mohammed Shafi Shah                                                     .....Petitioner(s)
                                                  Through :- Mr. Azhar Ul Amin, Advocate
                                            V/s

           Jammu and Kashmir Projects Construction                               .....Respondent(s)
           Corporation Limited and another

                                                  Through :-

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

                                                     ORDER

CM No. 562/2021

Petitioner to do the needful before the Registry in terms of

Circular No.16/GS dated 29.03.2020 within one week upon lifting of the

lockdown.

Application stands disposed of.

WP(C) No. 142/2021 Issue notice to the respondents, returnable within four weeks.

List on 22.03.2021.

Meanwhile, subject to objections from the other side and till next

date before the Bench, the respondents are directed to allow the petitioner to

perform to the post of Assistant Manager having regard the judgment dated

01.03.2018 passed in SWP No. 1379/2015, provided there is no stay by the

Division Bench of this Court, of course, under rules.

(TASHI RABSTAN) JUDGE JAMMU 03.02.2021 PAWAN ANGOTRA 2021.02.04 Pawan 13:48 Angotra I attest to the accuracy and integrity of this document