Khalid Bin Abdul Aziz vs State Of J&K And Ors
2021 Latest Caselaw 545 j&K/2

                                                                                    Case No. 201
                                                                               (After Notice Cause List)



                                     HIGH COURT OF JAMMU & KASHMIR
                                               AT SRINAGAR
                                          (Through Video Conference)

                                                                   SWP No. 1076/2012
                                                                   IANo. 01/2012 (1770/2012)

              Khalid Bin Abdul Aziz                                    .....Appellant(s)/Petitioner(s)

                                           Through: Mr. N.A. Tabassum, Advocate.

                                     Vs

              State of J&K and ors.                                              ..... Respondent(s)

                                           Through: None.

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

                                                       ORDER

14.05.2021

Mr. Tabassum to place on record a copy of the Supreme Court

judgment wherein the Supreme Court is stated to have observed that in all those

cases where the selection is complete for R-e-T, the right would survive

notwithstanding the abrogation of the scheme.

Issue notice to Mr. Shah Amir, learned AAG for appearance in the

matter on the next date.

List again on 19.5.2021.

(Dhiraj Singh Thakur) Judge Srinagar 14.05.2021 Naresh

NARESH KUMAR 2021.05.15 14:10 I attest to the accuracy and integrity of this document