Charanjeet Singh vs Dr. Aziz Haji
2021 Latest Caselaw 552 j&K

                                                                    S. No. 245



          IN THE HIGH COURT OF JAMMU AND KASHMIR
                           AT JAMMU
                       (Through virtual mode)

                                          CPSW No.469/2018



Charanjeet Singh                                             .... Petitioner(s)
                    Through: Mr. Ashok Sharma, Advocate
         Versus
Dr. Aziz Haji                                           ......Respondent(s)

                    Through: Mr. Ajaz Lone, Dy. AG

CORAM:              Hon'ble Mr. Justice Sanjeev Kumar, Judge

                                 ORDER

The judgment passed by this Court has not been complied. The latest compliance report filed by the Services Selection Board on 17.04.2021 disclosed that the matter with regard to consideration of the claim of the petitioner was to be placed before the Board meeting scheduled to be held on 23.04.2021.

It is submitted by Mr. Lone, learned counsel appearing for the respondent that the meeting has taken place on 23.04.2021 in which the Board has resolved to put both the sides to notice before taking final decision in the matter. He seeks and is granted four weeks' time to come up with appropriate order in the matter.

List on 29.06.2021.

(Sanjeev Kumar) Judge

JAMMU 14.05.2021 Vinod