Shrishta Devi vs M. Raju And Ors
2021 Latest Caselaw 1380 j&K

                                            Sr. No. 36
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                        CPSW No. 361/2018


Shrishta Devi                                      .... Petitioner/Appellant(s)

                         Through:-   Mr. Vilakshana Singh, Adv.

                   V/s

M. Raju and ors.                                           .....Respondent(s)

                         Through:-   Mr. Aseem Sawhney, AAG.

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                   ORDER

The respondents vide judgment/order dated 07.04.2017 were

directed to consider the case of the petitioner for appointment on

compassionate basis by passing a speaking order.

Learned counsel for the petitioner has pointed out the

communication No.PHEU/2788-90 dated 24.06.2019 of the Executive

Engineer, PHE division Udhmapur wherein it is stated that one post of

Orderly is lying vacant in the Division.

In view of the aforesaid, let compliance report be filed by or

before the next date of hearing.

List on 28.12.2021.

(Sindhu Sharma) Judge JAMMU 01.11.2021 Eva