Union Of India & Others vs Sabzar Ahmad Band
2021 Latest Caselaw 1018 j&K/2

                                                                                              Sr. No. 18.

                                 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                AT SRINAGAR.
                                                                            RSA No. 06/2020
                                                                            CM No. 5794/2020

                         Union of India & Others.                                       ...Appellant(s)
                                        Through:       Mr. S. A. Naik, Advocate
                                V/s

                         Sabzar Ahmad Band.                                             ...Respondents(s)

Through: Mr. R. A. Bhat, Advocate.

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

(ORDER)

Heard.

Admit. Post admission notice waived by Mr. R. A. Bhat, Advocate on behalf of respondent.

Admitted on the following issues:

(i) Whether the court below is right in holding the respondent entitled to the appointment when he is not eligible.

(ii) Whether the court below is right in directing the appellants to consider respondent's appointment on the post of Cee-One and below as trainee RRB.

Learned counsel for the parties to address the Court on next date of hearing on the aforesaid issues. List again on 21st October, 2021. Meanwhile, impugned judgment and decree dated 28.04.2018, shall stay.

(TASHI RABSTAN) JUDGE Srinagar 7th September, 2021.

"Ab. Rashid"

ABDUL RASHID GANAI 2021.09.08 03:13 I attest to the accuracy and integrity of this document