Swarn Lal And Others vs Naveen Kumar Choudhary
2021 Latest Caselaw 1118 j&K

                                                                  Sr. No.20
         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

                                              CCP(D) No.7/2020
                                              in
                                              CCP(D) No.8/2020
                                              CCP(D) No.9/2020
                                              CCP(D) No.10/2020
                                              CCP(D) No.11/2020
                                              CCP(D) No.12/2020
                                              CCP(D) No.13/2020
                                              CCP(D) No.14/2020
                                              CCP(D) No.15/2020
                                              CCP(D) No.17/2020

Swarn Lal and others                             .....Appellant(s)/Petitioner(s)

                       Through: Mr. Abhinav Sharma, Sr. Advocate with
                                Mr. Abhimanyu Sharma, Advocate.

                Vs

Naveen Kumar Choudhary, Pr. Secy.                          ..... Respondent(s)
Education Department and others

                       Through: Mr. Ravinder Gupta, AAG.

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

                                  ORDER

15.09.2021

Against the judgment and order dated 20.03.2019, of which

compliance is sought by the petitioners, an SLP preferred by the official

respondents has since been dismissed vide order dated 09.08.2021.

As per the judgment and order dated 20.03.2019, the petitioners, who

already stood appointed are to be given benefit w.e.f 06.07.2005. Having

exhausted all the remedies, which were available under law, it would be proper

for the respondents to pass appropriate orders without any further unnecessary

delay.

Last and final opportunity is granted to the respondent for showing

compliance.

Let the needful be done before next date of hearing, failing which

cost may have to be imposed.

                             (Puneet Gupta)         (Dhiraj Singh Thakur)
                                 Judge                     Judge
Jammu
15.09.2021
Ram Krishan