Lalita Devi vs Bishwajit Kumar Singh Secretary ...
2022 Latest Caselaw 2097 j&K

                                                                                 Sr. No. 29

                                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                              AT JAMMU

                                                                           CCP (D) No. 3/2021 in
                                                                            LPASW No. 30/2012
                                                                             CM No. 7488/2022
                                                                             CM No. 5536/2022
                                                                             CM No. 2381/2021

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

                                     Through :- Mr. Annirudh Sharma, Advocate.


                          V/s

           Bishwajit Kumar Singh Secretary School                                 ....Respondent(s)
           Education Deptt and another

                                    Through :-   Mr. Raman Sharma, AAG.

               Coram: HON'BLE THE CHIEF JUSTICE (ACTING)
                               HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                                    ORDER

Statement of facts stands filed wherein it is averred that since no vacant post of teacher available in the department, as such, the respondents have to obtain concurrence from the Finance Department for creation of supernumerary post through General Administration Department (GAD).

Mr. Raman Sharma, learned AAG, appearing for the respondents seeks some more time to enable him to file compliance to the judgment.

In view of the statement of facts filed by Principal Secretary to Government, School Education Department, we extend further four weeks' time to file the compliance.

It is made clear that in the event, respondents fail to comply with the directions, respondent No. 1 shall appear in person before the Court on the next date of hearing.

List on 08.02.2023.

           I




                                                 (Rajesh Sekhri) )       (Tashi Rabstan)
                                                     Judge             Chief Justice (Acting)
           Jammu:
           27.12.2022
RENU BALA  Renu
2022.12.30 10:35
I attest to the accuracy and
integrity of this document