All J And K Workers Union Srtc vs Through: Mr. Altaf Haqani
2022 Latest Caselaw 801 j&K/2

                                                                            NISSAR A BHAT
                                                                            2022.06.01 14:36
                                                                      Supplementary list
                                                                        Serial No. 98


  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR

                                                                    CCP (s) 327/2021
All J and K Workers Union SRTC
                                                            ... Petitioner/Appellant(s)
Through: Mr. Sameer Hassan, Advocate
         Mr. Momin Khan, Advocate

                              V/s
Hardesh Kumar and others

Through: Mr. Altaf Haqani, Sr. Adv. with Mr. Shakir Haqani, Adv for R-2
         Ms. Insha Rashid, GA, Mr. Sajad Ashraf, GA

                                                                    ... Respondent(s)


CORAM: HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE

                                      ORDER

01-06-2022

Mr. Hardesh Kumar, Commissioner/Secretary, Transport Department, present in person.

The grievance of the petitioner association is that the respondents have failed to comply with the judgment dated 27.1.2021 passed by the writ court.

Mr. Haqani, learned senior counsel, submits that a meeting of the Board of Directors, J&K State Road Transport Corporation, has taken place on 27.5.2022 and the Board is in the process of taking final decision in the matter.

In view of the above, the Board shall take the final decision in the matter before the next date of hearing, and place the same on the record of the file.

List on 5.7.2022.

Meanwhile, personal appearance of the Mr. Hardesh Kumar, Commissioner/Secretary, Transport Department is dispensed with.

CM 2046/2022 accordingly disposed of.

(PUNEET GUPTA) JUDGE Srinagar 01-06-2022 N Ahmad