Adil Akhtar Shah And Others vs Hirdesh Kumar
2022 Latest Caselaw 372 j&K

                                                                                          Sr. No. 20



                  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                  AT JAMMU
            CJ Court

            Case: CCP(D) No. 5 of 2020
            In CCP(D) No. 6 of 2020

            Adil Akhtar Shah and others                                  .....Appellant/Petitioner(s)

                                                 Through :- Sh. Nitin Bhasin, Advocate
                                          v/s

            Hirdesh Kumar, Secy., School Education                                .....Respondent(s)
            Department, Jammu
                                                 Through :- Sh. Amit Gupta, AAG


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

                                                    ORDER

Sh. Amit Gupta, learned Additional Advocate General informed that the

Government has issued necessary instructions to the Director, School Education

Department to comply with the judgment and order dated 20.03.2019. He further

submits that it is expected that necessary action to implement the aforesaid judgment

and order would be taken within two or three days.

On his request, put up on 14.03.2022.

                                         (SINDHU SHARMA)                (PANKAJ MITHAL)
                                                   JUDGE                  CHIEF JUSTICE
            JAMMU
            08.03.2022
            Ram Murti




RAM MURTI
2022.03.09 13:47
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