Adil Akhtar Shah And Others vs Hirdesh Kumar Secy School Education
2023 Latest Caselaw 2796 j&K

Jammu & Kashmir High Court

Adil Akhtar Shah And Others vs Hirdesh Kumar Secy School Education on 27 December, 2023

Author: Tashi Rabstan

Bench: Tashi Rabstan

                                                                 Sr. No.30&31

               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU
                                                CCP (D) No. 5/2020
                                             c/w CCP (D) No. 6/2020
                                               CCP (D) No. 212/2021
                                                 CCP (D) No. 7/2020
                                          along with other connected
                                          matters.

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

                    Through :- Mr. Abhinav Sharma, Sr. Advocate with
                               Ms. Parkhi Parihar, Advocate.
         V/s

Hirdesh Kumar Secy School Education                                 ....Respondent(s)
Deptt Jammu.

                   Through :-    Mr. Raman Sharma, AAG.


Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
          HON'BLE MR. JUSTICE RAJESH SEKHRI, JUDGE

                                     ORDER

27.12.2023

CCP (D) No. 5/2020 along with connected matters is listed at serial No. 30

and CCP (D) No. 7/2020 along with connected matter is listed at serial No. 31

are taken together being similar in nature.

In terms of order dated 23.08.2023, four months time as last and final

opportunity was granted to comply with the judgment in letter and spirit, failing

which the salary of the Commissioner/Secretary to Government, School

Education Department and the Director School Education shall be stopped.

Despite these directions, compliance has not been filed.

At this stage, Mr. Raman Sharma, learned AAG seeks and is granted

further four weeks' time as last and final opportunity for filing compliance with

the judgment in toto, failing which Commissioner/Secretary to Government,

School Education Department Jammu and the Director School Education,

a/w other connected matters

Jammu shall appear in person on the next date of hearing and salary of these

officers from the month of January 2024 shall be stopped.

Registry to furnish a copy of this order to drawing and disbursing officer

of the concerned department.

List on 29.01.2024.

                                 (Rajesh Sekhri) )           (Tashi Rabstan)
                                     Judge                        Judge

Jammu:                   EE
27.12.2023
Renu