Angrez Singh vs State & Ors
2023 Latest Caselaw 102 j&K

                                                                         Sr. No. 15


               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU


                                                    CPSW No. 88/2017

Angrez Singh                                            ....Petitioner/Appellant(s)

                    Through :- Mr. Alok Singh Chib, Advocate.

         V/s

State & ors.                                                     ....Respondent(s)


                    Through :- Mr. Raman Sharma, AAG
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                      ORDER

03.02.2023 Learned counsel for the petitioner is directed to lay a motion naming

the present incumbents serving as Director School Education Jammu, Chief

Education Officer, Doda and Zonal Education Officer, Bhagwah, Doda for the

purpose of facilitating proper adjudication of this contempt petition.

List again on 24.03.2023.

In the meantime, Mr. Raman Sharma, learned Additional Advocate

General is directed to seek updated instructions in the matter as the judgment

dated 08.05.2015 passed in SWP no. 1192/2012 leaves no scope for the

respondents-authorities except to grant the status of R-e-T engagement of the

petitioner w.e.f. 29.09.2003.

(RAHUL BHARTI) JUDGE

JAMMU 03.02.2023 NARESH/PS