Bashir Ahmad Sheikh vs Mr Alok Kumar And Ors
2023 Latest Caselaw 1370 j&K/2

                                                            S. No. 121
                                                            Regular List
  HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                  AT SRINAGAR
                        CCP(S) 248/2023 in[SWP 1036/2013]

BASHIR AHMAD SHEIKH                                                  ... Petitioner(s)



Through: Mr. L. A. Latief, Adv.
                                      Vs.
MR ALOK KUMAR AND ORS                                               ...Respondent(s)

Through: None.

CORAM:HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE
                                   ORDER

30.10.2023

There is no representation on behalf of the respondents. Since the order for regularizing the petitioner has been passed with effect from a later date and not from the date the order passed by this Court on 1st March, 2016, it will be in the fitness of things that the respondent Chief Education Officer Pulwama shall remain present on the next date of hearing to explain his position as to why the order has not been passed in compliance to the judgment of this Court.

List on 06.12.2023.

;

(MA CHOWDHARY) JUDGE SRINAGAR 30.10.2023 Hilal Ahmad