Sarv Bandhu vs Sarita Chauhan Secy. Education ...
2023 Latest Caselaw 2371 j&K

                                                                         Sr. No. 27

    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU

    CPSW No. 95/2019
Sarv Bandhu                                         .....Appellant(s)/Petitioner(s)

q
                       Through: Mr. Manik Sambyal, Adv.
                  vs
Sarita Chauhan Secy. Education Dept. and                      ..... Respondent(s)
others
                       Through: Ms. Saliqa Sheikh, Adv.
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                    ORDER

20.10.2023 The respondents have filed the fresh statement of facts, in which it has

been submitted that the order staying the investigation of FIR No. 30/2016

registered with Crime Branch, Jammu, has been vacated and the petition

challenging the said FIR has been dismissed in terms of judgment dated

13.04.2023, as such, the case of the petitioner for his appointment cannot be

considered at this stage.

Learned counsel for the petitioner submits that he has not been provided

copy of the latest statement of facts filed by the respondents and that he may be

given some time to examine the same.

Learned counsel for the respondents is directed to furnish copy of the

statement of facts to learned counsel for the petitioner.

Re-notify on 04.12.2023.

(SANJAY DHAR) JUDGE

Jammu 20.10.2023 Rakesh