Mohd. Israil And Others vs M. Raju Commissioner Secy. Phe ...
2023 Latest Caselaw 2400 j&K

                                                              Sr. No. 52
 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
CPSW No. 189/2018


Mohd. Israil and others                         .....Appellant(s)/Petitioner(s)

                      Through: None.
                 Vs

M. Raju Commissioner Secy. PHE Dept.                      ..... Respondent(s)
and others
                      Through: Mr. Amit Gupta, AAG.
                               Mr. Rajeev Ghai, Executive Engineer,
                               Hydraulic Division, Ramban present in person

Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                 ORDER

30.10.2023

1. Mr. Rajeev Ghai, Executive Engineer, Hydraulic Division, Ramban

is present in person. He submits that the verification has been done

and the requisite funds have been sought from the Chief Engineer

concerned, who in turn would demand the same from Additional

Chief Secretary to the Govt. Public Health Engineering (PHE)

Department, Civil Secretariat, Jammu.

2. In view of this, four weeks' time is granted to the respondents, more

particularly to Chief Engineer concerned and Additional Chief

Secretary to the Govt. PHE Department, Civil Secretariat, Jammu to

comply with the judgment in its letter and spirit and file compliance

report, failing which, Chief Engineer concerned and Additional Chief

Secretary to the Govt. PHE Department, Civil Secretariat, Jammu

shall remain present in person before this Court on the next date of

hearing.

3. List on 08.12.2023.

(RAJNESH OSWAL) JUDGE

Jammu 30.10.2023 Sahil Padha