Non-Teaching Employees vs J.P. Sharma And Anr
2023 Latest Caselaw 2139 j&K

                                            Sr. No.34
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                CCP(S) No. 162/2021

Non-Teaching Employees                           .... Petitioner(s)/Appellant(s)
Association

                          Through:-    Mr. K. Nirmal Kotwal, Advocate.


                    V/s

J.P. Sharma and Anr.                                        .....Respondent(s)

                          Through:-    Mr. Jatinder Choudhary, Advocate.

CORAM : HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                                    ORDER

29.09.2023

Learned counsel for the petitioners submits that the petitioners

do not have with them the copies of appointment orders or the dates of

their initial engagement, as such, they are unable to produce these

documents before the respondents.

In view of the above, the respondents shall on the basis of the

record available with them pass appropriate orders in the light of the

judgment of the writ Court by next date of hearing and file the compliance

report.

List on 17.11.2023.

(Sanjay Dhar) Judge

Jammu:

29.09.2023 Mihul