Hamid Ullah vs Shaleen Kabra
2024 Latest Caselaw 140 j&K

Jammu & Kashmir High Court

Hamid Ullah vs Shaleen Kabra on 14 February, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                     Sr. No. 29
 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
CPOWP No. 67/2016

Hamid Ullah                                           .....Appellant(s)/Petitioner(s)

                       Through: Mr. Irfan Khan, Advocate.
                 Vs

Shaleen Kabra, Secy. Education and others                        ..... Respondent(s)
                       Through: Mr. P. D. Singh, Dy. AG.
                                Ms. Priyanka Bhat, Advocate vice
                                Ms. Monika Kohli, Sr. AAG.

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

14.02.2024

1. Compliance report stands filed by the respondents.

2. A perusal of the same reveals that the matter has been taken up with the

Finance Department for release of funds under Capex Budget 2023-24.

3. In view of this, Commissioner/Secretary, School Education Department

shall hold a meeting with the Commissioner/Secretary, Department of

Finance to ensure the compliance of judgment passed by the Writ Court in

its letter and spirit by or before the next date of hearing.

4. List on 22.03.2024.

(RAJNESH OSWAL) JUDGE

Jammu 14.02.2024 Sahil Padha