Rohini Sharma vs Union Territory Of Jammu And Kashmir
2024 Latest Caselaw 97 j&K

Jammu & Kashmir High Court

Rohini Sharma vs Union Territory Of Jammu And Kashmir on 6 February, 2024

Bench: Tashi Rabstan, Puneet Gupta

                                                                      Sr. No.24

             HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU
                                                    WP(C) No.1065/2021
                                                    CM Nos.4340/2021 & 4341/2021

Rohini Sharma                                             ....Petitioner(s)/Appellant(s)
                    Through :- Mr. Rahul Pant, Sr. Advocate with
                               Mr. Anirudh Sharma, Advocate.
         V/s
Union Territory of Jammu and Kashmir                                ....Respondent(s)
and others
                  Through :- None.

CORAM: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
             HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE

                                    ORDER

06.02.2024 On mention, the matter is taken out of turn.

It is submitted by Mr. Rahul Pant, learned senior counsel appearing

for the petitioner that the case in hand is squarely covered by a judgment dated

24.04.2022 delivered by Hon'ble the Supreme Court in Civil Appeal

No.8717/2015, title "Bharat Sanchar Nigam Limited and another vs. Sandeep

Choudhary and others". He shall provide a copy of aforesaid judgment to

Mr. F.A Natnoo, learned counsel for respondent No.3-J&K Public Service

Commission.

Awaiting appearance of Mr. F.A Natnoo, learned counsel for the

respondents, the matter is adjourned.

List on 15.02.2024.

                            (Puneet Gupta)          )           (Tashi Rabstan)
                                Judge                               Judge
Jammu:
06.02.2024
Surinder