Rehmatullah Naik vs The U.T. Of Jammu And Kashmir And Others
2024 Latest Caselaw 902 j&K

Jammu & Kashmir High Court

Rehmatullah Naik vs The U.T. Of Jammu And Kashmir And Others on 2 May, 2024

Author: Wasim Sadiq Nargal

Bench: Wasim Sadiq Nargal

                                                                                   Sr. No. 2

                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU

                                                                WP(C) No. 1890/2023
                                                                CM No. 4389/2023


           Rehmatullah Naik                                       ....Petitioner(s)/Appellant(s)
           S/O Hiji Mohd. Shafi Naik,
           R/O Village Chapnari
           Tehsil Banihal District Ramban

                                 Through :- Mr. Irfan Khan, Advocate.
                          V/s
           The U.T. of Jammu and Kashmir and others                          ....Respondent(s)

                                 Through :-   Mr. Ravinder Gupta, AAG with
                                              Ms. Pallvi Sharma, Advocate.

           Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                                   ORDER

02.05.2024

Heard and reserved for judgment.

In the meantime, Mr. Ravinder Gupta, learned AAG is directed to

apprise this court whether any inquiry has been initiated against the then

Executive Engineer as already been recommended by Anti Corruption Bureau

which finds mention in the order impugned within a period of one week

positively.

Also, Both the parties are directed to provide brief synopsis and judgments

on which reliance is being placed within a period of one week positively.

(Wasim Sadiq Nargal) Judge Jammu:

02.05.2024 Raj Kumar