Swarn Kanta vs Respondent(S)
2024 Latest Caselaw 2028 j&K

Jammu & Kashmir High Court

Swarn Kanta vs Respondent(S) on 5 October, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                     Sr. No. 6
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU

              CCP(S) No. 66/2020 in
              [SWP No. 1435/2008]

              Swarn Kanta                                             .....Appellant(s)/Petitioner(s)

                                         Through: Mr. Anuj Dewan Raina, Advocate
                                    Vs

                                                                                ..... Respondent(s)
              Kulbir Singh Chief Education Officer
              Jammu

                                         Through: Mr. Raman Sharma, AAG

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

05.10.2024

1. In the compliance report, it is stated that the petitioner had not submitted

any document demonstrating that she was not allowed to join by the Head

Master, Arnia. In view of this, the petitioner is permitted to file fresh

representation along with all the supporting documents with the Director

School Education and on receipt of the same, the respondent shall

consider the same in accordance with the judgment passed by this Court.

Two weeks' time is granted to the petitioner to submit the representation

and within four weeks, the same shall be considered by the respondent

and thereafter, the respondent shall file compliance report before this

Court.

2. List on 27.11.2024.

(RAJNESH OSWAL) JUDGE

Jammu 05.10.2024

Neha-II