Mohd. Farooq & Anr vs Respondent(S)
2024 Latest Caselaw 2087 j&K

Citation : 2024 Latest Caselaw 2087 j&K
Judgement Date : 9 October, 2024

Jammu & Kashmir High Court

Mohd. Farooq & Anr vs Respondent(S) on 9 October, 2024

                                                                                   06
    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                        CPSW No. 481/2015


Mohd. Farooq & Anr.                                    .....Petitioners/Appellants



q
                        Through: Mr. Karman Singh Johal, Advocate
                   vs
                                                               ..... Respondent(s)
Hardesh Kumar, Secy. Transport &
Anr.
                    Through: Mr. Raman Sharma, AAG with
                               Ms. Saliqa Sheikh, Advocate.
                               Mr. K.D.S. Kotwal, Dy. AG for newly arrayed
                               respondent, namely,Sh. Neeraj Kumar-
                               Commissioner/Secretary to Govt., Transport
                               Deptt., Jammu/Srinagar is present in person


Coram: HON'BLE MR. JUSTICE MOHD. YOUSUF WANI, JUDGE

                                      ORDER

09.10.2024

Commissioner/Secretary to Government, Transport Department-Sh. Neeraj Kumar is present in the Court submitting a status report which reveals that the financial concurrence has been sought in respect of the creation of the posts of the petitioners for compliance of the court judgment. He has submitted that three weeks' time may be provided to him to issue the formal orders in compliance to the judgment of this court as he has already routed the file for approval of competent authority.

At the request of respondent/Commissioner/Secretary, Transport Department, three weeks' time, in the ends of justice, is afforded to him for the issuance of the formal order in compliance to the judgment of this Court, failing which, the instant contempt petition shall be carried to its logical conclusion.

List on 30.10.2024.

(Mohd. Yousuf Wani) Judge

Jammu 09.10.2024 Abinash