Rakesh Kumar vs Respondent(S)
2024 Latest Caselaw 2241 j&K

Jammu & Kashmir High Court

Rakesh Kumar vs Respondent(S) on 28 October, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                     Sr. No. 29
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU

              CCP(S) No. 100/2022 in
              WP(C) No. 1987/2021

              Rakesh Kumar                                            .....Appellant(s)/Petitioner(s)

                                         Through: Mr. Joginder Singh Thakur, Advocate
                                    Vs

                                                                                 ..... Respondent(s)
              M Raju Commissioner Secretary Jal Shakti
              Department and ors.

                                         Through: Ms. Priyanka Bhat, Advocate vice
                                                  Mrs. Monika Kohli, Sr. AAG

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

28.10.2024

1. The compliance report has been filed by the Executive Engineer (PHE),

Rural Division Jammu stating therein that the format has been sent to the

Administrative Department for processing. The Administrative Head

already figures as respondent No. 1 in the present petition. In view of this,

let respondent No. 1 file compliance report/statement of facts strictly in

accordance with the judgment passed by this Court by the next date of

hearing positively, failing which, he shall remain present before the Court

on the next date of hearing.

2. List on 04.12.2024

(RAJNESH OSWAL) JUDGE

Jammu 28.10.2024 Neha-II