Sardari Lal And Anr vs Respondent(S)
2024 Latest Caselaw 2268 j&K

Jammu & Kashmir High Court

Sardari Lal And Anr vs Respondent(S) on 30 October, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                    Sr. No. 54
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU

              CPSW No. 603/2017 in
              SWP No. 891/2006

              Sardari Lal and anr.                                    .....Appellant(s)/Petitioner(s)

                                         Through: Mr. Rahil Raja, Advocate
                                    Vs

                                                                                ..... Respondent(s)
              F. A. Shah Secy. School Education and anr.

                                         Through: Mr. Adarsh Bhagat, GA

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

30.10.2024

1. The writ petition was disposed of on the joint submission made by the

learned counsel appearing for the parties that the case of the petitioners

was squarely covered by the judgment dated 30.07.2009 passed by the

Division Bench in LPASW No. 49/2008, whereas in the order annexed

with the compliance report, it is stated that the case of the petitioners is

not similar.

2. In view of the above, the respondents shall demonstrate before the Court

as to how the case of the petitioners was not covered by the judgment

passed by the Division Bench as mentioned above.

3. List on 02.12.2024.

(RAJNESH OSWAL) JUDGE

Jammu 30.10.2024 Neha-II