Ghulam Qadir Khan vs S.A. Khan
2025 Latest Caselaw 1029 J&K

Jammu & Kashmir High Court

Ghulam Qadir Khan vs S.A. Khan on 24 February, 2025

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                                 75

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                  AT JAMMU
           CPSW No. 312/2017 in
           SWP No. 2625/2025



           Ghulam Qadir Khan                                      .....Appellant(s)/Petitioner(s)
                                       Through: Mr. R.D.S Bandral, Advocate

                                  Vs
           S.A. Khan, Secretary, Social Welfare                              ..... Respondent(s)
           Deptt. And anr.
                                       Through: Ms. Priyanka Bhat, Advocate vice
                                                Ms. Monika Kohli, Sr. AAG
                                                Ms. Pallavi Sharma, Advocate vice
                                                Ms. Vishal Bharti, DYAG

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

24.02.2025

1. Mr. Kuldeep Kumar, District Manager submits that at present Mr. Ranjit

Singh is the Managing Director of Jammu and Kashmir, Scheduled

Castes and Scheduled Tribes and Backward Development Corporation

2. Notice issued to respondent No. 5. The same has been waived by Ms.

Pallavi Sharma. She shall file updated compliance report by the next

date of hearing in terms of the judgment sought to be complied with.

3. List on 19.03.2025.

(RAJNESH OSWAL) JUDGE

Jammu:

24.02.2025 Suraj