Abdul Majid And Others vs Dr. G. Prasanna Ramaswamy
2025 Latest Caselaw 886 J&K

Jammu & Kashmir High Court

Abdul Majid And Others vs Dr. G. Prasanna Ramaswamy on 7 February, 2025

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                              Serial No. 44

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                      AT JAMMU
           CCP(S) No. 337/2019 in
           SWP No. 2319/2015
           c/w
           CPSW No. 472/2015

           Abdul Majid and others                                      .....Appellant(s)/Petitioner(s)
                                          Through: Mr. Ajay Abrol, Advocate.
                                     vs
           Dr. G. Prasanna Ramaswamy                                              ..... Respondent(s)
           Commissioner/Secretary Transport Dept.
           and others
                                          Through: Mr. Rajesh Thappa, AAG.

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

07.02.2025

1. Vide order dated 22.11.2018 passed by the writ court, the petitioners

were held entitled to regularization in terms of J&K Civil Services

(Special Provisions) Act, 2010 and the respondents were directed to pass

appropriate order in this regard within a period of six weeks from the

date of passing of the order.

2. Order for regularization of the petitioners has been passed only on

09.03.2023, which in fact was required to be passed within a period of

six weeks from 22.11.2018.

3. In view of this, let fresh compliance report, strictly in accordance with

the judgment be filed by or before the next date of hearing.

4. List on 07.03.2025.

(RAJNESH OSWAL) JUDGE

Jammu 07.02.2025

Sahil Padha