Mohammad Hassan And Ors vs Tsering Paldan And Anr
2025 Latest Caselaw 1160 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohammad Hassan And Ors vs Tsering Paldan And Anr on 26 May, 2025

                                                                                     S. No. 60
                                                                                     Regular Cause List

                            IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
                                               AT SRINAGAR

                                           CCP(S) 37/2022 in[WP(C) 1233/2021] c/w
                                                      WP(C) 1233/2021

                         MOHAMMAD HASSAN AND ORS
                                                                             ...Appellant(s)/Petitioner(s)
                         Through: Mr. Shahbaz Sikander, Advocate

                                                               Vs.
                           TSERING PALDAN AND ANR.
                           (TRANSPORT DEPARTMENT) (LADAKH                     ...Respondent(s)
                           CASE)
                         Through: Mr. T. M. Shamsi, DSGI with
                                  M/s Faizan Ganie, CGC and Bisma Ali, Advocate
                         CORAM:
                                    HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL-JUDGE

                                                             ORDER

26.05.2025

ARTO, Leh, present in person through virtual mode. Directions have not been complied with till date. On 11.09.2024, ARTO, Leh, had stated that committee had been constituted for release of wages and for considering the claim of the petitioners for regularization and sought time for doing the needful. But despite opportunity granted, nothing has been done. It is stated that so far as the regularization part is concerned, respondents have rejected the same.

ARTO, Leh, Mr. Hidayatullah, who is present in the Court through Virtual mode, seeks and is granted ten days' time as last opportunity to comply with the Judgment in letter and spirit, failing which he shall remain present in person on next date of hearing before the Court.

List on 08.07.2025.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 26.05.2025 "Imtiyaz"