Jammu & Kashmir High Court
Robkar vs Sanjeev Verma on 7 February, 2025
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
93
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
ROBSW No. 7/2023
c/w
CPSW No. 601/2018
ROBKAR .....Appellant(s)/Petitioner(s)
Through: Mr. Abhirash Sharma, Adv.
vs
Sanjeev Verma, Commissioner/Secretary ..... Respondent(s)
and anr.
Through: Ms. Monika Kohli, Sr. AAG
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
07.02.2025
1. Mr. Sanjeev Verma, the then Commissioner/Secretary to Government, General Administration Department is present in person through virtual mode. He is directed to file compliance report by the next date of hearing positively, failing which, appropriate order shall follow.
2. Mr. Abhirash Sharma, learned counsel for the petitioner submits that Mr. M. Raju is the Commissioner/Secretary to Govt. General Administration Department, Civil Secretariat, Jammu/Srinagar at present.
3. He is arrayed as respondent No. 3. Registry to carry out necessary changes in the cause title.
4. Notice. Ms. Monika Kohli, Sr. AAG accepts notice on his behalf. She shall file compliance report by the next date of hearing positively.
5. List on 21.02.2025.
(RAJNESH OSWAL) JUDGE Jammu 07.02.2025 Rakesh Rakesh Kumar 2025.02.10 13:34 I attest to the accuracy and integrity of this document