Jammu & Kashmir High Court
Abdul Sattar vs Ut Of J&K And Ors on 23 July, 2025
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
Sr. No. 86
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 1964/2025
Abdul Sattar .....Petitioner(s)
Through: Mr. Aavin Kumar Chadgal, Advocate.
Vs.
UT of J&K and ors. ..... Respondent(s)
Through:
Coram: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
23.07.2025 Issue notice to the respondents in the main petition, as also in CM, returnable within three weeks. Requisites to be furnished within one week.
List on 28.08.2025.
Meanwhile, subject to objections from the other side and till next date of hearing before the Bench, the present position of the petitioner as Plumber Instructor/Guest Faculty Instructor in Women ITI Dharmari, District Reasi shall not be disturbed.
(Javed Iqbal Wani) Judge Jammu 23.07.2025 Ram Krishan Ram Krishan 2025.07.24 11:02 I attest to the accuracy and integrity of this document