Jammu & Kashmir High Court - Srinagar Bench
Sameera Bano vs State Of Jk & Ors on 18 December, 2020
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 208
AFTER NOTICE CAUSELIST
(Through Virtual Mode)
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
SWP No. 1680/2010
Sameera Bano.
.....Petitioner(s)
Through: Mr Sajad Ahmad Geelani, Advocate.
vs
State of JK & Ors.
.....Respondent(s)
Through: Mr Feroz Ahmad Sheikh, Dy. AG.
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
ORDER
18.12.2020 On mention, the matter is taken up with permission of the Court. The subject matter of the writ petition is squarely covered by order dated 10th of September, 2020 passed in writ petition bearing WP(C) No. 2160/2013, whereby it has been held that this Court would have the jurisdiction to entertain a petition, including this petition, as a Court of first instance in relation to recruitment and matters concerning recruitment to the position of Anganwadi Worker(s) and these petitions would not need to be transferred to the Tribunal.
In view of above, this writ petition is retained for decision. Registrar (Judicial) of this Wing of High Court to take follow up action and list the petition for hearing on 3rd of March, 2021. Meanwhile, if some pleadings have to be filed, let the parties complete the same and be prepared for arguments on the date fixed.
(Ali Mohammad Magrey) Judge SRINAGAR:
18.12.2020 "Hamid"ABDUL HAMID BHAT 2020.12.18 15:49 I attest to the accuracy and integrity of this document