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Jammu & Kashmir High Court

Yasir Hussain vs State And Ors. on 14 November, 2017

Author: Alok Aradhe

Bench: Alok Aradhe

                       HIGH COURT OF JAMMU AND KASHMIR
                                   AT JAMMU


SWP No. 2718/2017
MP No. 01/2017
                                                        Date of order: 14.11.2017
                  Yasir Hussain            vs.            State and ors.
Coram:

           Hon'ble Mr Justice Alok Aradhe, Judge
Appearing counsel:

For Petitioner/appellant(s) :       Mr. M. Tariq Mughal, Advocate
For respondent (s)          :

Taking into account the order which this Court proposes to pass to today, it is not necessary to issue notice.

In this writ petition, the petitioner seeks writ of mandamus commanding the respondents to promote the petitioner to the post of Junior Assistant in the Information Department in the light of recommendation of District Information Officer, Doda made vide communication dated 10.04.2017.

When the matter was taken up today, learned counsel for the petitioner submitted that the District Information Officer, Doda vide communication dated 10.04.2017 addressed to the Director of Information, Jammu has recommended the case of the petitioner for promotion to the post of Junior Assistant. However, no decision in the case of the petitioner has been taken so far.. It is submitted that this writ petition be disposed of with a direction to the Director of Information, Jammu to consider the case of the petitioner in light of the recommendation made by the District Information Officers, Doda vide letter dated 10.04.2017.

In view of the submissions made and in the facts of the case, this writ petition is disposed of with a direction to the Director of Information Jammu to consider the case of the petitioner for promotion to the post of Junior Assistant in SWP No. 2718 of 2017 Page 1 of 2 the light of communication dated 10.04.2017 of District Information Officer, Doda by a speaking order within a period of two months from the date of receipt of certified copy of order passed today. It is made clear that this Court has not expressed any opinion on merits of the case.

Accordingly, the writ petition is disposed of.

(Alok Aradhe) Judge Jammu 14.11.2017 Karam Chand SWP No. 2718 of 2017 Page 2 of 2