Jammu & Kashmir High Court
Anthony And Another vs U.O.I Th. Secy. Education Deptt. And ... on 6 March, 2020
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
S. No. 27
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SWP No. 2064/2017
IA No. 1/2017
CM No. 1635/2019 [1/2019]
c/w SWP No. 1854/2017
IA No. 1/2017
CM No. 1616/2019[1/2019]
Anthony and another
.....Petitioner(s)
Through:- Mr. Achal Sharma, Advocate in
SWP No. 2064/2017
Mr. B.R. Manhas, Advocate in
SWP No. 1854/2017
V/s
U.O.I Th. Secy. Education Deptt. and others
....Respondent(s)
Through:- Mr. Gagan Basotra, Advocate for R-2 to 4
Mr. B.R. Manhas, Advocate for R-5
in SWP No. 2064/2017
CORAM :
HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
SWP No. 2064/2017
Objections on behalf of respondent Nos. 2 to 4 have already been filed.
Mr. B.R. Manhas, learned counsel for respondent No. 5 does not want to file objections. Reply on behalf of Union of India is also not required in the matter.
List this matter for consideration on 24.04.2020.
Meanwhile, the petitioners may file response to the objections filed by respondent Nos. 2 to 4.
2 SWP No. 2064/2017 SWP No. 1854/2017Pleading in this matter are complete.
List this matter along with SWP No. 2064/2017.
(Sanjeev Kumar) Judge JAMMU 06.03.2020 Renu RENU BALA 2020.03.06 17:08 I attest to the accuracy and integrity of this document