Jammu & Kashmir High Court - Srinagar Bench
Robkar vs Shaleen Kabra And Anr on 30 December, 2024
Author: Sanjay Dhar
Bench: Sanjay Dhar
22
Regular
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CPSW No. 990019/2016
CPSW No. 117/2016
CCP(S) No. 441/2021
ROBKAR ..... Petitioner (s)
Through: Mr. Arif Siikander, Adv.
with Mr. Sajid, Adv.
V/s
Shaleen Kabra and anr.
..... Respondent(s)
Through: Mr. Mubashir Malik, Dy. AG
Coram:
Hon'ble Mr. Justice Sanjay Dhar, Judge.
ORDER
30.12.2024 As per the latest statement of facts filed by the respondents, approval to the proposal regarding defreezing of two vacancies of Teachers in District Baramulla for utilizing the same with a view to implement the judgment of the writ Court has been accorded by the Administrative Department vide communication dated 28.11.2024. It has been submitted that Chief Education Officer, Baramulla has been advised to upload verification roll of the two candidates namely Bilquees Khanum and Manzoor Ahmad Bhat. It is further submitted that the appointment orders in favour of the two candidates shall be issued as soon as the verification of the character and antecedents are received from the concerned quarters.
Learned counsel for the respondents submits that as per his information, the verification of the character and antecedents of both the petitioners has already been received by the respondents but appointment orders are yet to be issued.
The respondents are directed to issue appointment orders in favour of the petitioners by next date of hearing and produce copies thereof before this Court provided the character and antecedents of the petitioners are found to be up to mark.
List on 11.02.2025.
(Sanjay Dhar) Judge Asif Gull SRINAGAR I attest to the accuracy and authenticity of this document 30.12.2024 30.12.2024 03:49 Aasif