Jammu & Kashmir High Court
Basu Magotra And Others vs Jammu & Kashmir Bank Ltd Through on 4 September, 2023
Author: Rahul Bharti
Bench: Rahul Bharti
96
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 1065/2022
CM No. 3200/2022
Basu Magotra and others .....Petitioner(s)
Through: Mr. Navyug Sethi, Advocate
Vs
Jammu & Kashmir Bank Ltd through ..... Respondent(s)
Chairman and others
Through: Mr. Akash Gupta, Advocate
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
ORDER
04.09.2023 This writ petition involves questions of law in the context of nature of engagement of the petitioner at the first instance on the basis of which the petitioners are staking their claim for regularization from a particular effect and date as against the one granted in their favour in terms of the orders of regularization passed by the respondent no. 1.
Objections to the writ petition stand filed on behalf of the respondents.
This writ petition deserves to be admitted for final hearing. Accordingly, the writ petition is admitted.
Post-admission notice waived by Mr. Akash Gupta, Advocate on behalf of the respondents. 2 WP(C) no. 1065/2022
Respondents to file counter to the writ petition within a period of four weeks, to be followed by rejoinder by the petitioners within two weeks, if they desired.
List this case on 02.11.2023 with liberty to the petitioners to make a mention, considering the nature of the issue involved in this case.
(Rahul Bharti) Judge Jammu 04.09.2023 Muneesh