Jammu & Kashmir High Court - Srinagar Bench
Karan Jeet Singh vs State Of J&K And Another on 26 July, 2019
Author: Chief Justice
Bench: Chief Justice
S. No. 2
Advance list
IN THE HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
SWP No. 14/2009
IA No. 1/2009 (28/2009)
Karan Jeet Singh Appellant/Petitioner(s)
Through: None
Vs.
State of J&K and Another Respondent(s)
Through: None
CORAM:
HON'BLE THE CHIEF JUSTICE
ORDER
26.07.2019
1. By way of this writ petition filed in the year 2009, the petitioner sought a direction to the respondents to issue promotion order in his favour to the post of Functional Manager in the light of the recommendations made by the respondent No. 2, in terms of letter dated 15th September, 2008. The petitioner also sought a direction to the respondents to give him all the consequential benefits of such promotion.
2. By an interim order dated 3rd January, 2009, it was directed that subject to objections of the other side and till the next date of hearing, the respondents shall consider the case of the petitioner for the promotion provided eligible as per the rules occupying the field to the post of Functional Manager, while keeping in view the judgments passed by LPA Bench in SWP No. 218/89 and Coordinate Bench within notice period.
3. There was no appearance on behalf of the petitioner on 5 th September, 2013. None appears for the petitioner today as well.
4. In the interest of justice, adverse orders are deferred today.
5. List on 5th August, 2019.
(GITA MITTAL) CHIEF JUSTICE SRINAGAR 26.07.2019 "Manzoor"
MANZOOR UL HASSAN DAR 2019.08.03 15:06