Jammu & Kashmir High Court
Robkar vs Commissioner Secretary Higher on 4 September, 2024
Author: Wasim Sadiq Nargal
Bench: Wasim Sadiq Nargal
S.No. 157
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Case No. :- ROBSW No. 6/2024 in
CPSW No. 114/2019
ROBKAR .....Petitioner(s)/Appellant(s)
Through: Mr. K S Johal, Sr. Advocate with
Mr. Supreet S Johal, Advocate
Vs
Commissioner Secretary Higher ..... Respondent(s)
Education Department Jammu
& Anr.
Through: Mr. Ravinder Gupta, AAG
Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
ORDER
04.09.2024 ROBSW No. 6/2024 Dr. Sheikh Ajaz Bashir, Director Colleges, Higher Education Department, Civil Secretariat, Jammu-Respondent No. 2 is present in person along with Mr. Gupta, learned AAG.
It has been brought to the notice of this Court by the learned counsel for the parties that the contempt petition bearing CPSW No. 114/2019 whereby the afore-titled ROBKAR bearing ROBSW No. 6/2024 has been framed is listed before the Coordinate Bench of this Court where some order has already been passed and prays that the same be clubbed with the instant ROBKAR.
In view of the submission made hereinabove, this Court deems it appropriate to direct the Registry to list the ROBSW No. 6/2024 along with CPSW No. 114/2019 on due date, which is already fixed by the Coordinate Bench of this Court. 2 ROBSW No. 6/2024 in CPSW No. 114/2019 CM No. 5266/2024
The instant application has been preferred by Respondent No. 1 seeking exemption from personal appearance before this Court for today only.
For the reasons stated in the application, coupled with the submissions made at Bar, the same is allowed and the personal appearance of Respondent No. 1 before this Court is exempted for today only i.e. on 04.09.2024.
Application is disposed of.
However, it is made clear that both the respondents shall remain present before this Court on the next date of hearing, positively.
(Wasim Sadiq Nargal) Judge JAMMU 04.09.2024 Manan Manan Mahajan 2024.09.06 17:29 I attest to the accuracy and integrity of this document