Jammu & Kashmir High Court
Robkar vs Syed Abid Rasheed Shah on 24 March, 2026
Author: Sanjay Dhar
Bench: Sanjay Dhar
Regular List
Sr. No. 11
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
ROBSW No. 4/2025
c/w
CCP(S) No. 162/2024
ROBKAR .....Petitioner(s)
Through: Mr. Ajay Abrol, Advocate.
Vs
Syed Abid Rasheed Shah, ..... Respondent(s)
Administrative Secretary Health &
Medical Education Deptt. Jammu
Through: Mr. Raman Sharma, AAG with
Ms. Saliqa Sheikh, Advocate.
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
24.03.2026
01. Mr. Raman Sharma, learned AAG has submitted that as per his information, the matter is at an advanced stage of consideration and in this regard he has referred to a communication dated 23.03.2026 addressed by the Additional Secretary to the Government Health and Medical Education Department.
02. In case, compliance of the judgment of the writ court is not made by next date of hearing, the Officer who is presently holding the post of Secretary to the Government Health and Medical Education Department shall appear before this Court through virtual or physical mode and explain as to why the proceedings under the Contempt of Courts Act should not be taken to their logical conclusion.
2 ROBSW No. 4/2025
c/w CCP(S) No. 162/2024
03. Be listed on 28.04.2026.
04. A copy of this order be sent to the concerned Officer through learned counsel for the respondents.
(SANJAY DHAR) JUDGE Jammu 24.03.2026 Shivalee Shivalee Khajuria 2026.03.25 01.31 I attest to the accuracy and integrity of this document Jammu