Jammu & Kashmir High Court
2 Swp No. 1559/2008 A/W Connected ... vs State Of J&K And Others on 19 December, 2019
Author: Tashi Rabstan
Bench: Tashi Rabstan
Sr. No. 3
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SWP No. 1559/2008
IA Nos. 2062/2009 & 2206/2008
in
CPSW No. 174/2008
SWP No. 521/2009, IA No. 686/2009
OWP 812/2009
SWP No. 996/2009,
IA No. 1321/2009 & 1879/2009
SWP No. 1674/2009, IA Nos. 2438/2009,
2205/2009 & 2332/2009
SWP No. 1751/2009, IA No. 2304/2009
SWP No. 1762/2009, IA No. 2325/2009
SWP No. 1764/2009, IA Nos. 2641/2009 &
2327/2009
SWP No. 1765/2009, IA No. 2328/2009
SWP No. 1776/2009, IA Nos. 2610/2009 &
2350/2009
SWP No. 1804/2009, IA No. 2379/2009
SWP No. 1806/2009, IA No. 2394/2009
SWP No. 1845/2009, IA No. 2454/2009
SWP No. 1864/2009, IA No. 2476/2009
SWP No. 1865/2009, IA No. 2477/2009
SWP No. 1867/2009, IA No. 2483/2009
SWP No. 1899/2009, IA No. 2526/2009
SWP No. 1927/2009, IA No. 2555/2009
SWP No. 1941/2009, IA No. 2586/2009
SWP No. 2228/2009, IA No. 2961/2009
APSWP 78/2010
SWP No. 329/2010, IA No. 415/2010
SWP No. 344/2010, IA No. 422/2010
SWP No. 473/2010, IA No. 673/2010
OWP No. 717/2010, IA Nos. 967/2010 & 993/2010
SWP No. 892/2010, IA Nos. 1211/2014 &
1255/2010
SWP No. 1071/2010
SWP No. 1461/2010 , IA No. 2045/2010
SWP No. 1477/2010, IA Nos. 2060/2010 &
1284/2014
SWP No. 1514/2010, IA No. 2108/2010
SWP No. 1537/2010, IA No. 2138/2010
SWP No. 1606/2010, IA No. 2248/2010
SWP No. 1643/2010, IA No. 2291/2010
SWP No. 1665/2010, IA No. 2319/2010
SWP No. 1708/2010, IA Nos. 2382/2010
SWP No. 1709/2010, IA No. 2383/2010
SWP No. 1710/2010, IA No. 2384/2010
SWP No. 1769/2010, IA No. 2474/2010
SWP No. 1964/2010, IA No. 2750/2010
SWP No. 2019/2010, IA No. 2846/2010
SWP No. 2143/2010, IA No. 3020/2010
SWP No. 3081/2010, IA No. 4325/2010
SWP No. 1256/2011, IA Nos. 2704/2011 &
1832/2011
2 SWP No. 1559/2008 a/w connected matters
Gurneet Kour .....Petitioner (s)
Through :- Mr. P. N. Raina, Sr. Advoate with
Mr. Sonam Dorje, Advocate &
Ms. Deeksha Handoo, Advocate in
SWP Nos. 1559/2008 &521/2009
Mrs. Surinder Kour, Sr. Advocate
with Ms. Manpreet Kour, Advocate
in SWP No. 1477/2010
Mr Rajneesh Raina, Advocate in
SWP No. 1071/2010
Mr. Vivek Sharma, Advocate in SWP
Nos. 2228/2010, 329/2010, 344/2010,
1514/2010, 1537/2010, 1665/2010 &
1606/2010
V/s
State of J&K and others .....Respondent(s)
Through :- Mr. Sudesh Magotra, Dy. AG
Mr. Rajesh Thapa, Dy. AG
Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
SWP Nos. 1559/2008 &521/2009 Mr. Sonam Dorje and Ms. Deeksha Handoo, Advocates appearing with Mr. P. N. Raina, Sr. Advocate submit that they are under instructions not to press the instant writ petitions. In that view of the matter, the aforesaid writ petitions are, accordingly, dismissed as not pressed.
Interim direction(s), if any, in the aforesaid two writ petitions shall also stand vacated.
CPSW No. 174/2008
In view of the dismissal of aforesaid two writ petitions, contempt proceedings in the instant contempt petition are also closed. 3 SWP No. 1559/2008 a/w connected matters SWP Nos. 1071/2010, 2228/2010, 329/2010, 344/2010, 1514/2010, 1537/2010, 1665/2010 & 1606/2010 Mr. Rajneesh Raina and Mr. Vivek Sharma, learned counsel for the petitioners in SWP No. 1071/2010 and SWP Nos. 2228/2010, 329/2010, 344/2010, 1514/2010, 1537/2010, 1665/2010 & 1606/2010 respectively submit that the cases in hand can be disposed of in light of order No. 940-Edu of 2017 dated 17.11.2017 passed by the Secretary to the Government, School Education Department and having regard to the judgment dated 12.12.2017 passed by the Srinagar Bench of this Court in SWP No.1507/2014 and judgment dated 05.09.2019 passed by the Jammu Bench of this Court in SWP No. 2096/2012, copies whereof have been taken on record. They further submit that the respondents be directed to consider the claim of the petitioners in all the aforementioned writ petitions in the light of the above referred order and judgments.
Submissions allowed.
The present writ petitions are disposed of with a direction to the respondents to consider the claim of the petitioners in all the aforesaid writ petitions in light of order No. 940-Edu of 2017 dated 17.11.2017 and having regard to the judgment dated 12.12.2017 passed in SWP No.1507/2014 and judgment dated 05.09.209 passed in SWP No. 2096/2012, of course under rules, provided the same is applicable in case of all the petitioners.
4 SWP No. 1559/2008 a/w connected matters
Let this order be complied with within a period of three months' from the date a copy of this order along with complete set of paper-book is made available to the respondents.
The writ petitions are, accordingly, disposed of along with connected IAs.
Registry is directed to place a Xerox copy of this order in all the petitions.
List along with SWP No. 2431/2012 on 27.02.2020. Meanwhile, status of SLP be also furnished.
(Tashi Rabstan) Judge Jammu 19.12.2019 Muneesh MUNEESH SHARMA 2019.12.20 17:01 I attest to the accuracy and integrity of this document