Jammu & Kashmir High Court - Srinagar Bench
Muzaffar Ahmad Mir And Others vs Union Territory Of Jammu And Kashmir And ... on 15 January, 2020
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Through video Conferencing
S. No. 48
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
WP (C) No. 38/2020
CM No. 75/2020
Muzaffar Ahmad Mir and others.
.....Petitioner(s)
Through:- Mr. M.A. Reshi, Advocate
V/s
Union Territory of Jammu and Kashmir and others.
....Respondent(s)
Through:-
CORAM :
HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
Notice in the main petition as well as in CM, returnable within four weeks.
Requisites for service within one week.
List on 17.03.2020.
Meanwhile, respondents shall adhere to the Statutory Recruitment Rules while granting promotion to the Technician- III including Meter Readers and all eligible candidates shall be considered in accordance with rules.
(Sanjeev Kumar) Judge JAMMU 15.01.2020 Renu RENU BALA 2020.01.17 12:20 I attest to the accuracy and integrity of this document