Jammu & Kashmir High Court
Baljeet Singh And Ors vs Army Public School And Ors on 19 November, 2024
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
Sr. No. 23
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 402/2024
c/w
CCP(S) No. 151/2024
Baljeet Singh and Ors. .... Appellant(s)/Respondent(s)
Through:- Mr. Ajaz Choudhary, Advocate
V/s
Army Public School and Ors. .....Respondent(s)
Through:- Mr. Vishal Sharma, DSGI for R- 1, 3 &
4
Mr. Vikas Sharma, Advocate for R- 2
and 5
CORAM : HON'BLE MRS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
19.11.2024 Learned counsel for the respondents has relied upon the judgment passed by Supreme Court titled "Army Welfare Education Society New Delhi Vs. Sunil Kumar Sharma,'' reported in 2024 SCC OnLine SC 1683 followed by this Court in Shivali Sharma Vs. Army Public School and Ors. in WP(C) No. 533/2024 decided on 22.10.1024.
Learned counsel for the petitioners seeks and is granted a week's time to examine the same.
List along with WP(C) No. 695/2024 on 03.12.2024. It is, however, made clear that in case learned counsel for the petitioners fails to argue and assist this Court on the next date of hearing, interim direction dated 28.02.2024 shall be vacated.
Meanwhile, interim direction dated 28.02.2024 to continue till next date of hearing.
(MOKSHA KHAJURIA KAZMI) JUDGE Jammu:
19.11.2024 Mihul