Jammu & Kashmir High Court
Deepshikha Sharma And vs Jkssb And Others on 4 June, 2025
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No. 37
Supp. List-I
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 1453/2025
CM No. 3422/2025
Deepshikha Sharma and .... Petitioner/Appellant(s)
another
Through:- Mr. Ajay Bakshi, Advocate.
V/s
JKSSB and others .....Respondent(s)
Through:- Mr. Raman Sharma, AAG.
CORAM: HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE
ORDER
04.06.2025
01. The grievance of the petitioners is that the Central Administrative Tribunal, Jammu, vide order dated 31.12.2024, has rejected Order No. 412- SSB of 2024 dated 12.12.2024 passed by the respondents, on the ground that the same is not in consonance with the directions issued by the Tribunal.
02. Notice.
03. Mr. Raman Sharma, learned AAG, accepts notice on behalf of respondents' No. 1 and 2.
04. Without commenting on the merits of the case, and with the consent of learned counsel for the parties, this petition is disposed of with a direction to the petitioner to file an appropriate motion for his impleadment as a party in the contempt petition. On the motion being filed, before proceeding further in the matter, the Tribunal shall consider and decide the same in accordance with law.
(Shahzad Azeem) (Sindhu Sharma)
Judge Judge
Jammu:
04.06.2025
Michal Sharma/PS