Jammu & Kashmir High Court
Mumta Bhagat & Anr vs Ut Of J&K & Ors on 4 August, 2021
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No. 111
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 1523/2021
CM No. 6051/2021
Mumta Bhagat & anr. .... Petitioner/Appellant(s)
Through:- Mr. Vishal Goel, Advocate
V/s
UT of J&K & ors. .....Respondent(s)
Through:-
CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
Learned counsel for the petitioners submits that the similar petition is pending adjudication titled Mudasir Ahmad Malik and others V. Union of India and others. It is submitted that the petitioners are similarly placed persons and seek the same relief.
Issue notice to the respondents in the main petition as well as in CM, returnable within four weeks. Requisite steps for service within one week.
List alongwith WP(C) No. 894/2021. In the meantime, respondents shall adopt the same line, which has been adopted in the case of. Assistant Programmers, Coordinators and Special Education Teachers, while re-hiring the services of the petitioner and take a decision expeditiously not later than one month.
(Sindhu Sharma) Judge JAMMU 04.08.2021 RAM MURTI RAM MURTI 2021.08.06 11:37 I attest to the accuracy and integrity of this document