Jammu & Kashmir High Court - Srinagar Bench
Ms. Shilpa Bhat vs Union Territory Of J&K And Ors on 9 July, 2021
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
IN THE HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
Before Notice
Sr. No.123
CM (4505/2021) in WP (C) 1314/2021
CM (4506/2021)
Ms. Shilpa Bhat
....Petitioner(s)
Through Mr. Zahoor A. Shah, Adv.
V/S
Union Territory of J&K and ors.
.... Respondent(s)
Through
CORAM:
Hon'ble Mr. Justice Ali Mohammad Magrey, Judge
ORDER
09.07.2021 CM 4505/2021 On the set of facts and the grounds urged, coupled with the submissions made at bar, the application is allowed and the petitioner is permitted to file the instant application without filing the requisite stamps etc. The deficiency may be made good within two weeks. CM is disposed of. Notice returnable within four weeks.
WP (C) 1314/2021 CM (4506/2021) Notice returnable within four weeks. Notice in the CM as well.
In the meantime, respondents shall release legitimately earned salary of the petitioner against the post of Jr. Statistical Assistant.
List on 13.08.2021.
(Ali Mohammad Magrey) Judge SRINAGAR 09.07.2021 Gh. Nabi Secy' GH NABI MALIK 2021.07.09 03:41 I attest to the accuracy and integrity of this document