Jammu & Kashmir High Court
Shivali Sharma & Ors vs Army Public School & Ors on 1 August, 2024
Author: Wasim Sadiq Nargal
Bench: Wasim Sadiq Nargal
S.No. 60
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Case No. :- WP (C) No. 533/2024
Shivali Sharma & Ors. .....Petitioner(s)/Appellant(s)
Through: Mr. Ajaz Chowdhary, Advocate
Vs
Army Public School & Ors. ..... Respondent(s)
Through: Mr. Vishal Sharma, DSGI for R-1 & 3
Mr. Vikas Sharma, Advocate for R-2 & 5
Coram: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
ORDER
01.08.2024 On the mentioning of Mr. Vishal Sharma, learned DSGI, the matter is being taken up out of turn for hearing.
Objections are stated to have been filed by the respondents wherein a specific stand has been taken by way of a preliminary objection with regard to the maintainability of the petition which has been preferred by the petitioners under Article 226 of the Constitution of India. In the aforesaid backdrop, both the parties were directed to argue the matter on the issue of maintainability vide order dated 22.07.2024.
However, when the case was taken up today, learned counsel for the petitioners submits that he has not gone through the judgment whereupon the respondents have placed reliance and seeks some more time to go through the same.
Mr. Vishal Sharma, learned DSGI submits that the interim directions passed by this Court vide order dated 01.04.2024 is harshly working against the respondents and the same needs to be vacated. 2 WP (C) No. 533/2024
Reluctantly and in the interest of justice, time is granted to Mr. Chowdhary to address arguments with regard to the maintainability of the instant petition on the next date of hearing, positively.
List on 06.08.2024, with liberty to mention. It is made clear that no further adjournment would be granted on any account whatsoever.
(Wasim Sadiq Nargal) Judge JAMMU 01.08.2024 Manan Manan Mahajan 2024.08.05 11:07 I attest to the accuracy and integrity of this document