Jammu & Kashmir High Court
Sanjeeta Devi W/O. Jagdev Singh vs State Of J&K And Others on 13 October, 2023
Author: Sanjay Dhar
Bench: Sanjay Dhar
26
HIGH COURT OF JAMMU, KASHMIR AND LADAKH
AT JAMMU
CM No. 9582/2021 in
SWP No. 843/2018
Sanjeeta Devi W/o. Jagdev Singh
.....Appellant(s)/Petitioner(s)
q
Through: Mr. Anuj Dewan Raina, Adv.
vs
State of J&K and others ..... Respondent(s)
Through: Mr. S. H. Rather, Adv.
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
13.10.2023 Due to paucity of time, the matter could not be heard today. Adjourned.
In the meanwhile, it is directed that the official respondents shall release the salary of the private respondents provided they have joined their duties prior to 05.05.2018 and they are still continuing in service. It is made clear that merely because private respondents in pursuance of this order would be paid salaries/wages, would not entitle them to any preferential right to the prejudice of the petitioner.
List on 08.11.2023.
Meanwhile, interim direction shall continue.
(SANJAY DHAR) JUDGE Jammu 13.10.2023 Rakesh