Jammu & Kashmir High Court - Srinagar Bench
Jk Cooperative Societies Employees ... vs State Of J&K And Ors on 22 February, 2022
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
S. No. 25
Regular Cause List
IN THE HIGH COURT OF JAMMU & KASHMIR AND
LADAKH
AT SRINAGAR
OWP No. 483/2014
JK Cooperative Societies Employees Association ...Petitioner(s)
Through: Mr. Kaiser Ahmad, Adv.
Vs.
State of J&K and Ors. ...Respondent(s)
Through: Mr. Sheikh Feroz, Dy. AG
Mr. Irfan Andleeb, Dy. AG
CORAM:
HON'BLE MR JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
22.02.2022 Mr. Sheikh Feroz, learned Dy. AG, states that the instant petition has been rendered infructuous in view of the fact that the petitioner has thrown challenge to the order dated 27.10.2010 and that the said order stands repealed vide SRO No. 285 of 2016. The said position is not being denied by the counsel for petitioner.
For the aforesaid reasons, the instant petition shall stand dismissed as infructuous. The petitioner shall be at liberty to avail remedy available under law in case he has any cause available against the SRO supra.
(JAVED IQBAL
WANI)
JUDGE
SRINAGAR
22.02.2022
Manzoor
MANZOOR UL HASSAN
DAR
2022.02.22 17:44