Jammu & Kashmir High Court
Dilshada Begum And Others vs State Of J&K And Others on 24 September, 2019
Author: Tashi Rabstan
Bench: Tashi Rabstan
Sr. No. 126
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
Case No. WP(C) No. 3467/2019
CM(7235/2019)
Dated: 24.09.2019
Dilshada Begum and others
...Petitioner(s)
Through :- Mr. M.Y.Akhoon, Advocate
v/s
State of J&K and others
...Respondent(s)
Through :- None.
CORAM:- HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE
ORDER
Issue notice to the respondents. Notice in CM as well. Dasti service is also permitted. Meanwhile, respondents are directed not to fill up the post against which the petitioner is working. It is further provided that the respondents shall also produce the record pertaining to termination of the petitioner on the next date of hearing.
List on 27.11.2019.
(Tashi Rabstan) Judge Jammu 24.09. 2019 Madan-PS MADAN LAL VERMA 2019.09.25 09:55 I attest to the accuracy and integrity of this document