Jammu & Kashmir High Court
Ankur Sharma vs State And Others on 22 July, 2020
Author: Sanjay Dhar
Bench: Sanjay Dhar
After Notice Causelist
Sr. No.202
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
PIL No. 41/2014
IA Nos.288/2014, 67/2015 &
2/2018
(Through Video Conferencing
from Srinagar)
Ankur Sharma ...Petitioner
Through:- Petitioner in person.
(On video conferencing from office at
Jammu)
v/s
State and others .... Respondent(s)
Through:- Mr. Raman Sharma, AAG for R-1 & 2
(On video conference from office at
Jammu)
Mr. S. S. Nanda, Sr. AAG for R-3 to
27.
(On video conference from office at
Jammu)
Mr. B. S. Bali, Advocate for
(Secretary, Board of School
Education)
(On Video Conference from office at
Jammu)
Mr. Sunil Sethi, Sr. Advocate with
Mr. Ravi Abrol, Advocate in IA No.
2/2018
(On video conference from office at
Jammu)
OWP No. 43/2011,
IA No. 43/2011
(Through Video Conferencing
from Srinagar)
Nandita Soni ...Petitioner
Through:- None.
v/s
2 PIL 41/2014
State and others .... Respondent(s)
Through:- Mr. S. S. Nanda, Sr. AAG for R-3 to
27.
(On video conference from office at
Jammu)
OWP No. 933/2015
IA No. 1/2015
(Through Video Conferencing
from Srinagar)
Ankur Sharma ...Petitioner
Through:- Petitioner in person.
(On video conferencing from office at
Jammu)
v/s
State and others .... Respondent(s)
Through:- Mr. Raman Sharma, AAG for R-1 & 2
(On video conference from office at
Jammu)
Mr. S. S. Nanda, Sr. AAG for R-3 to
27.
(On video conference from office at
Jammu)
PIL No. 6/2019
[WP(C)PIL No. 6/2019]
(Through Video Conferencing
from Srinagar)
Ankur Sharma ...Petitioner
Through:- Petitioner in person
(On video conferencing from office at
Jammu)
v/s
State and others .... Respondent(s)
Through:- Mr. Raman Sharma, AAG
(On video conference from office at
Jammu)
Mr. S. S. Nanda, Sr. AAG
(On video conference from office at
Jammu)
3 PIL 41/2014
HON'BLE THE CHIEF JUSTICE
(on Video Conference from residence at Srinagar)
Coram:
HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
(on Video Conference from residence at Srinagar)
ORDER
22.07.2020
1. Pursuant to our order dated 20th February 2020, a status report dated 14th July 2020 has been filed by the Jammu and Kashmir State Board of School Education.
2. No report has been filed by the Divisional Commissioner, Jammu; Principal Chief Conservator of Forests and the Revenue Department.
3. We had directed compliance of the previous orders regarding publication of the list of beneficiaries by the Information Department which orders have been passed as back as March 2018.
4. Mr. S. S. Nanda, Sr. AAG assures us that the publication as ordered will be positively done at the earliest.
5. In view of the above, let the Divisional Commissioner, Jammu as well as the Principal Chief Conservator of Forests file compliance report before us within four weeks from today.
6. The Divisional Commissioner, Jammu as well as the Principal Chief Conservator of Forests shall remain present before us and join proceedings virtually on the next date of hearing.
7. The Director Information shall also place before us a report of compliance of our orders before the next date of hearing.
8. List on 26th August 2020.
(SANJAY DHAR) (GITA MITTAL)
JUDGE CHIEF JUSTICE
4 PIL 41/2014
9. Later on, Mr. Ankur Sharma joined the proceedings. He submits that he was unable to join the proceedings earlier as he had not been able to access the video-link.
10. Mr. Sharma has been apprised of the proceedings.
11. List as above.
(SANJAY DHAR) (GITA MITTAL)
JUDGE CHIEF JUSTICE
Jammu
22.07.2020
Raj kumar
RAJ KUMAR
2020.07.24 16:59
I attest to the accuracy and
integrity of this document