Jammu & Kashmir High Court
M/S Vikas Transport Company Th. S vs Ut Of J&K And Ors on 2 June, 2023
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
76
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 1447/2023
CM No. 3454/2023
CAV No. 972/2023
M/s Vikas Transport Company Th. S. .....Appellant(s)/Petitioner(s)
Paramdeep Singh Aulakh
Through: Mr. Pranav Kohli, Sr. Advocate with
q
Mr. Arun Dev Singh, Advocate
vs
UT of J&K and ors. ..... Respondent(s)
Through: Mr. Eishan Dadhichi, GA
Mr. Z. A. Shah, Sr. Advocate with
Mr. Shamas Ud Din Shaaz, Advocate
Mr. H. A. Siddiqui, Advocate
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
ORDER
01. Learned senior counsel for the petitioner submits that though the petitioner was qualifying the eligibility criteria prescribed by the official respondents but in utter disregard of the conditions more particularly when there was no stipulation for providing certain information, the official respondents have declared the petitioner as non responsive. He further submits that the private respondent No. 5 had submitted description of the vehicles, those infact were not commercial vehicles.
02. Notice.
03. Mr. Eishan Dadhichi, learned Government Advocate accepts notice on behalf of respondent Nos. 1 to 4. Mr. H. A. Siddiqui, Advocate and Mr. Shamas Ud Din Shaaz, Advocate accepts notice on behalf of respondent No. 5. Caveat stands discharged.
2 WP(C) No. 1447/2023
04. Learned counsels for the respondents shall file response to the writ petition by the next date of hearing. Mr. Eishan Dadhichi, learned Government Advocate shall produce the record of the petitioner as well as of private respondent for the perusal of this Court on the next date of hearing.
05. List on 14.06.2023.
06. Meanwhile, till next date of hearing before this Bench, status quo shall be maintained and any action taken by the official respondents shall be subject to outcome of this writ petition.
(RAJNESH OSWAL) JUDGE Jammu 02.06.2023 Neha