Jammu & Kashmir High Court
Firdous Ahmed And Others vs State Of J&K; And Others on 9 October, 2018
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
S.No. 2
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SWP No. 2075/2018
IA No. 01/2018
Date of order: 09.10.2018
Firdous Ahmed and others v. State of J&K and others
Coram:
Hon'ble Mr. Justice Sanjeev Kumar, Judge
Appearance:
For the Petitioner(s): Mr. M. P. Sharma, Adv.
For the Respondent(s) :
i) Whether approved for reporting in Yes/No Law journals etc.:
ii) Whether approved for publication in press: Yes/No Notice to the respondents returnable within four weeks. Steps within one week.
List immediately after service is effected upon the respondents. IA No. 01/2018 is disposed of by providing that if the petitioners are in position as on date, they shall not be replaced or substituted by any other academic/consolidated/temporary arrangement.
(Sanjeev Kumar) Judge Jammu:
09.10.2018 Rakesh