Jammu & Kashmir High Court
Ghulam Rasool Lone. vs . State Of J&K & Ors. on 5 April, 2019
Author: Rajesh Bindal
Bench: Rajesh Bindal
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
Reg. List
Item No. 41
SWP No.2535/2018
IA Nos. 1/2018 &
2/2018
Date of order: 05.04.2019
Ghulam Rasool Lone. Vs. State of J&K & ors.
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL, JUDGE
Appearance:
For the Petitioner(s) : Ms. Rani Kiyala, Advocate.
-applicant
For the Respondent (s) : Ms. Seema Shekhar, Sr, AAG for 1 & 2.
Mr. H. A. Siddiqui, Sr. AAG for 3.
IA No. 2/2018Prayer in the application is for impleadment of Jammu and Kashmir Public Service Commission, through its Secretary, as respondent No.5 in the petition.
Learned counsel for the applicant submitted that for promotion to a Gazetted post, Departmental Promotion Committee (DPC) is to be conducted by the Jammu and Kashmir Public Service Commission, Resham Ghar Colony, Jammu. Hence, it would be necessary party.
Application is allowed.
Jammu and Kashmir Public Service Commission, Resham Ghar Colony, Jammu, through its Secretary, is directed to be impleaded as respondent No.5 in the petition.
Registry to carry out necessary correction in the Memo of Parties.
Soft copy of the record be also corrected.
SWP No. 2535/2018 Page 1 SWP No.2535/2018 Let notice be issued to the newly added respondent on furnishing of registered covers.
In the meantime, served respondents may file objections, one week prior to the next date of hearing with copy in advance to the counsel opposite.
Adjourned to 29.07.2019.
(Rajesh Bindal) Judge JAMMU 05.04.2019 Sunita.
SUNITA KOUL 2019.04.08 10:08 I attest to the accuracy and integrity of this documentSWP No. 2535/2018 Page 2