Jammu & Kashmir High Court
Murad Ali vs Ut Of J&K And Others on 7 June, 2024
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
Sr. No. 114
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 1378/2024
Murad Ali .... Petitioner/Appellant(s)
Through:- Mr. Aavin Kumar Chadgal, Advocate
V/s
UT of J&K and others .....Respondent(s)
Through:-
CORAM : HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
07.06.2024 Issue notice to the respondents in main petition as well as in application for interim relief, returnable within four weeks. Petitioner to take steps for service within one week.
List on 09.08.2024.
Meanwhile, subject to objections and till next date of hearing, it is ordered that in case petitioner is continuing as Guest Faculty Instructor Draftsman Civil Trade in Women ITI Dharmari, he shall not be replaced by the similar arrangement and shall continue.
(VINOD CHATTERJI KOUL) JUDGE Jammu 07.06.2024 Vishal Vishal Khajuria 2024.06.07 17:30 I attest to the accuracy and integrity of this document