Shafeeqa Akhter & Anr. Vs State of J&K & Ors.
.... ional edge visavis an (academic) P.O. degree. Extra weightage be allowed, therefore, to B.Ed/M.Ed, consistent with its role and relevance in the teachinglearning process. 5. C.P. Ed., B.P. Ed. And M. P. Ed. Are jobspecific requirements (for Physical Education slois). A candidate with C.P. Ed. wil ...
Jammu & Kashmir High Court (Srinagar Bench)
Sutlej Industries Ltd. Vs Shirdhiya Synthetics Pvt. Ltd.
.... it is governed by Order 1 Rule 10 of the Code of Civil Procedure. For facility of reference, Rule 10(2) is reproduced below: (2) Court may strike out or add parties: The Court may at any stage of the proceedings, either upon or without the application of either party, and on such terms as may app ...
Jammu & Kashmir High Court
Leela Devi and Another Vs State and Others
.... he respondent State that it is not convenient for them to come to Jammu. The statement of the complainant stands already recorded. It is thus contended that there is no ground available with the applicant-petitioners for seeking transfer of the case from Jammu to Samba. I have heard learned Couns ...
Jammu & Kashmir High Court
Ajesh Gupta and Others Vs Bhupinder Singh
.... from the premises. 3. It was contended by Mr. Gupta that in terms of the judgment of the Apex Court, it was mandatory on the part of the trial court to frame an issue of partial eviction. I have heard learned Counsel for the parties. 4. Issues are framed only where the parties are at varian ...
Jammu & Kashmir High Court
Centeinal Surgical Vs State and Another
.... cise of it. But their conduct in the exercise of this trust ought to be fair, candid, not arbitrary, capricious or biased. 23. The court is entitled to investigate the action of a local authority with a view to see whether or not, it has taken into consideration the matters which it ought not to ...
Jammu & Kashmir High Court
Ram Lal and Others Vs Union of India (UOI) and Others
.... grievance of the petitioners is that preference should have been given to those candidates who had already served in the War Zone after risking their lives for the sake of nation. The process of selection being done in secretive manner and without disclosing the select list, appointments were made. ...
Jammu & Kashmir High Court
Tarseem Singh Chib and Others Vs State of J. and K. and Others
.... ase of petitioners, the rigor of this rule has been applied strictly whereas in case of petitioners mentioned hereinabove, they have been permitted to be appointed against the higher grade. The effect of this selective application has only perpetuated an illegality. Mr. Sethi, learned Counsel for th ...
Jammu & Kashmir High Court
Dura Kumari Vs State and Others
.... learned Counsel for the parties and perused the record. 4. This issue is no longer res-integra that a migrant employee who has migrated from valley is entitled to all the benefits which a Government employee is entitled to in spite of the fact that the period from 1990 onwards has been treated as ...
Jammu & Kashmir High Court
Ramesh Chander Gupta Vs State and Others
.... in the aforementioned Circular issued on the subject. 3. Respondents in their objections have stated that petitioner has been recalled from ERA and posted to LAWDA. It is stated that this is a transfer simpliciter and does not violate any legal or fundamental right of the petitioner. It is stated ...
Jammu & Kashmir High Court
Vijay Kumar Abrol Vs State of J. and K. and Others
.... ...
Jammu & Kashmir High Court
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