All J&K Workers Union SRTC vs State Of J&K And Others

Ali Mohammad Magrey, J

Mr H. Amaan Ali, learned Dy. AG seeks permission to place on record copy of communication bearing No TR-20/SRTC/L/2019 dated 21.09.2020 received from Deputy Secretary to Government, Transport Department, to make a statement on instructions that the objections already filed by the Respondents 4 and 5 may be treated as objections on behalf of Respondents 1 to 3. Permission granted, copy of communication taken on record, alongwith submission of Mr H. Amaan Ali, learned Dy. AG. Order accordingly.

In terms of order passed on 19th of October, 2020, the writ petition was listed for rehearing. On consideration, it has been thought proper to ask the learned counsel for the parties to supply list of books to be referred to and relied upon, in advance. Though Mr Moomin Khan, learned counsel for the petitioner has given the reference of the judgments to be referred to and taken note by the counsel appearing for the other side but the Court is not having the list of the books so as to requisition the books from the library.

Learned counsel for the parties, are, therefore, asked to supply the list of books in advance to the Bench Secretary of this Court so that the Court is also having available the books, for consideration. Needful be done by the next date of hearing.

List on 27th of October, 2020, in the Daily Supplementary List.