ABDUL AHAD SHAH Vs. STATE OF J&K

JUDGEMENT

(1.) THE instant application is for seeking implementation of order Dated 19.07.2007. According to the direction issued by this Court, the respondents were directed to consider the case of the petitioner for regularization in accordance with the rules holding the field provided he was in position currently. Mr. N. H. Shah, learned Deputy Advocate General has placed on record the Communication dated 29.08.2012, which shows that the order passed by this Court stand complied with because the order has already been passed on 10.09.2008 for regularizing the services of the applicant. A copy of order dated 10.09.2008 passed by the Director Sheep Husbandry Department, Kashmir is taken on record as (Mark -A).

(2.) IN view of the above, nothing survives in the present application and the same is disposed of having rendered infructuous.