JKBOPEE AND ANR Vs. AKASH KUMAR AND ORS

JUDGEMENT

(1.) These matters were taken up on 10th April, 2018. The respondents, who appeared in person, stated that their counsel is not appearing and therefore, their interest should be protected. The Chairman of the BOPEE also wanted to pursue the departments two appeals through his counsel, however, for certain reasons he could not persuade his counsel to argue the matter.

(2.) In the meanwhile the Doctors, who are affected by the order of the learned Single Judge, have also filed appeals before this Court and some of them have filed applications seeking permission on the administrative side to file appeals before the Srinagar Wing, citing on-going lawyers strike at Jammu as the reason. Administrative permission was granted on 10.04.2018 for filing some of the appeals before the Srinagar Wing. Those matters were taken up in SLA Nos. 1, 2 and 3 of 2018 at Srinagar Wing of this Court on 104.2018 as reported by the respondents/ writ petitioners.

(3.) The respondents, who are the writ petitioners, informed the Court that in the connected matters, which were taken up before the Srinagar Wing today, some interim orders have been passed.