NAZIR AHMED Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Notice.

(2.) Mr. Ravinder Gupta, learned AAG waives notice on behalf of respondents.

(3.) Mr. Sudershan Sharma, learned counsel for the petitioner submits that the respondent No. 2-Chief Engineer PW(R&B) Department, Jammu vide his communication dated 18.11.2019, forwarded the representation of the petitioner regarding his re-instatement, to the respondent No. 1-Commissioner Secretary to Government, PW(R&B) Department, however, the same is still pending.