MUNIFICENT ANGELS Vs. UT OF J&K
LAWS(J&K)-2022-9-103
HIGH COURT OF JAMMU AND KASHMIR
Decided on September 28,2022

Munificent Angels Appellant
VERSUS
Ut Of JAndK Respondents

JUDGEMENT

SANJEEV KUMAR,J. - (1.)The petitioner is aggrieved of and has challenged the order dtd. 23/8/2022, passed by District Development Commissioner, Srinagar, in compliance to the directions issued by this Court on 20/7/2022, in WP(C) No.1184/2022 [ "the impugned order"].
(2.)Before adverting to the grounds of challenge urged by learned counsel for the petitioner in support of the case set up by the petitioner, it is necessary to notice few facts relevant to the disposal of this petition.
(3.)The petitioner in response to advertisement notice dtd. 21/4/2020 issued by District Programme Officer, ICDS, Srinagar, was allowed to run and manage 'One Stop Centre' at Srinagar for providing coordinated inter-agency response to women affected by violence at home or at work place etc. The action of ICDS was approved by the District Development Commissioner, Srinagar, vide order No.220 of 2020 dtd. 29/7/2020.


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