J&K Service Selection Board vs Jahangir Ahmed And Others
2021 Latest Caselaw 484 j&K

                                                                  Sr. No. 103
               HIGH COURT OF JAMMU AND KASHMIR
                          AT JAMMU
CJ Court

Case: LPA No. 43 of 2021
(through virtual mode)


J&K Service Selection Board                         ...Petitioner(s)/Appellant(s)

                                  Through: Sh. Ayjaz Lone, Dy. AG.

                            v/s
Jahangir Ahmed and others                                      .... Respondent(s)
                                  Through:


       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE


                                       ORDER

The delay of 190 days in filing this appeal is on account of COVID -19

pandemic and, as such, is liable to be condoned in view of the directions of

Supreme Court.

Accordingly, on the perusal of the explanation we are satisfied that the

appellant was prevented by sufficient cause from filing the appeal in time.

The delay in filing the appeal is condoned subject to the objections from

other side on appearance.

Delay condonation application No.2306 of 2021 is allowed.

The argument of Sh. Ayjaz Lone, leaned counsel for the appellant is that

the cut off date for applying for the post was 31.03.2013 and the petitioner was

discharged from Army services on 30.11.2013 and as such was not eligible for

appointment. The writ court has incorrectly taken the date of No Objection

which is 26.03.2013 as the date of discharge.

Issue notice to the respondents.

List for admission /final disposal on 12th July 2021.

Until further orders of this court the effect and operation of the

impugned judgment dated 04.06.2020 shall remain in abeyance.

                      (RAJNESH OSWAL)                      (PANKAJ MITHAL)
                                JUDGE                        CHIEF JUSTICE
Jammu
16.04.2021
Sunita