Nissar Hussain Hakim vs Union Of India And Ors
2021 Latest Caselaw 892 j&K/2

                                                                                    Sr. No. 207
                                                                                    Advance List
                         IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                            AT SRINAGAR

                         CJ Court
                                                     LPAW no. 284/2009

                         Nissar Hussain Hakim                                           ...appellant(s)

                       Through: Mr. Aqib Aijaz, Advocate

                                                              Vs.
                       Union of India and ors.                                        ...Respondent(s)

                       Through: Mr. T. M Shamsi, ASGI, with
                                Ms. Rehana Qayoom, Adv. for UOI
                                Ms. Asifa Padroo, AAG for UT
                                Mr. Azhar ul Amin, SC for PSC
                                Mr. R. A. Jan, Sr. Adv. with
                                Mr. Taha Khalil, Adv. for pvt. respdts.

                         Coram:HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR JUSTICE SANJAY DHAR

                                                           ORDER

12.08.2021

1. Heard learned counsel for the parties.

2. This Letters Patent Appeal is directed against the judgment and order dated 26.11.2009 by which the writ petitions, SWP nos. 1140/2008, 32/2008, 945/2007 and 1198/2008 were dismissed.

3. The controversy raised before the Writ Court was in relation to certain illegal appointments on the posts of Assistant Conservator of Forests and, their inter-se seniority.

4. The petitioner-appellant as well as most of the private respondents have long retired from service and, therefore, the matter with regard to their illegal appointment and seniority does not survive at all.

5. In view of the above, we decline to go into the academic issues. The appeal is dismissed and directed to be consigned to records.

                                                   (SANJAY DHAR)              (PANKAJ MITHAL)
                                                       JUDGE                    CHIEF JUSTICE
                        SRINAGAR
                        12.08.2021
                        Yasmeen, PS

YASMEEN RASHID
2021.08.13 09:24
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