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Ghulam Mohammad Sofi vs Union Territory Of Jk And Others
2021 Latest Caselaw 898 j&K/2

Citation : 2021 Latest Caselaw 898 j&K/2
Judgement Date : 12 August, 2021

Jammu & Kashmir High Court - Srinagar Bench
Ghulam Mohammad Sofi vs Union Territory Of Jk And Others on 12 August, 2021
                                                                                S. No. 128
                                                                                Before Notice (S)
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                AT SRINAGAR
                                           WP (C) no. 1522/2021
                                            CM no. 5149/2021
         Ghulam Mohammad Sofi
                                                                           .... Petitioner(s)
                                         Through:   Mr L. A. Latief, Advocate
                                                    V/s
         Union Territory of JK and others
                                                                           ... Respondent(s)
                                         Through:
      CORAM:
                       Hon'ble Mr Justice Ali Mohammad Magrey, Judge
                                               ORDER

12.08.2021 Petitioner is stated to be a daily wager who is seeking regularization. Notice waived by Ms Asifa Padroo, AAG. She shall file reply within two weeks. At this stage, learned counsel for the petitioner submitted that the subject matter is squarely covered by the Division Bench judgment of this court rendered in case titled State of J&K & others v. Mushtaq Ahmad Sohail and others reported as 2013 (1) SLJ 73. The applicability of the judgment referred to by the learned counsel for the petitioner shall be considered at the time the writ petition is taken up for disposal.

List on 2nd September, 2021. In the meanwhile, respondents shall consider the claim of the petitioner on the strength of the averments of the writ petition, supported with the documents as also on the application of the Division Bench Judgment supra if applicable to the facts of the case.

(Ali Mohammad Magrey) Judge Srinagar 12.08.2021 Amjad Lone PS

AMJAD AHMAD LONE 2021.08.12 16:29 I attest to the accuracy and integrity of this document

 
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