Mushtaq Ahmad Zargar vs State Of Jk & Ors
2021 Latest Caselaw 171 j&K/2

                                                               Sr. No. 255
                                                               Advance List
              IN THE HIGH COURT OF JAMMU AND KASHMIR
                            AT SRINAGAR

                               SWP No. 2822/2018
    Mushtaq Ahmad Zargar                                          ...Petitioner(s).

               Through: Ms. Ruqaya Siddiqui vice Mr. M. I. Dar, Adv.

                                        Vs.

    State of JK & Ors.                                           ...Respondent(s)

               Through: Ms. Masooda Jan, Adv. & Mr. Mr. Irfan Andleeb, Dy.
                         AG vice Mr. Rais ud din Ganai, GA

    Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                     ORDER

18.02.2021 Learned counsel for the petitioner submits that this Court has earlier disposed of the identical matter and seeks disposal of this writ petition on the same analogy.

Be that as it may, writ petition is accordingly disposed of with a direction to the respondents to consider the claim of the petitioner as projected in the writ petition strictly under rules having regard to the judgment rendered in SWP No. 361/2016 titled Nazir Ahmad Magrey and another vs. State of JK and others dated 18.08.2017, upheld by the Division Bench of this Court in LPA No. 108/2018 titled State of J&K and others vs. Nazir Ahmad Magrey dated 16.04.2019 provided the judgment referred hereinabove is applicable to the case in hand.

Let the respondents consider and decide the case of the petitioner preferably within eight weeks from the date copy of this order is made available to them. Till respondents consider and decide the case of the petitioner, status quo be maintained with respect to the position of the petitioner.

Disposed of.

(TASHI RABSTAN) JUDGE SRINAGAR 18.02.2021 Altaf