Tuesday, 19, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Jammu And Kashmir Service ... vs Vinkal Sharma And Others
2022 Latest Caselaw 1925 j&K

Citation : 2022 Latest Caselaw 1925 j&K
Judgement Date : 9 December, 2022

Jammu & Kashmir High Court
Jammu And Kashmir Service ... vs Vinkal Sharma And Others on 9 December, 2022
                                                                        Sr. No. 45



        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU

Case :- LPA No. 141/2022
CM No. 7415/2022
CM No. 7416/2022
CAV No. 1629/2022

Jammu and Kashmir Service Selection Board              .....Appellant/Petitioner(s)

                               Through :- Mr. D.C. Raina, Advocate General
                                          with
                                          Mr. Rahul Sharma, Dy. AG.

                         v/s

Vinkal Sharma and others                                        .....Respondent(s)

                               Through :- Mr. Abhinav Sharma, Sr. Advocate
                                          with
                                          Ms. Supriya Gandotra, Advocate for
                                          performa respondents
                                          Mr. Abhishek Gupta, Advocate for
                                          caveators

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
             HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                    ORDER

Caveat stand discharged.

The contention of the learned Advocate General is that the writ

petition has been decided by the Writ Court in contravention to Rule 14 and 15

of the writ proceeding rules and the entire selection process to the post of

Junior Engineer (Jal Shakti Department) and Sub-Inspector (Home

Department) have been quashed.

Heard.

Admit.

Post-admission notice accepted by Mr. Abhishek Gupta, appearing for

the caveators.

Counter, within a period of four weeks. Rejoinder, if any, within one

week thereafter.

Impugned judgment stands stayed.

Meanwhile, appellant shall proceed with the selection process of

Junior Engineer (Jal Shakti Department) and Sub-Inspector (Home

Department), however, result of the same shall await further orders from this

Court.

Call for the Writ Court record.

List on 02.02.2023.



                    (VINOD CHATTERJI KOUL)              (SINDHU SHARMA)
                                    JUDGE                         JUDGE

JAMMU
09.12.2022
Vishal Khajuria
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter