Mohammad Younis Thokar vs University Of Kashmir Through Its ...
2023 Latest Caselaw 643 j&K/2

                                                       S. No. 255
                                                       Suppl. Cause List
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR

                        WP(C) No. 1257/2023
                         CM No. 2969/2023

Mohammad Younis Thokar                          ...Appellant/Petitioner(s)

Through: Mr. Arif Sikandar, Advocate
                                  Vs.

University of Kashmir through its Vice                  ...Respondent(s)
Chancellor and Ors.

Through:
CORAM:
 HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
                              ORDER

24.05.2023 The case of the petitioner is that he has been engaged as Lecturer in Urdu on contractual basis in respondent-University and is continuously working since 2021 against available vacancy.

Petitioner is aggrieved of the Advertisement Notice-I dated 31.01.2023 read with notice dated 10.02.2023, whereby applications were invited from eligible candidates for engagement of contractual lecturers purely as academic arrangements for the Session 2023 at Main/Satellite Campus.

The short grievance of the petitioner is that he is working as lecturer in Urdu on contractual basis in the respondent-University, therefore, he could not be replaced with the similar arrangement. He also placed reliance on judgment dated 06.12.2022, passed by a Bench of this Court in WP(C) No. 2635/2022, in support of his contention.

Notice. Notice in CM as well.

In the meantime, subject to objections and till next date before the Bench, status quo as on date shall be maintained by the respondents.

List on 29.07.2023.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 24.05.2023 Manzoor