Reyaz Ahmad Bohru vs Union Territory Of J&K And Ors
2024 Latest Caselaw 1653 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Reyaz Ahmad Bohru vs Union Territory Of J&K And Ors on 30 October, 2024

Bench: Sanjeev Kumar, Puneet Gupta

                                                               Serial No. 07
                                                              Regular Cause List

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR


                           CM No. 6024/2022 in
                            LPA No. 212/2022
                            CM No. 6025/2022

Reyaz Ahmad Bohru
                                                             ... Appellant(s)
                             Through: -
                Mr Gulzar Ahmad Bhat (Sopori), Advocate
                                     V/s
Union Territory of J&K and Ors.
                                                           ... Respondent(s)

Through: -

Mr Abdul Rashid Malik, Sr. AAG with Mr Younis Hafiz, Assisting Counsel for R-1 to 3; and Mr Mir Majid Bashir, Advocate for R-4.

CORAM:

Hon'ble Mr Justice Sanjeev Kumar, Judge Hon'ble Mr Justice Puneet Gupta, Judge (ORDER) 30.10.2024 CM No. 6024/2024:

01. This is an application filed on behalf of the Applicant/ Appellant seeking condonation of delay in filing the appeal against the Judgment dated 30th of June, 2022 passed by the learned Single Judge of this Court in SWP No. 2098/2014.

02. The application, for the reasons stated therein, is allowed and the delay in filing the appeal is condoned, subject to payment of Rs.2,000/-

as costs on part of the Applicant/ Appellant, to be deposited in the Litigants Welfare Fund.

03. CM is disposed of on the above terms.

LPA No. 212/2022; CM No. 6025/2022:

04. Heard learned Counsel for the Appellant.

06. Notice

07. Post admission notice is accepted by Mr Abdul Rashid Malik, the learned Senior Additional Advocate General, on behalf of Respondent Nos. 1 to 4, whereas, Mr Mir Majid Bashir, the learned Counsel, accepts notice for Respondent No.4.

08. List for final hearing on 17th of December, 2024, on which date, the learned Counsel appearing for the official Respondents shall produce the relevant record showing the decision of the Government treating the qualification possessed by the private Respondent herein equivalent to the qualification of 10+2 and BA.

                                            (Puneet Gupta)              (Sanjeev Kumar)
                                                Judge                        Judge
           SRINAGAR
           October 30th, 2024
           "TAHIR"