Abhinav Sharma vs Union Territory Of J&K
2024 Latest Caselaw 2120 j&K

Jammu & Kashmir High Court

Abhinav Sharma vs Union Territory Of J&K on 14 October, 2024

Bench: Chief Justice, Puneet Gupta

                                                                   Sr. No. 19

                    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                 AT JAMMU
                             (Through Virtual Mode)

                                                     WP(C) No.2455/2024
                                                     CM No.5977/2024


   1.    Abhinav Sharma, Age 32 years
S/o      Sh. Romesh Kumar
R/o      Ward No.2, Khour Camp
         Tehsil Khour District Jammu, 181203.
    2. Deepshikha Sharma, Age 31 Years
       D/o Sh. Ganesh Dass Sharma
       R/o Mandiwal, Bandwal Brahmna
       Tehsil Jourian District Jammu, 181203.
    3. Kavita Manhas, Age 31 Years
       D/o Sh. Nishattar Singh
       R/o Village Naryana, Ward No.2,
       Lower Khour Tehsil Khour
       District Jammu, 181203.
                                                       ....Petitioner(s)/Appellant(s)
                        Through :- Mr. Ajay Bakshi, Advocate.

              V/s

    1.     Union Territory of J&K
           Through Principal Secretary
           Finance Department,
           Civil Secretariat, Jammu/Srinagar,
           180001.
    2.     J&K Service Selectio Board
           Through its Chairman
           CPO Road Panjthirthi, Jammu,
           180001.
                                                         .....Official respondents
    3.     Samit Choudhary
           S/o Sh. Balbir Singh
           R/o Jai Khuri
           Tehsil Suchetgarh District Jammu,
           181102.
                                                            ....Private respondent

                       Through :-   Mr. K.D.S Kotwal, Dy. AG for R-1.
                                                    2                          WP(C) No.2455/2024




           CORAM: HON'BLE THE CHIEF JUSTICE
                               HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
                                                     ORDER

14.10.2024

1. Issue notice to the other side.

2. Mr. K.D.S Kotwal, learned Dy. AG accepts notice on behalf of

respondent No.1. Notice shall go to respondent No.2.

3. At this stage, Mr. Ajay Bakshi, learned counsel appearing on behalf

of the petitioners has submitted at the Bar that the petitioners would feel

satisfied, in case, this petition is, disposed of, with a direction to respondent

No.2-Chairman, J&K Service Selection Board that while considering the

representation of the petitioners, he shall take into account the judgment dated

09.10.2023 given by Hon'ble the Supreme Court in case titled "Divya vs.

Union of India and others", WP(C) No.724 of 2023 reported in 2024(1)SCC

448. His statement is taken on record.

4. In view of the statement made by learned counsel for the petitioners,

this petition is, disposed of, with a direction to respondent No.2 that while

considering the representation of the petitioners in terms of learned Central

Administrative Tribunal, Jammu Bench, Jammu judgment dated 06.09.2024,

he shall also take into account the judgment rendered in case titled "Divya vs.

Union of India and others", WP(C) No.724 of 2023 reported in 2024(1)SCC

448.

5. Disposed of along with connected application as above.

                                   (        (Puneet Gupta)            )       (Tashi Rabstan)
           Jammu:                              Judge                           Chief Justice
           14.10.2024
           Surinder