Ghulam Mohammad Dar vs Union Territory Of J&K And Others
2025 Latest Caselaw 585 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Mohammad Dar vs Union Territory Of J&K And Others on 12 August, 2025

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

     HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                     AT SRINAGAR
                                                  Reserved on          23.05.2025
                                                  Pronounced on        12.08.2025
 WP(C) No. 2110/2023(O&M)


 Ghulam Mohammad Dar                             .....Appellant(s)/Petitioner(s)


                     Through: Mr. Mir Suhail, Adv.
                vs
 Union Territory of J&K and others                           ..... Respondent(s)
                     Through: Mr. Illyas Nazir Laway, GA for Nos. 1 to 5
                              Mr. S. H. Thakur, Adv. for No. 6

 Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                JUDGMENT

1. The petitioner, who at present is 68 years of age, has impugned order dated

31.03.2023, whereby the private respondent No. 6 has been appointed on

temporary basis as a Lambardar of Village, Watalpora, Tehsil Tangmarg,

District Baramulla.

2. This Court need not deal in detail the grounds of challenge as the petitioner

has already crossed the age of 60 years and in terms of Rule 14 of the J&K

Lambardari Act, the petitioner cannot continue as a Lambardar beyond the

age of 60 years. The petitioner has claimed the relief primarily on the basis

of Sub Rule 5 of Rule 16 of the J&K Lambardari Rules and this Court has

already upheld the amendment made in Rule 16 of the J&K Lambardari

Rules, whereby the said Sub Rule 5 was deleted.

3. In view of the above, the present petition is found to be misconceived, the

same is, accordingly, dismissed. However, the official respondents are

directed to conduct elections for the post of Lambardar of Village

Watalpora, Tehsil Tangmarg, Baramulla within a period of three months

from the date of receipt of copy of this order.

(Rajnesh Oswal) Judge SRINAGAR 12.08.2025 Rakesh PS

Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No