Mahnaz Sharief vs Sheetal Nanda
2025 Latest Caselaw 794 J&K

Jammu & Kashmir High Court

Mahnaz Sharief vs Sheetal Nanda on 11 August, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                           Sr. No. 22
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

CCP(D) No. 54/2024 in
[WP(C) 2368/2024]
CM No. 4755/2025

Mahnaz Sharief                                   .... Petitioner/Appellant(s)

                       Through:-    Mr. M.K. Bhardwaj, Sr. Advocate with
                                    Mr. Gagan Kohli, Advocate

                 V/s

Sheetal Nanda, Commissioner                                  .....Respondent(s)
Secretary Social Welfare
Department Jammu and others

                       Through:-    Mr. Ravinder Gupta, AAG
                                    Mr. Sarmad Hafeez, Commissioner/
                                    Secretary, Social Welfare Department
                                    (Through Virtual Mode)


CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
       HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
                                ORDER

11.08.2025

1. On request of Mr. Ravinder Gupta, learned AAG as also Mr.

Sarmad Hafeez, Commissioner/Secretary, Social Welfare Department,

appearing in person through virtual mode, who assures this Court that the

judgment passed by this Court as also the order dated 04.08.2025 shall be

complied with within a week's time, the matter is adjourned.

2. Mr. Ravinder Gupta, learned AAG appearing for the

respondents would submit that the judgment could not be complied with

for the reason that on the advice of Law Deptt., filing of an SLP has been

contemplated.

3. We do not find it as a reason for not implementing the

judgment passed by this Court on 4th of October, 2024. Even if the

respondents are to be believed that they are filing an SLP, still the

judgment can be complied with and the order of appointment in favour of

the petitioner can be issued subject to outcome of any such SLP

contemplated to be filed by the respondents.

4. List on 20.08.2025 for submitting compliance.

                                              (Sanjay Parihar)         (Sanjeev Kumar)
                                                  Judge                     Judge
                  JAMMU
                  11.08.2025
                  Pawan Angotra