Jammu & Kashmir High Court - Srinagar Bench

Shahid Hameed vs Alok Kumar on 6 May, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                               Serial No. 7
                                                                               Regular Cause list
                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR
                                                   CCP(D) No. 56/2023 in
                                                   WP(C) No. 840/2022

                Shahid Hameed
                                                                     ..... Appellant/petitioner(s)
                                                     Through: -
                                Mr. A. H. Naik, Sr. Advocate with Mr. Zia, Advocate

                                                           V/s
                Alok Kumar
                                                                             ..... Respondent(s)

Through: -

Mr. Mubashir Majid Malik, Dy. AG vice Mr. Ilyas Nazir Laway, GA CORAM:

HON'BLE MR JUSTICE SANJEEV KUMAR, JUDGE HON'BLE MR JUSTICE SANJAY PARIHAR, JUDGE

(ORDER) 06.05.2025 With a view to comply with the Judgment dated 04.02.2023, passed by

this Court in WP(C) No. 840/2022 titled Shahid Hameed Vs. UT of J&K and

Ors., the Principal Secretary to the Government, Department of Higher

Education, prepared a detailed Note to be placed before the lieutenant

Governor through Chief Secretary in coordination for approval.

Mr. A. H. Naik, learned senior counsel for the petitioner submits that

this Note stands approved by the competent authority and in pursuance

thereof, the other three candidates have already been appointed. He further

submits that the petitioner could not be appointed due to pendency of OA

before the Central Administrative Tribunal.

Be that as it may, since the OA, which was filed by one Rajesh Singh

Manhas already stands disposed of, as such, there is no impediment in

issuing the formal order of appointment in favour of the petitioner.

Mr. Mubashir Majid, learned Dy. AG appearing vice Mr. Ilyas Nazir,

learned GA, for respondent prays for and is granted two weeks' time to file

fresh compliance report appending therewith the formal order of

appointment of the petitioner as Assistant Professor (Geology) in Higher