Sajad Hussain Naqib vs Mr. Sanjeev Kumar And Ors
2025 Latest Caselaw 1906 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Sajad Hussain Naqib vs Mr. Sanjeev Kumar And Ors on 31 October, 2025

Author: Sanjay Dhar

Bench: Sanjay Dhar

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                                                           Supp

     IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT SRINAGAR

                           CPSW No. 560/2014
                          In SWP No. 821/2014

Sajad Hussain Naqib
                                                       ..... Petitioner (s)

                       Through:     Mr. Mian Rouf, Adv.
                                    with Mr. Adil, Adv.

                    V/s

Mr. Sanjeev Kumar and Ors.
                                               ..... Respondent(s)
                       Through:     Mr. Shah Amir, Adv.
                                    Ms. Rekha Wagnoo, GA
                                    Mr. Bashir Ahmad, Secretary, PSC.
Coram:
           Hon'ble Mr. Justice Sanjay Dhar, Judge

                                ORDER

31.10.2025

1. Mr. Bashir Ahmad, Secretary, Jammu and Kashmir Public Service

Commission is present in Court today. He has submitted that 15

days' time may be granted to the respondent Commission to take a

final decision with regard to the case of regularization of the

petitioner which has been forwarded to the Commission.

2. It is pertinent to mention here that in the latest statement of facts,

the respondent Commission has taken a plea that a connected

matter is pending before the Central Administrative Tribunal,

Jammu Bench in which the judgment has been reserved.

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3. This aspect of the matter has already been dealt with by this Court

on 29.04.2025 whereafter the respondent Department was directed

to produce entire record so as to ascertain whether the said

litigation has any bearing upon the present case. On 31.05.2025,

this Court after perusal of the record produced, directed the

respondents/contemnors to implement the judgment. Again on

30.09.2025, this court made it clear that the judgment dated

18.04.2020 is to be implemented and learned counsel for the

respondents had assured this court that the judgment would be

implemented by next date of hearing.

4. In above circumstances, it is not open to the respondent

Commission to delay the implementation of the judgment on the

ground of pendency of the litigation before Jammu Bench of

Central Administrative Tribunal.

5. With the aforesaid observations, it is hoped that by next date of

hearing, the respondent Commission will proceed further in

accordance with law in connection with implementation of the

judgment of the writ court.

6. List on 17.11.2025.

(Sanjay Dhar) Judge SRINAGAR 31.10.2025 Aasif