Ajay Abrol vs Ajay Kumar And Others
2025 Latest Caselaw 2350 J&K

Jammu & Kashmir High Court

Ajay Abrol vs Ajay Kumar And Others on 14 October, 2025

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                          S. No. 02
                                                          Suppl Cause List-1

 IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
                        AT JAMMU
            (Through Virtual Mode from Srinagar)

                          WP(C) no. 2770/2025
                           CM no. 6356/2025
                           Cav no. 1874/2025
Ajay Abrol
                                                  ...Appellant(s)/Petitioner(s)
Through: Mr. Abhimanyu Sharma, Advocate

                                    Vs.
Ajay Kumar and others
                                                   ...Respondent(s)
Through: Mr. Nitin Bhasin, Advocate for caveator/R-1

CORAM:
        HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
        HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE

                                 ORDER

14.10.2025

Caveat stands discharged.

01. The petitioner has challenged the Judgment dated 07.08.2025, passed in TA no. 242/2022, titled Ajay Kumar v/s State of J&K, vide which the selection and appointment of the petitioner to the post of Cleaner pursuant to the Advertisement No. 07 of 2008 dated 31.05.2008 has been quashed.

02. Mr. Nitin Bhasin, learned counsel for the caveator-respondent no. 1 submits that the petitioner did not submit his application form for the post pursuant to Clause V of Advertisement notice, as such his consideration and selection was held by the Tribunal to be a result of manipulation, favoritism and fraud and therefore, the matter has been referred to the Crime Branch for investigation and action.

03. Issue notice to the respondents. Mr. Nitin Bhasin accepts notice on behalf of respondent no. 1

04. Requisites for service of respondents 2 to 4 within a period of one week.

05. In terms of the impugned Judgment, Crime Branch shall investigate the matter and file a preliminary report in this matter within a period of eight weeks. Learned counsel for the respondent no. 1 undertakes that he shall not seek implementation of the Judgment till next date of hearing.

06. List on 28.11.2025.

                                                     (SHAHZAD AZEEM)         (SINDHU SHARMA)
                                                             JUDGE                    JUDGE
                    SRINAGAR
                    14.10.2025
                    "Imtiyaz"