J&K Public Service Commission vs Dr. Rameshwar Groach And
2025 Latest Caselaw 2475 J&K

Jammu & Kashmir High Court

J&K Public Service Commission vs Dr. Rameshwar Groach And on 29 October, 2025

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                                     Sr. No. 41

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                         WP (C) No. 2973/2025
                                                          CAV No. 2226/2025

J&K Public Service Commission                         .... Petitioner/Appellant(s)

                         Through:-     Mr. Farooq Ahmad Natnoo, Advocate

                   V/s

Dr. Rameshwar         Groach     and                           .....Respondent(s)
another

                         Through:-     Mr. Ankur Sharma, Advocate
CORAM: HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
       HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE

                                   ORDER

29.10.2025

1. With appearance of Mr. Ankur Sharma, learned counsel for the caveator/respondent No. 1, caveat stands discharged. WP (C) No. 2973/2025

1. Notice.

2. Mr. Ankur Sharma, learned counsel accepts notice on behalf of respondent No. 1. Response, if any, be filed by the next date of hearing.

3. Record be summoned from the Tribunal by the next date of hearing.

4. Selection record of the short listed candidates, particularly with respect to the 15 candidates as stated in para 16 of the affidavit, filed by the Secretary PSC, be also produced by the next date of hearing.

5. List on 01.12.2025.

6. Meanwhile, subject to objections and till next date of hearing, impugned judgment dated 26.04.2025 shall stay.

                         (SHAHZAD AZEEM)                (SINDHU SHARMA)
                                  JUDGE                           JUDGE

Jammu:
29.10.2025
Shafqat