Harminder Singh And Ors vs Rajesh Bakshi And Ors
2026 Latest Caselaw 2092 J&K

Jammu & Kashmir High Court

Harminder Singh And Ors vs Rajesh Bakshi And Ors on 9 April, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                    Serial No. 1

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                AT JAMMU

WP(C) No. 3149/2025
CM No. 7211/2025
CAV No. 2381/2025
c/w
WP(C) No. 2911/2025
CM No. 6688/2025
WP(C) No. 3271/2025
CM No. 7453/2025


Harminder Singh and ors.                          .....Appellant(s)/Petitioner(s)

                     Through: Mr. Vikram Sharma, Sr. Advocate with
                              Mr. Sachin Dev Singh, Advocate &
                              Mr. Sanpreet Singh, Advocate in
                              WP(C) No. 3149/2025
                              Mrs. Monika Kohli, Sr. AAG in
                              WP(C) Nos. 2911/2025 & 3271/2025
                vs
Rajesh Bakshi and ors.                                      ..... Respondent(s)
                     Through: Mr. Abhinav Sharma, Sr. Advocate with
                              Mr. Abhirash Sharma, Advocate

Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
       HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE
                                 ORDER

09.04.2026

1. With appearance of Mr. Abhirash Sharma, Advocate, Caveat stands

discharged.

2. Mr. Abhinav Sharma, learned Senior counsel appearing for the private

respondent submits that he does not intend to file reply. Mrs. Monika

Kohli, learned Senior AAG submits that the UT has already preferred

an appeal against the same judgment so there is no requirement for

filing response on behalf of UT also.

c/w

WP(C) Nos. 3149/2025 & 3271/2025

3. The issue that emerges out of the rival contentions of the learned

Senior counsel and learned Senior AAG appearing for the parties is

the vacancy, against which the private respondent has been appointed

and also the delay in filing the application.

4. Mrs. Monika Kohli, learned Senior AAG shall produce the record with

regard to the advertisement, number of vacancies advertised and

number of candidates joined pursuant to the selection process on the

next date of hearing.

5. Scanned record of the Tribunal be also called for.

6. In the meanwhile, the learned Tribunal shall defer the proceedings and

the official respondents shall not fill one post of Joint Director

Prosecution by way of promotion.

7. List this petition and above mentioned petitions along with WP(C) No.

2850/2025 on 24.04.2026.

                                        (SHAHZAD AZEEM)                        (RAJNESH OSWAL)
                                                JUDGE                                  JUDGE

           Jammu
           09.04.2026
           Neha-II