Bilal Ahmad Dar vs Santosh D Vaidya And Ors
2026 Latest Caselaw 2913 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Bilal Ahmad Dar vs Santosh D Vaidya And Ors on 28 April, 2026

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                                        Serial No. 23
                                                                                        REGULAR LIST

                           IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                              AT SRINAGAR
                                                CCP(D) 26/2025 in[WP(C) 2550/2021]
                       BILAL AHMAD DAR                                      ...Petitioner/Appellant(s)

                       Through: Mr. Ahmad Javaid, Advocate
                                                     Vs.

                       SANTOSH D VAIDYA AND ORS.                                      ...Respondent(s)

Through: Ms. Maha Majeed, AC vice Mr. Mohsin Qadri, Sr. AAG

CORAM:

HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE ORDE R 28.04.2026 nd

1. The judgment dated 22 July, 2024 passed in WP(C) No. 2550/2021 is yet to be complied with, whereby a direction has been issued to the respondent, i.e., the Department of Home, to immediately and forthwith accord sanction to the appointment of the petitioner as Follower in the J&K Armed Police in relaxation to rules as is recommended by the DGP vide his communication dated 29.12.2015.

2. On 11th March, 2026, learned counsel appearing for the respondents was granted four weeks' time to file a statement of facts/compliance of the judgment.

3. Nothing has been done by the respondents. Ms. Maha Majeed, learned counsel appearing vice Mr. Mohsin Qadri, learned Sr. AAG, prays for some more time to comply with the judgment.

4. Reluctantly, four weeks' last and final opportunity is granted to file the compliance report, failing which the Commissioner//Secretary to the Government, Department of Home shall appear in person on the next date of hearing.

5. List again on 29.06.2026.

(SANJAY PARIHAR) (SANJEEV KUMAR) JUDGE JUDGE SRINAGAR:

28.04.2026 "ARIF