Mohd Ayoub Najar Th.His Wife vs Union Territory Of J And K Th.Principal ...
2026 Latest Caselaw 1024 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Mohd Ayoub Najar Th.His Wife vs Union Territory Of J And K Th.Principal ... on 20 February, 2026

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                              S. No. 55
 IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR

                                HCP 16/2026

MOHD AYOUB NAJAR TH.HIS WIFE                     ...Petitioner/Appellant(s)

Through: Mr. Wajid Mohammad Haseeb, Advocate.
                                    Vs.
UNION TERRITORY OF J AND K TH.PRINCIPAL SECRETARY TO GOVT   ...Respondent(s)
HOME DEPTT AND OTHERS

Through:
CORAM:
     HON'BLE MR JUSTICE JAVED IQBAL WANI, JUDGE
                                ORDER

20.02.2026 Heard.

Admit.

Issue notice to the respondents returnable within three weeks upon steps within one week.

List on 23.03.2026.

(JAVED IQBAL WANI) JUDGE SRINAGAR 20.02.2026 Ishaq