Taief Yousuf Wagay vs Union Territory Of J And K And Ors
2026 Latest Caselaw 1109 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Taief Yousuf Wagay vs Union Territory Of J And K And Ors on 24 February, 2026

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                                  Sr. No.35

                     IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                                           SRINAGAR
                                                     WP(C) 1960/2022 c/w
                                                     CCP(S) 492/2024
                TAIEF YOUSUF WAGAY
                                                                                  ..... Petitioner(s)
                                                       Through: -
                                                     Mr. Manzoor Ahmad Ganai, Advocate..
                                                               V/s
                UNION TERRITORY OF J AND K AND ORS                             ..... Respondent(s)

Through:-

Mr. Waseem Gul, GA. Mr. Saqib Amin, Advocate. CORAM:

HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE (ORDER) 24.02.2026 CM No. 8316/2024.

In the instant application, counsel for the applicant seeks impleadment of the applicant as party-respondent in the petition on the premise that the applicant has secured more merit than the petitioner in the selection process wherein the petitioner was inadvertently selected and appointed as well and subsequently disengaged.

In view of the settled position of law that even if a candidate finds place in the selection list, the candidate have no right to claim appointment on any grounds whatsoever. The application seemingly is misconceived and is, accordingly, dismissed.

WP(C ) No. 1960/2022.

Heard counsel for the parties.

Admit.

Post admission notice waived by Mr. Waseem Gul, GA on behalf of respondents. Reply filed at pre-admission stage is at request treated as counter affidavit on behalf of the respondents to which counsel for the petitioner does not want to file any rejoinder thereto.

List for final hearing on 2nd April, 2026 without further reference to the Bench.

Interim direction dated 08.09.2022, shall remain in operation till final disposal of the main petition.

CM No. 4889/2022, disposed of.

(Javed Iqbal Wani) Judge SRINAGAR 24.02.2026 "Abdul Rashid"