Islamic University Of Science And vs Farhat Bano And Others
2026 Latest Caselaw 191 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Islamic University Of Science And vs Farhat Bano And Others on 2 February, 2026

Author: Rahul Bharti

Bench: Rahul Bharti

                                                                    07
                                                                    Regular



         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT SRINAGAR
                    RP 95/2025 in[WP(C) 230/2020] CM(8541/2025).

     ISLAMIC UNIVERSITY OF SCIENCE AND
     TECHNOLOGY TH.ITS REGISTRAR AND ORS.
                                                                    ...Petitioner(s)
           Through:      Mr. Tajamul Hussain Choudhary, Advocate.
                         Mr. Ahmad Javaid, Advocate.

                                        VERSUS
     FARHAT BANO AND OTHERS.
                                                                   ...Respondent(s)
           Through:      None.

CORAM:
           HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE.
                                   ORDER

02.02.2026

01. Two connected writ petitions- WP(C) No. 230/2020 and

WP(C) No. 1120/2021 came to be disposed of by a

common order dated 03.11.2025, purportedly by reference

to the situation that the controversy involved in the two

writ petitions was squarely covered by the judgment

rendered in a bunch of writ petitions with the lead case-

WP(C) No. 708/2023, relatable to the academic

arrangement based engagement of lecturers in Educational

Institutions.

02. Order dated 03.11.2025 has left the respondents of the

said two writ petitions- WP(C) No. 230/2020 and WP(C)

No. 1120/2021 aggrieved prompting them to come

forward with the present review petition.

03. Issue notice to the three respondents as named in the

review petition.

04. Petitioners to furnish registered postal covers within a

period of seven days, bearing full residential particulars of

all the three respondents so that the registered postal

letters containing the notices are properly addressed for

the purpose of effecting service and are not returned back

for want of residential particulars of the respondents.

05. List on 23rd February, 2026.

06. The Registry is directed to tag the records of two writ

petitions- WP(C) No. 230/2020 and WP(C) No.

1120/2021 with the present review petition.

(RAHUL BHARTI) JUDGE

SRINAGAR 02.02.2026 Bisma Jan.