Vikrant Sharma vs Rashid Azam Inqlabi & Anr
2026 Latest Caselaw 450 J&K

Citation : 2026 Latest Caselaw 450 J&K
Judgement Date : 6 February, 2026

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Jammu & Kashmir High Court

Vikrant Sharma vs Rashid Azam Inqlabi & Anr on 6 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                                       Regular List

                                                                                      Serial No. 24


                 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                 AT JAMMU
              CPSW No. 515/2014

              Vikrant Sharma
                                                                                            .....Petitioner(s)

                                          Through: Mr. Mohd. Rahies, Advocate.

                                     Vs

              Rashid Azam Inqlabi & Anr.
                                                                                          .....Respondent(s)


                                          Through: Ms. Saliqa Sheikh, Assisting Counsel vice
                                                   Mr. Raman Sharma, AAG.

              CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                                    ORDER

(06.02.2026)

01. Learned counsel for the respondents has submitted that the respondents have considered the claim of the petitioner and the same has been rejected in terms of consideration order dated 28.11.2014. A copy of the order has been produced, which is taken on record.

02. As per the direction of the writ court, the respondents were directed to consider the appointment of petitioner against the vacancy created on account of selection of respondent No. 6 as Laboratory Assistant. Once consideration order has been passed by the respondents, the order of writ court stands complied with. Thus, the contempt proceedings do not survive, the same are closed.

03. The present contempt petition is, accordingly, disposed of.

04. In case, petitioner has any grievance against the consideration order, he is free to take available legal recourse against the same.

(SANJAY DHAR) JUDGE JAMMU 06.02.2026 Bunty

Bunty Kumar Whether the order is speaking: Yes/No 2026.02.06 12:58 I attest to the accuracy and Whether the order is reportable: Yes/No integrity of this document