Al-Gani International Islamic ... vs Union Territory Of J And K And Ors
2026 Latest Caselaw 583 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Al-Gani International Islamic ... vs Union Territory Of J And K And Ors on 10 February, 2026

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                            Regular list
                                                            Sr. No. 22
 IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR
                    WP(C) 2571/2025
                    CM(6820/2025
AL-GANI INTERNATIONAL ISLAMIC INSTITUTE.
                                                            ..... Petitioner(s)
                                Through: -
                          Mr. Sheikh Manzoor, Advocate with
                          Mr. Shabir Ahmad, Advocate.

                                       V/s
UNION TERRITORY OF J AND K AND ORS.
                                                           ..... Respondent(s)

Through: -

Mr. Alla-ud-din Ganai, AAG.

HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE (ORDER) 10.02.2026.

1. Facts emerging from the record available on the file based upon

which the petitioner herein has prayed for the reliefs in the instant

petition are that the petitioner herein established a private School

in a far-flung area of Lolab Valley for providing quality education

to the poor and downtrodden children after having retired from the

Education Department and in this regard approached the

respondent 3 for necessary permission/registration and after

completing the requisite necessary formalities, sanction came to be

granted for opening and running of the School, initially up to 3 rd

primary level whereafter on account of encouraging response from

the inhabitants of the area, the petitioner sought up-gradation of the

School up to primary level (5th Class) which as well came to be

granted by the respondents vide order dated 20th July, 2018, though

subject to obtaining of registration under J&K Shops and

Establishment Act, 1966, which the petitioner as well obtained and that since the School in question was being run and operated in

a rented premises and on account of dearth of space, though the

petitioner constructed a new School building on his proprietary

land situated at Wavoora Lolab falling under Education Zone

Sogam, as such, the petitioner sought permission from the

respondents for shifting of the School from Gagal Zone

Khumriyal to Wavoora Zone, Sogam, without seeking any change

in the name, nomenclature and governing body of the School

which permission came to be granted on 5 th January, 2024, by the

respondents after seeking necessary requisite (NOC's) as well as

requiring the petitioner to fulfill various formalities and that

however, after shifting of the School in the month of March, 2024,

the petitioner was called by the Deputy Chief Education Officer

upon a visit to the School and directed to close the School alleged

that the same is being run without being any formal written order

granted in favour of the petitioner, aggrieved whereof, the

petitioner filed WP(C) No. 527/2024, before this Court which the

petition came to be disposed of on 18th March, 2024, with a

direction to the respondents not to interfere in the ongoing

examination conducted by the School, conducted in the petitioner-

School and that thereafter, the respondents without assigning any

reason removed the name of the petitioner-School from the U-

DISE, an official website maintained by the respondents serving

as the official recognition of the Schools, as a result whereof, the

academic certificates could not be issued in favour of the students

by the School and despite making repeated requests and demands

in this regard, the respondents did not restore the U-DISE Code to the petitioner-School, thereby adversely afftected the running and

operation of the School, compelling the petitioner to approach this

Court through the medium the instant petition.

2. Objections have been filed to the petition by the respondents

wherein the respondents inter-alia have stated that the petitioner-

School though have had been provided U-DISE access under

Code 01010700616, initially however, upon shifting of the

School, the said code was closed in zone Khumriyal where the

petitioner-School was initially being run and that the new code

could not be allotted on account of shifting of the School and also

due to non-fulfillment of various requisite formalities.

Heard learned counsel for the parties and perused the record.

3. According to the counsel for the respondents, in the event

petitioner-School fulfils and complies with the all necessary

requisite formalities required for allotment and operation of U-

DISE code, which the petitioner despite repeated reminders fails to

fulfil, the case of the petitioner would be considered and a decision

thereof taken in accordance with law.

4. The counsel for the petitioner is not averse to the submission of all

necessary requisite documents inasmuch as, fulfilling all

formalities by the petitioner-School as is proposed by the counsel

for the respondents in this regard.

5. Having regard to the case set up in the instant petition by the

petitioner, reply filed thereto by the respondents as well as

aforesaid submissions made by appearing counsel for the parties,

the instant petition is taken up for disposal with the consent of

appearing counsel for the parties and is, disposed of with a direction to the respondents to accord effective consideration to

the case of the petitioner-School as projected in the instant petition

subject of course upon fulfilment and adhering of all necessary

requisite formalities by the petitioner-School in this regard.

6. Disposed of along with connected CM(s).

(Javed Iqbal Wani) Judge

SRINAGAR 10.02.2026 "Abdul Rashid"