Jkpsc vs Mudassar Buddar Mir And Others
2026 Latest Caselaw 663 J&K

Jammu & Kashmir High Court

Jkpsc vs Mudassar Buddar Mir And Others on 12 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                           Serial No. 14

                  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                      AT JAMMU

             CJ Court
                                                     Case No. LPASW No. 170/2017
                                                              c/w
                                                              LPASW No. 171/2017
                                                              LPASW No. 172/2017
                                                              LPASW No. 173/2017
                                                              LPASW No. 174/2017
                                                              LPASW No. 175/2017


             JKPSC                                                    .....Appellant(s)/Petitioner(s)


                                          Through: Mr. F. A. Natnoo, Advocate (Th. VC)
                                     vs
             Mudassar Buddar Mir and others                                      ..... Respondent(s)
                                          Through: Mr. Amit Gupta, Sr. Advocate with
                                                   Mr. Sumit Moza, Advocate.
                                                   Mr. Sachin Dogra, Advocate.
             Coram: HON'BLE THE CHIEF JUSTICE
                    HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                        ORDER

12.02.2026

1. After we had heard the matter at a considerable length, we are informed that three of the appeals, are in fact, preferred by the UT of J&K, represented by Ms. Monika Kohli, learned Senior AAG, who is not present.

2. In the interest of justice, adjourned to 05.03.2026. To be shown at Serial No. 1 in the cause list.

3. It is made clear that no further adjournment shall be granted.

                                              (RAJNESH OSWAL)                (ARUN PALLI)
                                                       JUDGE                 CHIEF JUSTICE
             Jammu
             12.02.2026
             Rakesh