Zubaidah Hassan vs State Of J And K And Ors
2026 Latest Caselaw 705 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Zubaidah Hassan vs State Of J And K And Ors on 13 February, 2026

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                                  Sr. No. 9
                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR
                                                       SWP 2207/2018
                ZUBAIDAH HASSAN.
                                                                                  ..... Petitioner(s)
                                                        Through: -
                                                        Mr. S. N.Ratanpuri, Advocate.

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

Through:-

Mr. Waseem Gul, GA. CORAM:

HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE (ORDER) 13.02.2026 Having regard to the reply filed by the respondents to the petition wherein the respondents have stated that the appointment of the petitioner came to be kept in abeyance on account of certain complaints received against her, however, before said complaints could be enquired into, the petitioner approached this Court through the medium of instant petition and obtained an interim direction, directing the respondents to allow the petitioner to continue and owing to the pendency of the said petition, respondents could not proceed in the matter. However, perusal of the proceedings on record would reveal that the respondents have not been restrained by this Court from proceeding ahead in the matter arising out of the complaints.

Accordingly, it is directed that pendency of the instant writ petition shall not stand in the way of the respondents in enquiring into the said complaints and pass necessary orders thereof which shall however, remain subject to outcome of the instant petition.

List on 30th March, 2026.

Interim direction, if any, subsisting as on date shall continue till next date before the Bench.

(Javed Iqbal Wani) Judge SRINAGAR 13.02.2026 "Abdul Rashid"