Court On Its Own Motion vs Syed Abid Rasheed And Anr
2026 Latest Caselaw 735 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Court On Its Own Motion vs Syed Abid Rasheed And Anr on 16 February, 2026

Author: Rahul Bharti

Bench: Rahul Bharti

                                                 Serial No.06
                                              REGULAR CAUSE LIST


 IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR

                      CCP No. 30/2025 In
                      CCP(S) No. 64/2025
                              c/w
                      CCP(S) No. 64/2025

Court on Its Own Motion                         ...Petitioner(s)


Through:   Ms. Syed Ainain Qadiri, Advocate


                                Vs.


Syed Abid Rasheed and Anr.                      ...Respondent(s)

Through:   Mr. Waseem Gul, GA


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

16.02.2026

1. In terms of order dated 09.02.2026, this Court came

to direct issuance of bailable warrants against Mr.

Syed Abid Rasheed Shah, Secretary to Government,

Health and Medical Education Department, UT of

J&K and Ms. Iffat Hassan Shah, Principal/Dean

Government Medical College, Srinagar in view of

default on their respective part staying in attendance

before this Court in context of the present case after

the rule came to be framed against them for continuing non-compliance of the writ court

direction.

2. Today, Mr. Syed Abid Rasheed Shah, Secretary to

Government, Health and Medical Education

Department, UT Of J&K is present through virtual

mode after having availed permission from this Court

and Ms. Iffat Hassan Shah Principal/Dean

Government Medical College, Srinagar is also present

in person.

3. There is a situation in hand at the end of this Court

to first figure out as to whether purported stand of

the contemnors/respondents that the Post of

Registrar Academics by reference to which the

retrospective benefit is meant to be accorded in

favour of the petitioner in terms of order dated

23.09.2021 of this Court in CPSW No. 534/2018 in

SWP No. 1935/2017 c/w SWP No. 1935/2017, CM

No. 1656/2019, came to be created in the year 2018

or said post was brought into existence way back in

the year 2013 by virtue of Government Order No.

451-HME of 2013 dated 05.08.2013.

4. This Court, therefore needs to send for the record of

the CPSW No. 534/2018, SWP No. 1935/2017 c/w

SWP No. 1935/2017, CM No. 1656/2019, along

with record of LPSW 50/2019 and LPA No. 67/2022.

5. The Registrar Judicial, Srinagar is directed to get the

aforesaid record scanned as well as in the physical

form tagged with the present contempt petition.

6. List in continuation on 02.03.2026, for which date

this Court dispenses with personal appearance of the

two contemnors/respondents in Court and permit

them to appear through virtual mode on the next date

of hearing for which Mr. Waseem Gul, learned

Government Advocate is directed to avail the virtual

link facility a day before with a request to Registrar

Judicial, Srinagar.

(RAHUL BHARTI) JUDGE

SRINAGAR:

16.02.2026 Shabroz