Prakisha Thaker vs Ut Of J&K & Ors
2026 Latest Caselaw 741 J&K

Jammu & Kashmir High Court

Prakisha Thaker vs Ut Of J&K & Ors on 13 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                     Supplementary List-2

                                                        Serial No.104



 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
WP(C) No. 237/2026
CM Nos. 549/2026 &
697/2026

Prakisha Thaker
                                                        .....Petitioner(s)

                  Through: Mr. Sudesh Sharma, Advocate.
                Vs
UT of J&K & Ors.
                                                      .....Respondent(s)

                  Through: Mr. Nirmal Kotwal, Advocate vice
                           Mr. Ravinder Gupta, AAG.

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

                                 ORDER

(13.02.2026)

01. This is an application filed by the applicant/petitioner for

placing on record some documents on record.

02. For the reasons stated in the application, the same is

allowed and the documents annexed with the application are taken

on record.

03. Application stands disposed of.

04. The grievance projected by the petitioner is that she had

applied for the post of Anganwari Worker for the Anganwari Centre,

Pora Bala-A, District Doda but at the relevant time, she was in Delhi

in connection with the NCC Republic Day Camp. As a result,

instead of annexing her own affidavit with the application, her

father submitted an affidavit along with the application but the

respondents are not accepting her application form.

05. Issue notice to the respondents.

06. Mr. Nirmal Kotwal, Assisting Counsel to Mr. Ravinder

Gupta, learned AAG accepts notice on behalf of the respondents. He

seeks time to file reply to the writ petition. Needful be done by or

before the next date of hearing.

07. Be listed on 27.03.2026.

08. In the meantime, the respondents are directed to

provisionally accept the application form of the petitioner at her own

risk and cost. However, in the event she makes the grade, the order

of her appointment shall not be issued without prior permission of

this Court.

(SANJAY DHAR) JUDGE JAMMU 13.02.2026 Shivalee