Ghulam Nabi Wagay And Anr.(Senior ... vs Union Territory Of J And K And Ors. ...
2026 Latest Caselaw 772 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ghulam Nabi Wagay And Anr.(Senior ... vs Union Territory Of J And K And Ors. ... on 16 February, 2026

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                       Serial No.30
                                                                                       Regular cause list
                           HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                         AT SRINAGAR
                                                              ...
                                                WP(C) 3297/2023 CM(5462/2024) CM(7916/2023)


                    GHULAM NABI WAGAY AND ANR.(SENIOR CITIZEN)

                                                                                        .........Petitioner(s)
                                                         Through:
                                                     Mr. N. H. Furrahi, Advocate.

                                                           Versus
                    UNION TERRITORY OF J AND K AND ORS. (SCHOOL EDUCATION)

                                                                                       ......Respondent(s)
                                                           Through:
                                  Mr. Illiyas Nazir, GA vice Mr. Waseem Gul, GA for R1 to R5.
                                        Mr. Bilal Ahmad Malla, Advocate for R7 to R9


                    CORAM:
                        HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
                                                              ORDER

16.02.2026

1. Reply stands filed on behalf of respondent Nos. 5 to 9.

2. Learned counsel appearing on behalf of respondent Nos. 7 and 9 submits

that the reply already filed on their behalf be also treated as the reply on

behalf of respondent No. 8. The prayer is allowed. Ordered accordingly.

3. Mr. Illiyas Nazir, learned GA appearing vice Mr. Waseem Gul, GA,

seeks time to file reply/response. He is granted four weeks' time, as a

last and final opportunity, to file the same, with an advance copy to be

furnished to learned counsel for the petitioner.

4. Learned counsel for the respondents is directed to furnish a copy of the

reply to learned counsel for the petitioner during the course of this week.

5. CM No. 5462/2024: Objections, if any, be filed on or before the next

date of hearing.

6. List on 17.04.2026.

7. Interim direction(s), if any subsisting, shall continue till the next date

before the Bench.

(MOKSHA KHAJURIA KAZMI) JUDGE Srinagar 16.02.2026 "Shaista"