Minto Circle Higher Secondary vs Union Territory Of J&K And Ors
2026 Latest Caselaw 885 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Minto Circle Higher Secondary vs Union Territory Of J&K And Ors on 18 February, 2026

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                                              Serial No. 05
                                                                            REGULAR CAUSE LIST

                                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                 AT SRINAGAR
                                                 CM(5600/2024)
                                               In WP(C) 1228/2024

                         Minto Circle Higher Secondary               ...Appellant/Petitioner(s)
                         School.
                         Through:       Mr. A. Hanan, Advocate vice
                                        Mr. Z. A. Shah, Senior Advocate.

                                                           Vs.
                          Union Territory of J&K and Ors.                     ...Respondent(s)

                         Through:
                          CORAM:
                                    HON'BLE MS. JUSTICE SINDHU SHARMA, JUDGE.
                                    HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE.
                                                        ORDER

18.02.2026 CM(5600/2024):

01. This is an application by the Parents Association of Private Schools, Kashmir, seeking implementation of Order No. 149 FFRC (FF) of 2024 dated 10th February, 2024 passed by the Committee for Fixation & Regulation of Fee of Private Schools, J&K (FFRC) for receiving the fees through online mode. The applicants also pray for a direction to the petitioner-School to issue 10th class pass out certificate in favour of one of the students who is daughter of one Mehraj Ud Din Ganai.

02. Issue notice.

03. Mr. A. Hanan, learned counsel accepts notice on behalf of non-applicant/petitioner.

04. He shall seek instructions/ file response to the instant application, if required, by the next date of hearing.

05. List again on 27th February, 2026.

(SHAHZAD AZEEM) (SINDHU SHARMA) JUDGE JUDGE SRINAGAR:

18.02.2026 Abdul Hamid Bhat "HAMID"