Naseema Bano & Anr vs Ut Of J&K & Ors
2026 Latest Caselaw 890 J&K

Jammu & Kashmir High Court

Naseema Bano & Anr vs Ut Of J&K & Ors on 18 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                   Supplementary List-II

                                                      Serial No. 112



 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
WP(C) No. 374/2026
CM No. 876/2026

Naseema Bano & Anr.
                                                      .....Petitioner(s)

                 Through: Mr. Waseem Raja, Advocate.

               Vs

UT of J&K & Ors.
                                                    .....Respondent(s)

                 Through: Ms. Nisha Kangotra, Assisting Counsel
                          vice
                          Mrs. Monika Kohli, Sr. AAG.

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

                               ORDER

(18.02.2026)

01. The petitioners have not produced any credible proof with

regard to their age. Leaned counsel for the petitioners has submitted

that the petitioners are illiterate and they do not have any document

in support of their age.

02. In view of the above, the age of the petitioners is required

to be ascertained by a duly constituted Medical Board.

03. Accordingly, Principal, Govt. Medical College (GMC),

Jammu, is requested to constitute a Board of Doctors for

ascertaining the age of the petitioners. Having regard to the urgency

involved in the matter, the needful shall be done within a period of

one week from today.

04. The petitioners shall appear before the Medical Board as

and when the same is constituted.

05. List on 27.02.2026.

06. A copy of this order be sent to the Principal, Govt.

Medical College (GMC), Jammu for information and necessary

action. The petitioners are also at liberty to furnish a copy of this

order dasti to the Principal, Govt. Medical College (GMC), Jammu.

(SANJAY DHAR) JUDGE JAMMU 18.02.2026 Bunty