Suhail Majid Kuttay vs Union Of India And Ors
2026 Latest Caselaw 80 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Suhail Majid Kuttay vs Union Of India And Ors on 31 January, 2026

Author: Rahul Bharti

Bench: Rahul Bharti

                                                                       Serial No.8
                                                                   REGULAR CAUSE LIST


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

                                                 WP(C) 662/2024
                                                 CM(1793/2024)

              Suhail Majid Kuttay                                          ...Petitioner(s)


              Through:             Mr. Rizwan-ul-Zaman, Advocate


                                                        Vs.


              Union of India and Ors.                                      ...Respondent(s)

              Through:             Mr. T. M. Shamsi, DSGI with
                                   Ms. Yasmeen Jan, Advocate

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

31.01.2026

1. The point of adjudication in this writ petition is

very pointed and that is whether the petitioner should

suffer the fate of denial of his earned entitlement for

appointment to the post of Assistant Sub Inspector

(Pharmacist) in the Central Reserve Police Force

(CRPF) in the Open Merit category for which he had

come to compete in Pan India level selection and

perhaps is the only one from the Kashmir Province to

have qualified the prescribed test but only to stumble

in being not able to upload his documents at the last

stage of verification, purportedly on the count of the

fact that the website was not able to be assessed by

him because of climatic conditions and, therefore,

came to suffer denial of appointment.

2. The respondents have come forward with their

response to the writ petition filed through the Dy.

Inspector General (Adm) Srinagar Sector, CRPF.

3. The Open Merit posts were thirty-five. If the

petitioner had failed to earn the engagement then

whether the respondents came to fill up the post by

inviting the next candidate in the merit list is an

aspect which has a bearing on the outcome of the

present writ petition and, therefore, this Court calls

upon Mr. T.M. Shamsi, learned DSGI to clarify this

aspect by filing a requisite affidavit from the concerned

official, whomsoever he or she may be out of the array

of the respondents.

4. Needful be done positively by the next date of

hearing, failing which any adverse order shall be

passed at the risk and cost of the defaulting

respondents.

5. List again on 23.02.2026.

6. In the meantime, pursuant to the directions

given by this Court in order dated 04.12.2025, the

production of record from the end of the respondents

has taken place which would be perused on the next

date of hearing along with the requisite affidavit, as

such, the record is returned back to Mr. T.M. Shami,

learned DSGI for the sake of being retained for

production on the next date of hearing.

(RAHUL BHARTI) JUDGE

SRINAGAR:

31.01.2026 "Mir Arif"