Yaseer Hussain And Ors. vs State And Ors. on 15 November, 2017

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Jammu & Kashmir High Court

Yaseer Hussain And Ors. vs State And Ors. on 15 November, 2017

Bench: Alok Aradhe

       HIGH COURT OF JAMMU AND KASHMIR AT JAMMU

SWP No.2730/2017, MP No.01/2017
                                                          Date of order: 15.11.2017
                   Yaseer Hussain and Ors. Vs.          State and ors.
Coram:
        Hon'ble Mr. Justice Alok Aradhe, Judge
Appearing counsel:
For Petitioner/Appellant(s) :     Mr. M I Sherkhan, Advocate.
For respondent (s)          :

Taking into account the nature of order which this Court proposes to pass today, it is not necessary to issue notice to the respondents.

In this petition, the petitioners inter alia seek a direction to the respondents to consider the representation of the petitioners for appointment on the post of Constables in the light of judgment passed by this Court in SWP No.1101/2015 (Yaser Hussain and others v. State and others), SWP No.1098/2015 ( Mohd Jaffer and others v. State and others,) and SWP No.1100/2015 ( Mohd Rafi and others v. State and ors.).

When the matter was taken up today, learned counsel for the petitioners submitted that the petitioners have submitted a representation Annexure-B with regard to their grievances to respondent No.2 and the aforesaid authority be directed to consider the claim of the petitioners for appointment on the post of Constables in the light of the judgments rendered by this Court in SWP No.1101/2015 (Yaser Hussain and others v. State and others), SWP No.1098/2015 ( Mohd Jaffer and others v. State and others,) and SWP No.1100/2015 ( Mohd Rafi and others v. State and ors.), by a speaking order within a fixed time limit.

SWP No.2730/2017, Page 1 of 2

In view of the aforesaid submissions and in the facts of the case, the writ petition is disposed of with the direction to respondent No.2 to consider and decide the representation by a speaking order in the light of judgments rendered by this Court in SWP No.1101/2015 (Yaser Hussain and others v. State and others), SWP No.1098/2015 ( Mohd Jaffer and others v. State and others,) and SWP No.1100/2015 ( Mohd Rafi and others v. State and ors.), within a period of six weeks from the date of receipt of certified copy of the order passed today.

Accordingly, the writ petition is disposed of, along with connected MP.

(Alok Aradhe) Judge Jammu 15.11.2017 Raj Kumar SWP No.2730/2017, Page 2 of 2

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