Jammu & Kashmir High Court - Srinagar Bench
Rehmania Public School Ganapora And Ors vs Union Territory Of J&K & Ors on 30 October, 2023
Author: Sanjay Dhar
Bench: Sanjay Dhar
156
(Supplementary list)
HIGH COURT OF JAMMU &KASHMIR AND LADAKH
AT SRINAGAR
WP(C) No. 2779/2023
CM No. 6633/2023
Rehmania Public School Ganapora and Ors.
..... Petitioner (s)
Through: Mr. Jahangir Iqbal Ganai, Sr. Adv.
with Ms. Mehnaz Rather
and Mr. Murfaad Naseem, Advocates
V/s
Union Territory of J&K & Ors.
..... Respondent(s)
Through: Mr. M I Dar, Adv.
Coram:
Hon'ble Mr. Justice Sanjay Dhar, Judge.
ORDER
30.10.2023
1. Issue notice to the respondents
2. Mr. M I Dar, Advocate enters appearance and accepts notice on behalf of respondent No. 2 and 3. Notice be issued to other respondents subject to taking of requisite steps by the petitioners within one week. Reply be filed by next date of hearing.
3. Learned Senior counsel appearing for the petitioners has submitted that in a similar writ petition bearing WP(C) No. 2714/2023, interim order came to be passed on 20.10.2023 whereby the respondents were directed to release Registration Return (RR) Forms to the petitioners therein so as to enable the students of 9th and 10th Class to seek the Page |2 WP(C) No. 2779/2023 CM No. 6633/2023 Registration with the Board of School Education in terms of the Regulations of 1992
4. On the ground of parity, similar direction is issued to the respondents to release the Registration Return (RR) forms to the petitioner Schools so as to enable the students of 9th and 10th Class to seek the Registration with the Board of School Education subject to Regulations of 1992. It is made clear that release of Registration Return (RR) Forms shall remain subject to outcome of the writ petition.
5. List along with WP(C) No. 2714/2023 on 18.11.2023.
(Sanjay Dhar) Judge SRINAGAR 30.10.2023 Aasif