Jammu & Kashmir High Court - Srinagar Bench
Dr. Raj Suhail vs Islamic University Of Science & ... on 16 November, 2020
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 262
Supplementary-1 List
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
(Through Virtual Mode)
CM No. 4715/2020
WP(C) No. 1666/2020
CM No. 4716/2020
Dr. Raj Suhail
..... Petitioner(s)
Through: -
Mr R. A. Jan, Senior Advocate with
Mr Taha Khaleel, Advocate.
V/s
Islamic University of Science & Technology and Ors.
..... Respondent(s)
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
(ORDER) 16.11.2020 CM No. 4715/2020:
By this motion, the applicant/ petitioner is seeking extension in time for filing the Court fees alongwith the main petition, as ordained in terms of Circular No.16/GS dated 29th of March, 2020, issued by the Registrar General of this Court so as to prevent the spread of COVID-19 Pandemic.
On the set of facts and the grounds urged, coupled with submissions made at the Bar, the instant application is allowed and time is extended in favour of the applicant/ petitioner for filing the Court fees alongwith the main petition in terms of the aforesaid Circular dated 29th of March, 2020 issued by the Registrar General of this Court. The applicant/ petitioner shall do the needful, as and when the Courts start functioning in the normal manner upon removal of the restrictions imposed on account of the outbreak of COVID-19 Pandemic.
CM disposed of as above.
CM No. 4905/2020:
This application is filed on behalf of the applicant/ petitioner seeking permission of this Court to place on record the relevant recruitment rules governing the appointment, by direct recruitment, to the post of Assistant Professor in Civil Engineering, as put to advertisement vide advertisement notice No. 02 of 2019 dated 20th of February, 2019, as directed by this Court in terms of order dated 27th of October, 2020.
On the set of facts and the grounds urged, coupled with submissions made at the Bar, the instant application is allowed and the recruitment rules governing the subject, as annexed with the application, are taken on record.
CM disposed of as above.
WP(C) No. 1666/2020; CM No. 4716/2020:
Selection for two posts of Assistant Professor, Civil Engineering Department, advertised in terms of advertisement notice No. 02 of 2019 dated 20th of February, 2019, issued by the respondent-Islamic University of Science and Technology, Awantipora, Kashmir, is the subject matter of the instant writ petition.
Mr R. A. Jan, the learned senior counsel representing the petitioner, submits that the candidature of the petitioner for selection against the aforesaid posts was accepted by the respondents subject, however, to the rider that the petitioner shall submit the equivalence certificates from AIU for Master's Degree and Ph.D. The learned senior counsel submits that although the petitioner has done the needful as directed by the respondents by submitting the requisite certificates before the concerned authorities in the respondent University, yet the respondent-University is not considering the petitioner for selection against the posts in question on the basis of his merit, constraining the petitioner to file the instant petition.
Notice in the main petition as well as in the connected CM, returnable by or before the next date of hearing.
List again on 27th of November, 2020.
Meanwhile, one post of Assistant Professor, Civil Engineering, as advertised by the respondent-University in terms of advertisement notice No. 02 of 2019 dated of 20th of February, 2019, shall not be filled up until further orders from this Court.
(Ali Mohammad Magrey) Judge SRINAGAR November 16th, 2020 "TAHIR"
TAHIR MANZOOR BHAT 2020.11.16 15:23 I attest to the accuracy and integrity of this document