Jammu & Kashmir High Court - Srinagar Bench
Dr.Mir Inam Ul Haq vs State Of J&K And Ors on 27 October, 2021
Author: Sanjay Dhar
Bench: Sanjay Dhar
S. No.26
Regular List
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
SWP No.2386/2018
CM No.6083/2021
Dr.Mir Inam ul Haq .....Petitioner(s)
Through: Mr. Mudasir Bin Hassan, Advocate.
V/s
State of J&K and Ors. ..... Respondent(s)
Through: Mr. Sajad Ashraf, GA
CORAM:
HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
27.10.2021
1. Petitioner has filed an application CM No.6083/2021 seeking a direction upon the respondents to regularize the period of his registrarship on the analogy of Government Order No.121 JK(HME) of 2021 dated 17.02.2021.
2. It is submitted by learned counsel for the petitioner that pursuant to interim order dated 09.10.2018, petitioner has already completed the registrarship, as a result of which, the instant petition has been rendered infructuous. It is further averred that in terms of Government Order No.121 JK(HME) of 2021 dated 17.02.2021, the period of registrarship of similarly situated persons has been regularized in terms of direction passed by this Court in judgment dated 23.12.2020 passed in LPA 316/2019 and that in yet another similar case, this Court, vide order dated 7.9.2021 passed in SWP No.2398/2018 passed direction to the respondents to regularize the registrarship of the petitioner therein which he had undergone under the interim orders of this Court.
3. In view of the assertions of the petitioner that he has already completed the registrarsip, the writ petition has been rendered SARVEEDA NISSAR 2021.10.29 13:56 I attest to the accuracy and integrity of this document 2 infructuous. So far as the prayer regarding regularisation of registrarship of the petitioner which he has completed on the strength of the interim order of this Court is concerned, the respondents shall accord consideration to the claim of the petitioner regarding the same and regularize the services if his case is identical to the case of Dr.Anam Khursheed that has been dealt with in terms of Government Order No.121 JK(HME) of 2021 dated 17.02.2021.
4. Writ petition stands disposed of accordingly alongwith all connected applications.
(SANJAY DHAR) JUDGE SRINAGAR 27.10.2021 Sarveeda Nissar SARVEEDA NISSAR 2021.10.29 13:56 I attest to the accuracy and integrity of this document