Jammu & Kashmir High Court - Srinagar Bench
Mir Yasir vs Sheri Kashmir Institute Of Medical ... on 2 September, 2022
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Supplementary - 3
Serial No. 85
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CM (4729/2022)
WP (C) 2708/2021
Mir Yasir
... Petitioner/Appellant(s)
Through: Mr. I. Sofi, Advocate
V/s
Sheri Kashmir Institute of Medical Sciences and others
Through: Mr. M. A. Chashoo, AAG
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
02-09-2022 Learned counsel for the petitioner at the outset submits that the issue which is raised by the petitioner in this petition is squarely the issue pending adjudication in LPA 154/2022 titled Afaq Ahmad Khan versus UT of J&K and others, wherein the Division Bench of this court has shown indulgence by permitting the appellant therein to participate in the process of selection on his own risk and responsibility.
Heard learned counsel for the parties.
Notice.
Mr. M. A. Chashoo, AAG, waives notice on behalf of respondents. He prays for and is granted two weeks' time to file objections.
List along with WP (C) 2708/2021 on 20.10.2022. Meanwhile, the respondent no. 3 is directed to permit the petitioner to participate in the selection process and conduct his interview for promotion to the post of Associate Professor (Plastic Surgery) on his own risk and responsibility. Result of the interview shall not be declared till further orders.
Copy of this order shall be provided to learned counsel for the petitioner under the seal and signature of Bench Secretary of this court.
(SANJEEV KUMAR) JUDGE Srinagar 02-09-2022 N Ahmad