Jammu & Kashmir High Court - Srinagar Bench
Anjum Ara Shamim vs University Of Kashmir & Ors on 19 May, 2022
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
S.No. 74
After Notice
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
SWP No. 1400/2018
Anjum Ara Shamim ...Petitioner(s)
Through: Ms. Azfar Pirzada, Advocate vice
Mr. Salih Pirzada, Advocate
V/s
University of Kashmir & Ors. ...Respondent(s)
Through: None
CORAM: HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI,JUDGE.
ORDER
19.05.2022 It is submitted by the learned counsel for the petitioner that claim of the petitioner has been considered and rejected by the respondents. Learned counsel for the petitioner submits that he may be permitted to challenge the consideration order passed by the respondents.
In the aforesaid back drop this writ petition is disposed of with liberty to petitioner to challenge the consideration order in appropriate proceedings.
(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 19.05.2022 "Nuzhat"