Ashwani Singh vs Home Department on 10 March, 2026

[Cites 13, Cited by 0]

Central Administrative Tribunal - Jammu

Ashwani Singh vs Home Department on 10 March, 2026

:: 1 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

-CENTRAL ADMINISTRATIVE TRIBUNAL
JAMMU BENCH, JAMMU (RESERVED)

Hearing through video conferencing

Original Application Nos. 2051/2025, 2052/2025 & 643/2022

Reserved on:- 27.02.2026

Pronounced on: - 10.03.2026

HON'BLE MR. RAJINDER SINGH DOGRA, MEMBER (J)
HON'BLE MR. RAM MOHAN JOHRI, MEMBER (A)

1. Shamsher Singh, Age 31 years, S/o Sh. Bishan Singh R/o Village
Taku Chak, Tehsil and District Jammu Present posted HQ Gandhi
Nagar, Jammu-180001 Medical Unit. Belt No.2417 J Rank FМ.
2. Irfan Hussain, Age 32 years, S/o Sh. Nazir Ahmed, R/o Chowadhi
Jammu Tehsil Bahu District Jammu Presently posted at Shadra
Sharief, Rajouri-185131 Belt No.2615 Rank FM.
3. Imran Hussain Shah, Age 34 years, S/o Shabir Hussain Shah R/o
Village Sanai, Tehsil Surankote District Poonch-185101, Presently
posted at Surankote, Belt No.2382 Rank FM.
...Applicants
(By Advocate: - Mr. N D Qazi, Mr. Bhat Fayaz)

VERSUS

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 2 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

1. Union Territory of Jammu & Kashmir Through Principle
/Secretary to Government, Home Department, Civil Secretariat,
Jammu/Srinagar-180001.
2. The Commissioner/Secretary to Government General
Administration Department Civil Secretariat, Jammu/Srinagar-
180001.
3. Director General, Fire & Emergency Services J&K,
Jammu/Srinagar. 180004.
4. Anti-Corruption Bureau, J&K Through its Director. 180012.
...Respondents.

(By Advocate: - Mr. Rajesh Thappa, ld. AAG, Mr. Arkaj Kumar,
Special Counsel for LG Office, J & K)

2. OA 2052/2025

1. Amit Saini, Age 36 years, S/o Late Sh. Man Singh, R/o Village
Sarora, Tehsil Marh District Jammu-181122, Presently posted at
City Station, Panjtirthi, Jammu Belt No.2378 J Rank FM.
2. Rakesh Lal Bhagat, Age 33 years, S/o Sh. Soudhagar Bhagat, R/o
Village Udhaywala, Tehsil and District Jammu-180018 Presently
posted at Vijaypur Belt No.2558 J Rank FM.
3. Sahil Khajuria, Age 32 years, S/o Sh. Charan Dass, R/o Village
Sainth, Tehsil Khour District Jammu-181101 Presently posted at
Udhampur, Belt No.2660 J Rank FM.

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 3 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

4. Naresh Kumar, Age 34 years, S/o Sh. Som Dutt, R/o Village
Assrey Chack, Tehsil Marh District Jammu-181122, Presently
posted at Gandhi Nagar H.Q. Jammu Belt No.2388 J Rank FM.
5. Ajay Kumar, Age 32 years, S/o Sh. Mohan Lal, R/o Village
Sounthal, Tehsil and District Kathua-184101, Presently posted at
Kathua, Belt No.2561 Rank FM.
6. Ram Paul, Age 38 years, S/o Sh. Chagger Dass, R/o Village
Nagrota, Tehsil and District Kathua-184101, Presently Posted at
R.S. Pura, Belt No.2559 Rank FM.
7. Shivam Choudhary, Age 32 years, S/o Sh. Rajesh Kumar, R/o
Village Bhadurpur, Tehsil Arnia District Jammu-181131 Presently
posted at Ramnagar, Belt No.2318 Rank FM.
8. Irfan Ahmed, Age 32 years, S/o Sh. Atta Mohd. R/o Village Kota
Kharangal, Tehsil Gandoh District Doda-182203 Presently posted
at Gandoh, Belt No.2528 Rank FM.
9. Aftab Ahmed, Age 34 years, S/o Sh. Shahdin Mir, R/o Village
Bitolla at present Kharangal, Tehsil Gandoh District Doda-182203
Presently posted at HQ Doda Belt No.2498 Rank FM.
10.Mohd. Ahsan, Age 34 years, S/o Sh. Atta Mohd, R/o Village Kota
Kharangal, Tehsil Gandoh District Doda-182203 Presently posted
at Bhaderwah, Belt No.2524 Rank FM.
11.Ahmer Shafi, Age 33 years, S/o Sh. Mohd. Shafi, R/o Village
Chakka, Tehsil Bhaderwah District Doda-182222 Presently Posted
at Bhaderwah, Belt No.2398 Rank FM.

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 4 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

12.Jaffer Iqbal, Age 37 years, S/o Sh. Abdul Jabbar, R/o Village
Angnool, Tehsil Gandoh Bhalessa District Doda-182203 Presently
posted at Bhaderwah, Belt No,2509 Rank FM
13.Riaz Mohd. Age 32 years, S/o Rahim Din, R/o Village Chowadi,
Tehsil Bahu District Jammu-180006 Presently posted at HQ
Gandhi Nagar, Jammu Belt No.2619 Rank FM
14.Jarnail Singh, Age 36 years S/o Sh. Bachan Lal, R/o Village
Bahadurpur, Tehsil Arnia District Jammu-181131 Presently posted
at Hiranagar Belt No.2288 Rank FM 15.Saddam Hussain, Age 33
years, S/o Noor Mohd. R/o Bhatoli,
15.Tehsil Gandoh Bhalessa District Doda-182202 Presently posted
Bishnah Jammu Belt No.2626 Rank FM
16.Ishtaq Ahmed, Age 35 years, S/o Sh. Mohd. Azam, R/o Village
Sanai, Tehsil Surankote District Poonch-185101 Presently posted
at HQ Rajouri, Belt No.2609 Rank FM
17.Saleem Akhter, Age 32 years, S/o Mohd. Ashraf, R/o Village
Dalline, Tehsil Gandoh Bhalessa District Doda-182203, Presently
posted at Bhaderwah, Belt No.2501 Rank FM
18.Irfan Ahmed, Age 32 yers, S/o Javed Iqbal, R/o Village
Sumarthawa, Tehsil Chirala District Doda-182202 Presently
posted at Batote, Belt No.2326 Rank FM
19.Shoket Ali, Age 36 years, S/o Mohd. Sharief, R/o Village Hibrakh,
Tehsil and District Doda-182202 Presently posted at Ghat Doda,
Belt No.2358 Rank FM

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 5 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

20.Yaseen Ahmed, Age 38 years, S/o Mohd. Shafi, R/o Village
Chakka, Tehsil Bhaderwah District Doda-182222 Presently posted
at Batote, Belt No.2344 Rank FM
21.Raashid Hussain, Age 32 years, S/o Gh. Hussain, R/o Village
Markhal Sigdi, Tehsil Mughal Maidan District Kishtwar-182204
Presently posted at Atholi Paddar Kisthwar, Belt No.2419 Rank
FM
22.Bashir Ahmed, Age 34 years, S/o Mohd. Ibrahim, R/o Village
Shangroo, Tehsil Bhalla District Doda-182202, Presently posted at
Thathri, Belt No.2631 Rank FM
23.Mohd. Mubashir, Age 35 years, S/o Mohd. Hanief Bhat, R/o
Village Thelela, Tehsil Bhella District Doda-182202, Presently
posted at Kishtwar, Belt No.2499 Rank FM
24.Harish Kumar, Age 40 years, S/o Late Sh. Krishan Lal, R/o
H.No.28 Lane No. 16, Rajpura Mangotrian, Jammu-184145,
Presently posted Chenani, Belt No.2331 Rank FM
...Applicants
(By Advocate: - Mr. N D Qazi, Mr. Bhat Fayaz)

VERSUS

1. Union Territory of Jammu & Kashmir Through Principle
/Secretary to Government, Home Department, Civil Secretariat,
Jammu/Srinagar-180001.

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 6 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

2. The Commissioner/Secretary to Government General
Administration Department Civil Secretariat, Jammu/Srinagar-
180001.
3. Director General, Fire & Emergency Services J&K,
Jammu/Srinagar. 180004.
4. Anti-Corruption Bureau, J&K Through its Director. 180612.
...Respondents.

(By Advocate: - Mr. Rajesh Thappa, ld. AAG, Mr. Arkaj Kumar,
Special Counsel for LG Office, J & K)

3. OA 643/2022

1. Ashwani Singh age 28 years S/o Sh. Gopal Singh R/o Village
Omalla P.O. Jakhani Dist. & Tehsil Udhampur - 182101 Roll No.
310100001606 Mob. No. 7889705521
2. Tarsem Kumar age 31 years S/o Sh. Gian Chand R/o Village
Dhalli, P.o. Dyalachak Tehsil Hiranagar District Kathua - 184144
Roll No. 310100000580 Mob. No. 7006556707
3. Surjeet Kumar Sharma age 30 years S/o Sh. Mohan Lal R/o Vill.
Barmu Chak P.o. Dyalachak Tehsil Hiranagar District
Kathua184144 Roll no. 310100000565 Mob. No. 6005337908
4. Vijay Kumar age 31 years S/o Nard Muni R/o Village Dhalli, P.o.
Dyalachak Tehsil Hiranagar District Kathua - 184144 Roll No.
310100000558 Mob. No. 9622329436

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 7 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

5. Ravi Kumar age 34 years S/o Jagan Nath R/o Vill. Dhok Khalsa
P.o Dhok Khalsa Teh. Akhnoor District Jammu - 181202 Roll No.
310100000506 Mob. No. 8825088520
6. Paneet Kumar age 32 years S/o Sh. Bidia Chand R/o Patti P.o
Rahya Tehsil Bari Brahmana District Jammu - 181143 Roll No.
310100000231 Mob. No. 9086759640
7. Surjeet Singh Chib age 32 years S/o Sh. Kamal Singh R/o Village
Gundi Tehsil Gool District Ramban --182144 Roll No.
310100001482 Mob. No. 9419027097
8. Kuldeep Raj age 37 years S/o Sh. Bodh Raj R/o Vill. Dyalachak
P.o. Dyalachak Tehsil Hiranagar District Kathua184144 Roll no.
310100000582 Mob. No. 9797442160 C
9. Rajesh Choudhary age 36 years S/o Sardar Chand R/o Morchapur,
P.o. Pandori Manasha Tehsil Bishnah District Jammu - 181132
Roll No. 310100000368 Mob. No. 9419678341
10.Rohit Sharma age 28 years S/o Raj Kumar R/o Vill. Salan P.o
Dyalachak Teh. Hiranagar District Kathua -184144 Roll No.
310100000524 Mob. 7006234399
11.Ankit Sharma age 29 years S/o Sh. Manohar Lal R/o Karwal P.o
Hiranagar District Kathua - 184142 Roll No. 310100001101 Mob.
No. 9858933043
...Applicants
(By Advocate: - Mr. Joginder Singh Thakur)

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 8 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

VERSUS

1. Union Territory of Jammu and Kashmir through Principal
Secretary to Government, Home Department, Civil Secretariat,
Jammu - 180001
2. The Director General, Fire & Emergency Services J&K,
Batamaloo Srinagar- 190001
3. Accounts Officer, Fire & Emergency Services J&K, Batamaloo
Srinagar -190001.
4. Chairman, Departmental Recruitment Board, Fire and Emergency
Services, J&K. Batamaloo Srinagar-190001
5. Director Fire and Emergency Services J&K Batamaloo Srinagar-
190001
6. Kowsar Ahmad Mir S/o Gh. Rasool Mir R/o District Pulawama
7. Haseeb Rehman S/o Ab. Rehman Pandith R/o District Pulwama
8. Altaf Hussain Kumar S/o Gh. Mohd. Kumar R/o Budgam
9. Mohammad Irfan Qureshi S/o Gh. Mahi Ud din Qureshi R/o
Budgam
10.Naseer Ahmad Bhat S/o Mohammad Shafi Bhat R/o Pulwama
11.Bilal Ahmad Ganie S/o Mohd. Ayub Ganie R/o Budgam
12.Shahid Mohmmad Dar S/o Gh. Mohammad Dar R/o Budgam
13.Ashaq Ahmad S/o Gh. Nabi R/o Srinagar
14.Manzoor Ahmad Safi S/o Lal Mohammad Sofi R/o Budgam
15.Irshad Ahmad S/o Ab. Ahad R/o Pulwama

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 9 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

16.Javeed Ahmad Syed S/o Ghulam Nabi Syed R/o Srinagar
17.Tanveer Ahmad Dar S/o Bashir Ahmd Dar R/o Budgam
18.Yasir Ahmad Safi S/o Gh. Ahmad Safi R/o Budgam
19.Khurshid Ahmad Ganie S/o Lt. Ab. Ganie R/o Budgam
20.Irshad Akbar Dangroo S/o Mohd. Akbar Dangroo R/o Baramulla.
21.Sayer Ahmad S/o Bashir Ahmad R/o Shopian
22.Waseem Ahmad Dar S/o Abdul Aziz Dar R/o Bandipora
23.Aamir John S/o Late Ramzan Rather R/o Bararnulla
24.Javaid Ahmad Dar S/o Mohammad Sultan Dar R/o Budgam
25.Waseem Majeeb S/o Abdul Majeed R/o Budgam
26.Seraj Mohammad Dar S/o Ghulam Mohammad Dar R/o Budgam
27.Amir Malik S/o Mohd. Ayoub Malik R/o Dada
28.Rayees Ahmad Parray S/o Mohd. Akram Parray R/o Budgam
29.Khurshid Ahmad Lone S/o Gh. Ahmad Lone R/o Shopian
30.Khateeb Qadir S/o Gh. Qadir Bhat R/o Pulwama
31.Muneer Gul S/o Gul Mohammad Reshi R/o Srinagar
32.Irsahd Ahmad Mir S/o Gh. Mohammad Mir R/o Pulwama
33.Mudasir Ahmad Mir S/o Ab. Ahad Mir R/o Ganderbal
34.Mehraj Ud Din Malik S/o Lt. Gh. Mohammad R/o Baramulla
35.Waseem Gani S/o Abdul Ganie Dar R/o Budgam
36.Shahid Nazir Wani S/o Nazir Ahmad Wani R/o Budgam
37.Tanvir Ahmad Malik s/o Mohd. Shaban Malik R/o Baramulla
38.Rof Ahmad Mir S/o Gh. Nabi Mir R/o Ganderbal
39.Bilal Ahmad Chopan S/o Gh. Mohd. Chopan R/o Pulwama

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 10 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

40.Firdous Ahmad Dar S/o Ab. Ahad Dar R/o Budgam
41.Aejaz Ahmad Lone S/o Ali Mohd. Lone R/o Baramulla
42.Naseer Ahmad Safi S/o Ab. Rashid Safi R/o Pulwama
43.Mohd. Amin Ganaie S/o Mohd. Shaban Ganaie R/o Budgam
44.Surinder Kumar S/o Shive Ram R/o Udhampur
45.Bilal Ahmad Ganie S/o Abdul Razaq Ganie R/o Shopian
46.Mansoor Ahmad Shiekh S/o Ab. Rahim Shiekh R/o Pulwama
47.Tariq Ahmad Ganai S/o Ab. Khaliq Ganai R/o Baramulla
48.Sanjeev Kumar S/o Gharu Ram R/o Jammu
49.Shabir Ahmad Bhat S/o Ab. Kabir Bhat R/o Badgam
50.Nisar Ahmad Bhat S/o Ab. Aziz Bhat R/o Pulwama
51.Rafiq Ahamd Wani S/o Mohd. Assan Wani R/o Pulwama
52. Shabir Ahmad Bhat S/o Ab. Gani Bhat R/o Pulwama
53.Surinder Singh S/o Pritam Singh R/o Ramban
54.Altaf Hussain Mir S/o Hilal Ah. Mir R/o Ganderbal
55.Mubashir Maqbool S/o Mohammad Maqbool Dar R/o Bandipora
56.Kursheed Ahmad Bhat S/o Ali Mohd. Bhat R/o Budgam
57.Kursheed Ahmad Shah S/o Ab. Rashid Shah R/o Pulwama
58.Ali Mohd. Naik S/o Sher Mohd. Naik R/o Pulwama
59.Sumit Sharma S/o Sat Pal Sharma R/o Rajouri
60.Razaq Hussain S/o Anwar Ali R/o Jammu
61.Younis Mohmad Saleem S/o Gulam Mohamad Hakeem R/o
Ganderbal
62.Shabir Ahmd Pir S/o Ab. Majid Pir R/o Kupwara

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 11 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

63.Jahangir Ahad S/o Abdul Ahad Safi R/o Budgam
64.Sunil Kumar S/o Vikeel Chand R/o Doda
65.Rameez Ahmad Dar S/o Mohd. Shafi Dar R/o Bandipora
66.Qaser Mehmood S/o Manir Hussain R/o Rajouri
67.Amir Rashid Shah S/o Ab. Rashid Shah R/o Pulwama
68.Mohd. Yassar S/o Abdul Latif R/o Samba
69.Waseem Ah. Ganie S/o Ab. Rehman Ganie R/o Ganderbal
70. Sohail Nabi S/o Gh. Nabi Dar R/o Budgam
71.Zahid Ahmad Bhat S/o Ghulam Mohammad Bhat R/o Srinagar
72.Ishfaq Ah. Bhat S/o Mohd. Yaqoob Bhat R/o Budgam
73.Farooz Ahmad Bhat S/o Nazir Ahmad Bhat R/o Budgam
74.Rayees Ah. Chopan S/o Ab. Gani Chopan R/o Budgam
75.Mehraj Ud Din S/o Ab. Rehman Dar R/o Bandipora
76.Zahoor Ahmad Ganie S/o Gh. Mohd. Ganie R/o Budgam
77. Wajid Ahmad Dar S/o Ali Mohd. Dar R/o Budgam
78.Mushtaq Ahmed Teshi S/o Wali Mohamed Reshi R/o Srinagar
79.Zahoor Ahmad Itoo S/o Guizar Ahmad Itoo R/o Kulgam
80.Rashpal Sharma S/o Madan Lal R/o Jammu
81.Riyaz Ahmad Wani S/o Farooq Ahmad Wani R/o Pulwama
82.Imran Ahmad Dar S/o Farooq Ahmad Dar R/o Anantnag
83.Ab. Shakoor Bhat S/o Late Sona Ullah Bhat R/o Kulgam
84.Pervaze Ahmad Parey S/o Ghulam Mohmad Parey R/o Bandipora
85.Farooq Ahmad Rather S/o Late Mohd. Ramzaz Rather R/o
Budgam

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 12 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

86. Mohammad Younis Sheikh S/o Bashir Ahmad Sheikh R/o
Bandipora
87.Showkat Ahmad Dar S/o Mohammad Ramzan R/o Budgam
88.Wasim Akram Bhat S/o Mohd. Akram Bhat R/o Kulgam
89.Naseer Ahmad Dar S/o Gh. Hassan Dar R/o Budgam
90.Muzaffer Ahmad Wani S/o Gh. Nabi Wani R/o Pulwama
91.Reyaz Ahmad Seh S/o Mohd. Ramzan Sch R/o Anantnag
92.Ajaz Ahmed S/o Fateh Mohd. R/o Poonch
93.Khalid Hussain S/o Ab. Karim Naik R/o Doda
94.Imtiyaz Ahmad Dar S/o Mohammad Ramzan R/o Baramulla
95.Tajamaul Islam S/o Mmad Sikander Lone R/o Shopian
96.Rameez Ahmad Bhat S/o Abdul Majeed Bhat R/o Baramulla
97.Shabir Ahmad Lone S/o Mohd. Sabir Lone R/o Baramulla
98.Mehraj U Din Bhat S/o Khazir Mohd. Bhat R/o Baramulla
99.Sandeep Kumar S/o Kamal Sarup R/o Jammu
100. Shaheen Ahmad Bhat S/o Gh. Mohd Din Bhat R/o Budgam
101. Showkat Ahmad Dar S/o Ab. Salam Dar R/o Budgam
102. Tanveer Ahmed Naik S/o Ghulam Rasood Naik R/o Budgam
103. Younis Ahmad Ganie S/o Ab. Rashid Ganie R/o Pulwama
104. Tariq Rashid S/o Ab. Rashid Hurrah R/o Pulwama
105. Maneer Hussain S/o Sultan Mohd. R/o Samba
106. Sameer Ahmad Bhat S/o Mohd. Akbar Bhat R/o Pulwama
107. Umar Jan S/o Ali Mohd. Rather R/o Budgam
108. Rameez Raja Rather S/o Abdul Ahad Rather R/o Ganderbal

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 13 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

109. Manzoor Ahmad Najar S/o Abdul Salam Najar R/o Budgam
110. Rajesh Lal S/o Mohan Lal R/o Jammu
111. Gawhar Ahmad Khan S/o Sheer Ahmad Bhat R/o Kupwara
112. Mohammad Abdul Quyoom S/o Gulam Mohammad Bhat R/o
Kupwara
113. Tanveer Ahmad Wani S/o Abdul Khaliq Wani R/o Baramulla
114. Hilal Ahmad Bhat S/o Gh. Nabi Bhat R/o Budgam
115. Aarif Afzal S/o Mohd. Afzal Naikoо R/o Anantnag
116. Aasif Hameed Parray S/o Abdul Hamed Parray R/o Bandipога
117. Imtiyaz Ahmad Malik S/o Mohd. Ramzan Malik R/o Kupwara
118. Ajay Bhagat S/o Sh. Krishan Lal R/o Jammu
119. Sheikh Javeed Ahmad S/o Abmajeed Sheikh R/o Budgam
120. Rasik Ahmad Malik S/o Ab. Hamid Malik R/o Shopian
121. Sachin Kumar S/o Sarjeet Singh R/o Doda
122. Gulshan Sharma S/o Romesh Chander R/o Rajouri
123. Hilal Ahmad Dar S/o Gulam Rasood Dar R/o Budgam
124. Shahnawaz Amin Lone S/o Mohammad Amin Lone R/o
Kulgam
125. Waseem Sajad Koka S/o Ali Mohd. Koka R/o Budgam
126. Ishfaq Ahmad Dar S/o Mohammad Yaqoob Dar R/o Budgam
127. Nikhil Sharma S/o Vijay Kumar Sharma R/o Jammu
128. Bilal Irshad S/o Irshad Ahmad Sofi R/o Budgam
129. Aamir Rashid Dar S/o Abdul Rashid Dar R/o Ganderbal
130. Asif Ullah Majeeb S/o Ab. Majeeb Bhat R/o Ganderbal

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 14 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

131. Bilal Ahmad Dar S/o Ghulam Nabi Dar R/o Pulwama
132. Manzoor UI Akhbar S/o Mohd. Akbar R/o Baramulla
133. Latief Ahmad Khan S/o Gh. Rasool Khan R/o Baramulla
134. Ajaz Ahmad Sheikh S/o Gh. Mohd. Sheikh R/o Pulwama
135. Sajad Hussain S/o Gh. Mohamad Sheikh R/o Pulwama
136. Gh. Mustafa Dar S/o Mohd. Maqbool Dar R/o Baramulla
137. Azhar Ud Din Dar S/o Gh. Mohammad Dar R/o Budgam
138. Nazir Ahmad Lone S/o Ab. Rashid Lone R/o Baramulla
139. Rayees Ah. Mallah S/o Rafiq Ah. Mallah R/o Shopian
140. Parvaiz Ahmad Chowhan S/o Rafiq Ahmad Malah R/o Shopian
141. Isheaq Ahmad Sheikh S/o Nazir Ahmad Sheikh R/o Budgam
142. Irfan Mehraj S/o Mehraj Ud Din Bhat R/o Ganderbal
143. Shakeel Ahmad S/o Ab. Rehman Mohind R/o Budgam
144. Amit Kumar S/o Nekram R/o Doda
145. Vijay Kumar S/o Rajinder Singh R/o Kishtwar
146. Mushtaq Ahmad Bhat S/o Gh. Qadir Bhat R/o Bandipora
147. Mohd. Hussain Bhat S/o Gh. Nabi Bhat R/o Kulgam
148. Rayees Ahmad Padder S/o Abdul Aziz Padder R/o Shopian
149. Ramiz Raja s/o Mohd. Shaban Dar R/o Baramulla
150. Ashwani Kumar S/o Madan Lal R/o Jammu
151. Hilal Guizar Palah S/o Gh. Mohmmad Palah R/o Budgam
152. Mohd. Ashraf Naik S/o Roshan Din Naik R/o Ramban
153. Mudasir Rashid Rather S/o Gh. Mohd. Sofi R/o Budgam
154. Mudasir Ahmad Sofi S/o Gh. Mohd. Sofi R/o Budgam

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 15 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

155. Farooz Ahmad Sheikh S/o Abdul Rashid Sheikh R/o
Ganderbal
156. Firdous Nabi S/o Gh. Nabi Wani R/o Bandipora
157. Yasser Chowdhary S/o Sadique Ahmed R/o Jammu
158. Showkat Ah Malik S/o Monzoor Ah. Malik R/o Anantnag
159. Zahoor Ahmad Naikoo S/o Ali Mohammad Naikoo R/o
Anantnag
160. Ishfaq Ahmad Sheikh S/o Gh. Mohd. Sheikh R/o Pulwama
161. Mehraj UI Din Shah S/o Manzoor Ah. Shah R/o Ganderbal
162. Sadu Din Dar S/o Bashir Ahmad Dar R/o Budgam
163. Des Raj S/o Sh. Shounka Ram R/o Udhampur
164. Ifran Ah. Tantray S/o Gh. Ahmad Tantray R/o Ganderbal
165. Ishfaq Bashir S/o Bashir Ahmad Dar R/o Budgam
166. Ishfaq Maqbool S/o Mohammad Maqbool Dar R/o Bandipora
167. Nadeem Ahmad Mir S/o Mohd. Shaban Mir R/o Anantnag
168. Shahbaz Ahmad Dar S/o Mohd. Ramzan Dar R/o Budgam
169. Umer Ahmad Wani S/o Mohd. Akram Wani R/o Pulwama
170. Younis Ahmad Reshi S/o Abdul Ahad Reshi R/o Budgam
171. Aijaz Ahmad Magrey S/o Sonaullah Magrey R/o Kupwara
172. Sheikh Subzar Ahmad S/o Mohd. Sultan Sheikh R/o Pulwama
173. Riyaz Ahmad Bhat S/o Abdul Ahad Bhat R/o Budgam
174. Nisar Hussain Dar S/o Gh. Mohammad Dar R/o Budgam
175. Zulfiqar Ali Naik S/o Ali Mohammad Naik R/o Kulgam
176. Ishfaq Ahmad Shah S/o Ab. Rasheed Shah R/o Bandipora

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 16 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

177. Muzamil Hussain S/o Abdul Haq R/o Poonch
178. Keshav Dutt S/o Ram Kumar R/o Kathua
179. Sayyar Ahmad Thokar S/o Mohmmad Afzal Thoker R/o
Pulwama
180. Gulzar Ahmad Dar S/o Mohd Mousa Dar R/o Budgam
181. Manzoor Hussain Malik S/o Ghulam Mohammad Malik R/o
Srinagar
182. Mohd. Shafi Ganie S/o Mohd. Yousuf Ganie R/o Budgam
183. Mohd. Iqbal Malik S/o Gh. Ahmad Malik R/o Budgam
184. Mudasir Ahmad Ganaie S/o Mohd. Anwar. Ganaie R/o
Pulwama
185. Bilal Ahmad Bhatt S/o Mohd. Rajab Bhat R/o Bandipora
186. Arshid Hussain Ganaie S/o Gh. Ahmad Ganaie R/o Pulwama
187. Mudasir Ahmad Malik S/o Ab. Gaffar Malik R/o Budgam
188. Amerjeet Singh S/o S Nirmal Singh R/o Anantnag
189. Muzafar Ahmad Allayie S/o Mohd. Uddin Allayie R/o Budgam
190. Ab. Saleem Talie S/o Gh. Qadir Talie R/o Bahdipora
191. Mohd. Abbaas Dar S/o Ab. Aziz Dar R/o Kulgam
192. Parvaz Ahmad Bhat S/o Ab. Gani Bhat R/o Pulwama
193. Imtiyaz Ahmad Paray S/o Ab. Ganai Paray R/o Shopian
194. Mohd. Rafq Naik S/o Abdul Waheed Naik R/o Ramban
195. Bilal Ahmad Shah S/o Ab. Rashid Shah R/o Ganderbal
196. Javid Ahmad Mogray S/o Gh. Hassan Magray R/o Pulwama
197. Gowhar Ahmad Shah S/o Gh. Rasool Shah R/o Pulwama

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 17 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

198. Jarnail Singh S/o Bachan Singh R/o Jammu
199. Rashtar Chintak Abrol S/o Raj Kumar R/o Rajouri
200. Ashaq Hussain Tantry S/o Late Abdul Ahad Tantry R/o
Budgam
201. Umar Ahmad Khan S/o Gh. Ahmd Khan R/o Bandipora
202. Basharat Gull S/o Gh. Mohmad Lone R/o Bandipora
203. Shafakath Ahmad Dar S/o Shabir Ahmd Dar R/o Ganderbal
204. Sajad Ahmad Akhoon S/o Sona ullah Akhoon R/o Srinagar
205. Shameem Ahmad Bhat S/o Ab. Rashid Bhat R/o Budgam
206. Shamim Ahmad Bhat S/o Gh. Mohd. Bhat R/o Pulwama
207. Shafat Ahmad Rather S/o Abdul Raziq Rather R/o Bandipora
208. Shoukat Ahmad Sheikh S/o Gh. Mohd. Sheikh R/o Pulwama
209. Ishtiyaq Ah Lone S/o Mohd. Ramzan Lone R/o Shopian
210. Rakesh Kumar S/o Ramesh Chander Sharma R/o Jammu
211. Irfan Ahmad S/o Gh. Nabi Bhat R/o Pulwama
212. Kursheed Ahmad Parray S/o Abdul Hameed Parray R/o
Bandipora
213. Hilal Ahmad Rather S/o Ghulam Hassan Rather R/o Bandipora
214. Sameer Ahmad Sofi S/o Nazir Ahmad Sofi R/o Pulwama
215. Younis Ahmad S/o Ab. Gani R/o Shopian
216. Wasim Ahmad Ganaie S/o Gh. Ahmad Ganaie R/o Pulwama
217. Ikhlaq Yousuf Lone S/o Mohd. Yousuf Lone R/o Bandipora
218. Ummer Hassan Bhat S/o Gulam Hassan Bhat R/o Shopian
219. Fayaz Ah. Malik S/o Lt. Gh. Nabi Malik R/o Ganderbal

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 18 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

220. Tariq Ahmed Naik S/o Abdul Gaffar Naik R/o Ramban
221. Shabir Ahmad S/o Manzoor Ahmad Lone R/o Pulwama
222. Ajay Singh S/o Karnail Singh R/o Jammu
223. Sajad Ahmad Kochey S/o Manzoor Ahmad Kochey R/o
Pulwama
224. Ab. Rashid Wani S/o Mehraj Udin Wani R/o Ganderbal
225. Farooze Ahmad Yatoo S/o Gh. Hassan Yato0 R/o Budgam
226. Rayees Ahmad Dar S/o Ab. Gani Dar R/o Pulwama
227. Mohammad Obade Shah s/o Mohd. Amin Shah R/o Ganderbal
228. Shivam Choudhary S/o Rajesh Kumar R/o Jammu
229. Omer Farooq Sheikh S/o Farooq Ahmad Sheikh R/o Ganderbal
230. Aamir Suheel Rather S/o Saif U Din Rather R/o Bandipora
231. Aamir Suheel Khan Mohd. Abdullah Khan R/o Anantnag
232. Sanjay Kumar S/o Roop Chand R/o Udhampur
233. Bilal Ahmed S/o Gh. Mustafa R/o Kupwara
234. Murtaza Bashir S/o Bashir Ahmad Ganaie R/o Bandipora
235. Fayaz Ahmad Ganaie S/o Gh. Mohd. Ganie R/o Pulwama
236. Irfan Ahmad S/o Javad Iqbal R/o Doda
237. Waseem Azad S/o Azad Ahmad Shah R/o Pulwama
238. Mohamad Shafi Laharwal S/o Ghulam Ahmad Laharwal R/o
Ganderbal
239. Mudasir Aziz S/o Ab. Aziz Mir R/o Pulwama
240. Ishfaq Ahmad Ganie S/o Gh. Nabi Ganie R/o Anantnag
241. Mohammad Abbas Koka S/o Abdul Majeed Koka R/o Badgam

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 19 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

242. Harish Kumar S/o Krishan Lal R/o Jammu
243. Maneer Hussain S/o Soni Mohd. R/o Jammu
244. Mohammed Iqbal Reshi S/o Abdul Khaliq Reshi R/o Bandipora
245. Sajad Ahmad Dar S/o Mohd. Sadiq Dar R/o Srinagar
246. Hilal Ahmad S/o Wali Mohmad Mir R/o Kupwara
247. Qyser Ahmad Lone S/o Gh. Ahmad Lone R/o Ganderbal
248. Choor Singh S/o Dev Raj R/o Ramban
249. Aamir Hussain Lone S/o Ab. Salam Lone R/o Shopian
250. Bilal Ahmad Ganaie S/o Mohd. Ramzan Ganaie R/o Budgam
251. Mohd. Iqbal Sofi S/o Ab. Samad Sofi R/o Srinagar
252. Gh. Hassan Wani S/o Wali Mohd. Wani R/o Baramulla
253. Ashiq Hussain Bhat S/o Gh. Mohd. Bhat R/o Shopian
254. Arshid Nazir Lone S/o Nazir Ahmad Lone R/o Anantnag
255. Yaseen Ahmed S/o Mohd. Shafi R/o Doda
256. Shahbaz Ahmad Sheikh S/o Ab. Khaliq Sheikh R/o Pulwama
257. Hilal Ahmad Malik S/o Abdul Khaliq Malik R/o Baramulla
258. Ashiq Ahmad Khan S/o Abdul Rahman Khan R/o Srinagar
259. Bilal Ahmad Parey S/o Mohd. Akbar Parey R/o Bandiporа
260. Mubashir Majeeb S/o Ab. Majeed Wani R/o Anantnag
261. Umar Qasim Bhat S/o Sona Ulla Bhat R/o Pulwama
262. Javaid Ahmad Shah S/o Gh, Rasool Shah R/o Budgam
263. Shabir Ahmad Malla S/o Mohd. Mansoor Malla R/o Shopian
264. Syed Parveez Seraj S/o Syed Seraj Un Din Shah R/o Shopian
265. Mohd. Yaqueb Sheikh S/o Bashir Ahmad Shiekh R/o Budgam

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 20 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

266. Khurshid Ahmad Bhat S/o Ab. Khaliq Bhat R/o Srinagar
267. Sunil Dutt S/o Harbans Lal R/o Kathua
268. Shabir.Ahmad Bhat S/o Ab. Gani Bhat R/o Budgam
269. Shoket Ali S/o Mohd. Sharief Khan R/o Doda
270. Umer Ishfaq Dar S/o Ghulam Mohmad Dar R/o Srinagar
271. Sahil Dubey S/o Mulkh Raj R/o Samba
272. Rashid Lateef S/o Mohd. Abdullah Rather R/o Pulwama
273. Hilal Ahmad S/o Mohd. Yaqub Khan R/o Anantnag
274. Ishfaq Ahmad Dar S/o Muzafffer Ahmed Dar R/o Pulwama
275. Sajad Ul Rashid S/o Abdul Rashid Bhat R/o Budgam
276. Yaseen Ahmad Mir S/o Gh. Mohd. Mir R/o Pulwama
277. Rayees Ahmad Dar S/o Ghulam Nabi Dar R/o Srinagar
278. Bilal Ahmad Chopan S/o Abdul Ahad Chopan R/o Budgam
279. Shabir Ahmad Dar S/o Ramzan Dar R/o Srinagar
280. Naseer Ahmad Dar S/o Bashir Ahmad Dar R/o Bandipora
281. Javid Ahmad Khan S/o Ali Mohd. Khan R/o Budgam
282. Mohamad Shahid Mir S/o Mohd. Ramzan Bhat R/o Srinagar
283. Tahir Hussain S/o Mohd. Ramzan Bhat R/o Srinagar
284. Zubair Ahmad S/o Ab. Jabar Sheikh R/o Budgam
285. Sartajul Islam S/o Gh. Mohd. Ganie R/o Kupwara
286. Riyaz Ahmmad Bhat S/o Bashir Ahmad Bhat R/o Pulwama
287. Showkat UI Islam S/o Bashir Ahmad R/o Pulwama
288. Bilal Ahmad Gani S/o Mohd. Ameen Ganie R/o Budgam
289. Amit Saini S/o Man Singh R/o Jammu

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 21 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

290. Sajad Ahmad Gani S/o Khazir Mohd. Ganie R/o Baramulla
291. Mir Naseer Ahmad S/o Gh. Nabi Mir R/o Pulwama
292. Ab. Raouf Khan S/o Hamidullah Khan R/o Shopian
293. Imran Hussain Shah S/o Shabir Hussain Shah R/o Poonch
294. Amir Amin S/o Mohd. Amin Mir R/o Shopian
295. Jahinger Ah. Sofi S/o Farooq Ah. Sofi R/o Budgam
296. Basharat Hussain Mir S/o Gh. Mohd. Mir R/o Srinagar
297. Abdul Qayoom Ganie S/o Mohd. Amin Ganie R/o Budgam
298. Zaker Hussain S/o Ghulain Qaider Lone R/o Doda
299. Naresh Kumar S/o Som Dutt R/o Jammu
300. Asif Shah S/o Sikander Shah R/o Udhampur
301. Sameer Ahmad Parry S/o Ab. Ahad Parry R/o Barmulla
302. Irshad Ahmad Ganaie S/o Abdul Ahad Ganie R/o Srinagar
303. Javaid Ahmad Kumar S/o Mohd. Shaban Kumar R/o Budgam
304. Javid Ahmad Lone S/o Mohd. Maqbol Lone R/o Shopian
305. Sadiq Hussain S/o Butta Khan R/o Samba
306. Yassar Arfat S/o Ghulam Nabi R/o Dada
307. Aaqib Mushtaq S/o Mushtaq Ahmad Shah R/o Shopian
308. Shamim Ahmad Dar S/o Mohd. Akbar Dar R/o Pulwama
309. Ahmer Shafi S/o Mohd. Shafi R/o Doda
310. Rauf Ahmad Bhat S/o Mohammad Akbar Bhat R/o Baramulla
311. Umer Farooq Sanai S/o Farooq Ahmad Sanai R/o Budgam
312. Amir Ishaq Rather S/o Mohd. Isaq Rather R/o Shopian
313. Mohammad Lateef Dar S/o Manzoor Ahmad Dar R/o Srinagar

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 22 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

314. Vikram Singh S/o Shankar Singh R/o Jammu
315. Ishfaq Ahamd S/o Ab. Hamid R/o Baramulla
316. Umar Majeeb Dar S/o Abdul Majeeb Dar R/o Srinagar
317. Meiraj Ud Din Dar S/o Ghulam Ud Din Dar R/o Budgam
318. Umer Hamid Mir S/o Ab. Hamid Mir R/o Srinagar
319. Sajad Ahmad Rather S/o Mehfoz Ahmad Rather R/o Budgam
320. Mushtaq Ahmad Ganaie S/o Mohd. Abdullah Ganaie R/o
Shopian
321. Saqib Ahmad Lone S/o Gh. Ahmad Lone R/o Shopian
322. Mudasir Ahmad Tali S/o Gh. Mohd. R/o Budgam
323. Ferooz Ahmad Bhat S/o Ab. Ahad Bhat R/o Budgam
324. Parveez Ah. Khan S/o Gh. Mohd. Khan R/o Ganderbal
325. Adil Mushtaq S/o Mushtaq Ahmad Dar R/o Srinagar
326. Abid Hussain Lone S/o Hyder Ali Lone R/o Budgam
327. Gulzar Ahmad S/o Irfan Guizar R/o Pulwama
328. Vifaq Ashraf S/o Mohd. Ashraf Khan R/o Bandipora
329. Shamsher Singh S/o Bishan Singh R/o Jammu
330. Zahid Muzafar S/o Muzafar Ahmad Dar R/o Budgam
331. Raashi Hussain S/o Gh. Hussain R/o Kishtwar
332. Mohd. Ameen S/o Nazir Hussain R/o Jammu
333. Sanjay Kumar S/o Vikeel Chand R/o Doda
334. Umer Farooq S/o Farooq Ahmad Mir R/o Shopian
335. Fayaz Ahmad Dar S/o Gh. Qadir Dar R/o Budgam
336. Arshad Ahmad Shah S/o Ab. Gani Shah R/o Shopian

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 23 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

337. Mehraj Ud Din Dar S/o Gh. Mohd. Dar R/o Budgam
338. Nisar Ahmad Bhat S/o Gh. Rasool Bhat R/o Kulgam
339. Mohd. Imran Khan S/o Ab. Hamid Khan R/o Shopian
340. Showkat Ahmad Parray S/o Gh. Ahmad Parray R/o Budgam
341. Mohd. Ishaq Margoo S/o Mohd. Maqbool Margoo R/o
Bandipora
342. Narinder Kumar S/o Munshi Ram R/o Samba
343. Naresh Kumar s/o Lt. Pritam Lal R/o Jammu
344. Bhablu kumar S/o Sh. Om Parkash R/o Jammu
345. Manohar Lal S/o Girdhari Lal R/o Jammu
346. Ajay Kumar S/o Ram Lal R/o Jammu
347. Raj Kumar S/o Vijay Kumar R/o Jammu
348. Chander Bhan S/o Parhlad Chand R/o Jammu
349. Gulshan Kumar kaith S/o Bishamber Dass R/o Jammu
350. Bintu Kumar S/o Subash Chander R/o Kathua
351. Vishal Kumar S/o Manohar lal R/o Jammu
352. Vicky Kumar s/o Jeet Raj R/o Jammu
353. Tilak Raj S/o Ashok Kumar R/o Jammu
354. Sunil Digra S/o Prakash Ram Digra R/o Jammu
355. Anil Kumar Mangotra S/o Pardeep kumar R/o Jammu
356. Ajay Kumar S/o Krishan Lal R/o Jammu
357. Pawan Kumar S/o Jagdish Raj R/o Kishtwar
358. Rakesh Lal Bhagat S/o Sudhagar Bhagat R/o Jammu
359. Ram Paul S/o Chaggar Dass R/o Kathua

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 24 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

360. Data Ram S/o Ambu Ram R/o Jammu
361. Ajay Kumar S/o Mohan Lal R/o Kathua
362. Ajay Kumar S/o Ram Dayal R/o Jammu
363. Sahil Thappa S/o Prabhu Dayal R/o Jammu
364. Suresh Singh S/o Prithi Ram R/o Jammu
365. Nitu Kumar S/o Kali Dass R/o Jammu
366. Ved Prakash Bhagat S/o Ram chancier R/o Jammu
367. Rakesh Kumar S/o Dharam Pal R/o Jammu
368. Deepak Bhagat S/o Late Sh. Rattan Lal R/o Jammu
369. Arjun Kumar S/o Kushal Chand R/o Jammu
370. Sunil Kumar S/o Mulkh Raj R/o Udhampur
371. Rakesh Kumar S/o Puran Chand R/o Udhampur
372. Sunil Dutt S/o Nasib Chand R/o Jammu
373. Anil Kumar Manhotra S/o Ashok Kumar R/o Jammu
374. Manmeet Kumar S/o Mella Ram R/o Rajouri
375. Roshan Lal S/o Khushal Chand R/o Samba
376. Ravi Kumar S/o Shadi Lal R/o Dada
377. Pawan Kumar S/o Jaggater Lal R/o Jammu
378. Satvir Bhushan Bhagat S/o Munshi Ram Bhagat R/o Kishtwar
379. Ranjeet Kumar S/o Bansi Lal R/o Doda
380. Ankush Bhagat S/o Sajjan Singh Bhagat R/o Jammu
381. Ravi Dass S/o Mohinder Paul R/o Jammu
382. Rohit Kumar S/o Bal Krishan R/o Jammu
383. Manohar Kumar S/o Kuldeep Raj R/o Jammu

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 25 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

384. Sunil Kumar S/o Chuni Lal R/o Jammu
385. Ajay Kumar S/o Bhag Singh R/o Doda
386. Shashi Paul S/o Bishan Dass R/o Jammu
387. Ravi Dass S/o Prem Nath R/o Doda
388. Prathy Raj S/o Munshi Ram R/o Kishtwar
389. Mohd. Arif S/o Noor Mohd R/o Jammu
390. Khurshid Mohd. S/o Atta Mohd. R/o Samba
391. Asif Mehmood S/o Mohd. Yaqoob R/o Poonch
392. Rukhsar Ahmed S/o Abdul Hussain R/o Rajouri
393. Farooq Choudhary S/o Manir Hussain R/o Rajouri
394. Abdul Rashid S/o Ali Mohd. Gujjar R/o Ramban
395. Shakeel Ahmed S/o Mohd. Latief R/o Poonch
396. Khaleel Hussain S/o Ghulam Ali R/o Kargil
397. Ayoob Khan S/o Mir Hassan Gujjar R/o Doda
398. Naveed Ahmed S/o Naseer Ahmed R/o Rajouri
399. Mohd. Ashfaq S/o Nazir Hussain R/o Rajouri
400. Mohd. Farooq S/o Manzoor Hussain R/o Rajouri
401. Mohd. Rafiq Paswal S/o Mohd. Sharief Paswal R/o Srinagar
402. Zafar Iqbal S/o Mohd. Aslam R/o Rajouri
403. Tariq Mehmood S/o Talib Hussain R/o Kupwara
404. Fayaz-Ahmad S/o Noor Ud Din R/o Kupwara
405. Javid Ahmed S/o AlifDin R/o Kupwara
406. Asgar Ali S/o Mohd. Hussain R/o Kargil
407. Arif Ali S/o Majid Ahmad Chowdhary R/o Jammu

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 26 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

408. Mohd. Iqbal S/o Fateh Mohd. R/o Poonch
409. Ayaz Ahmad S/o Mohd. Afzal R/o Rajouri
410. Mushtaq Ahmad S/o Muneer Ahmad R/o Kupwara
411. Shakeel Ahmad Pintoo S/o Mohd. Zaman Pintoo R/o Bandipora
412. Ishtaq S/o Mohd. Azam R/o Poonch
413. Rang Baz S/o Mohd. Sadiq R/o Rajouri
414. Farman Ali S/o Noor Hussain R/o Samba
415. Israr UI Haq S/o Noor Hussain R/o Rajouri
416. Abas Ali S/o Mohd. Hussain R/o Rajouri
417. Mohd. Rafaqit S/o Gh. Hussain R/o Rajouri
418. Irfan Hussain S/o Nazir Ahmed R/o Jammu
419. Mohd. Farid S/o Wali Mohd. R/o Rajouri
420. Murtaza Ahmed Chowdhary S/o Mushtaq Ahmed R/o Rajouri
421. Mumtaz Ahmad S/o Mohd. Farooq R/o Poonch
422. Arif Khan R/o Jammu
423. Riaz Mohd. S/o Rahim Din R/o Jammu
424. Javaid Iqbal S/o Abdul Ghani R/o Rajouri
425. Sajad Ahmad S/o Ghulam Akber R/o Poonch
426. Mohd. Imran S/o Karamat Hussain R/o Poonch
427. Javed Chowdhary S/o Maqsood Ahmed R/o Jammu
428. Ab. Majid Deeded S/o Mohd. Yousef Deeded R/o Kupwara
429. Muneer Ahmad Teedo S/o Juma Khan Teedo R/o Bandipora
430. Saddam Hussain S/o Noor Mohd. R/o Doda
431. Azad Ahmed S/o Bashir Ahmed R/o Poonch

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 27 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

432. Naveed Anjum bhatti S/o Ikhlaq Hussain Bhatti R/o Poonch
433. Khursheed Ahmed S/o Mohd. Hussain R/o Poonch
434. Amtiaz Ahmed S/o Mohd. Latief R/o Rajouri
435. Bashir Ahmad S/o Mohd. Ibrahim R/o Doda
436. Mohd. Younis S/o Mohd. Ismayal R/o Doda
437. Jhangir Ahmed S/o Mohd. Rashid R/o Poonch
438. Imran Khan S/o Manir Alam R/o Rajouri
439. Mohd. Afzal S/o Shah Mohd. R/o Rajouri
440. Mohd. Sajad S/o Abdul Gani R/o Poonch
441. Mohd. Ibrahim Majani S/o Mohd. Sadiq Majani R/o Kargil
442. Razwan Khan S/o Abdullha Khan R/o Rajouri
443. Shafiq Ahmed S/o Mohd. Rafiq R/o Rajouri
444. Zulfqar Ahmad S/o Mohammad Rasheed R/o Poonch
445. Farooz Ahmad Lone S/o Nazir Ahmad Lone R/o Bandipora
446. M Iqbal Shiekh S/o Abdul Aziz Shiekh R/o Bandipora
447. Mohmad Yaqoob Chachi S/o Mohamad Ismail Chachi R/o
Pulwama
448. Mohd. Saleem Malik S/o Abdul Majid R/o Poonch
449. Kuldeep Singh S/o Waryam Singh R/o Jammu
450. Vinay Sharma S/o Som Raj R/o Rajouri
451. Bhanu Partap Singh S/o Karan Singh R/o Jammu
452. Balveer Kumar S/o Ashok Kumar R/o Rajouri
453. Happy Sharma S/o Om Parkash R/o Jammu
454. Sahil Khajuria S/o Charan Dass R/o Jammu

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 28 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

455. Mukesh Kumar S/o Om Parkash R/o Rajouri
456. Vipan Kumar S/o Ashok Kumar R/o Rajouri
457. Gulshan Sharma S/o Ramesh Chander R/o Jammu
458. Robin Singh S/o Falail Singh R/o Jammu
459. Nayeem Ahmad Khan S/o Nazaket Khan R/o Kupwara
460. Mohd. Shafeeq S/o Mohd. Mofied R/o Rajouri
461. Riaz Hussain Shah S/o Munir Husain Shah R/o Poonch
462. Gotam Sharma S/o Balbir Raj R/o Rajouri
463. Abdul Khalil S/o Mohd. Majeed R/o Poonch
464. Rashiqat Lone S/o Gul Mohd. Lone R/o Kupwara
465. Parshotam Singh S/o Romal Singh R/o Udhampur
466. Zulkarnain Bhat S/o Manzoor Ahmad Bhat R/o Anantnag
467. Nissar Ahmad Bhat S/o Ab. Rashid Bhat R/o Anantnag
468. Bilal Ahmad Lone S/o Ab. Rahman Lone R/o Kulgam
469. Amjad Hussain S/o Gh. Abass Lone R/o Kishtwar
470. Rayees Ah. Mir S/o Ab. Rahim Mir R/o Budgam
471. Tariq Ahmad Kaul S/o Mohammad Hayat Kaul R/o Bandipora
472. Ishfaq Ahm ad Bhat S/ o Reyaz Ahmad Bhat R/o Pulwama
473. Mudasir Ahmad Parey S/o Mohammad Ramzan Parrey R/o
Bandipora
474. Sameer Ahmad Wani S/o Mohd. Yousuf Wani R/o Budgam
475. Naseer Ahmad Bhat S/o Gh. Mohd. Bhat R/o Bandiporа
476. Muzaffar Ahmad Bhat S/o Mohd. Rafiq Bhat R/o Pulwama
477. Mudasir Ahmad Ganie S/o Gh. Qadir Ganie R/o Budgam 4

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 29 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

478. Hukam Singh S/o Suram Chand R/o Reasi
479. Mudasir Ahmad Rather S/o Abdul Rashid R/o Ganderbal
480. Nasir Amin S/o Mohd. Amin R/o Doda
481. Sameer Ahmad Dar S/o Gh. Nabi Dar R/o Budgam
482. Waseem Rashid S/o Ab. Rashid Lohar R/o Budgam
483. Altaf Hussain Ganie S/o Ab. Rasheed Ganie R/o Budgam
484. Shahjahan Pedhar S/o Sheer Mohd. Pedhar R/o Ramban
485. Mohd. Sharief S/o Roshan Din R/o Reasi
486. Firdous Ahmad Safi S/o Gh. Mohi U Din Safi R/o Budgam
487. Ranjeet Singh S/o Sher Singh R/o Ramban
488. Naseer Ah Malik S/o Gh. Ahmad Malik R/o Shopian
489. Younus Bashir S/o Bashir Ahmad Mir R/o Budgam
490. Hashmit Rasool S/o Gh. Rasood Mir R/o Budgam
491. Mohd.Yaqoob S/o Mohd. Sadiq R/o Doda
492. Sofi Adil Farooq S/ o Farooq Ahmad Sofi R/o Ganderbal
493. Tariq Ahmed Dar S/o Mohd. Yousuf Dar R/o Bandipora
494. Ishfaq Shabir Wani S/o Shabir Hussain Wani R/o Budgam
495. Ikhlaq Ahmad S/o Gh. Haider R/o Kishtwar
496. Aadil Hussain Ganai S/o Mohd. Ashraf Ganai R/o Anantnag
497. Ikhlaq Hussain S/o Abdul Hamid R/o Doda
498. Vinod Kumar S/o Shiv Kumar R/o Kathua
499. Khursheed Ahmad Soft S/o Ab. Rashid Soft R/o Budgam
500. Mohammad Ashraf Dar S/o Ab. Khaliq Dar R/o Bandipora
501. Khursheed Ah Dar S/o Gh. Qadir Dar R/o Budgam

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 30 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

502. Irshad Ahamd Bhat S/o Ab. Jabbar Bhat R/o Kulgam
503. Mohinder Singh S/o Badri Nath Parihar R/o Doda
504. Rayees Ahmad Wani S/o Mohd. Yousuf Wani R/o Anantnag
505. Sumit Kumar S/o Ashok Kumar R/o Doda
506. Muzamil Amin Sheikh S/o Mohd. Amin Sheikh R/o Ganderbal
507. Amjeed Yaqoob S/o Mohd. Yaqoob Wani R/o Doda
508. Manzoor Ahmad Paray S/o Gh. Hassan Paray R/o Budgam
509. Tahir Nadeem S/o Ab. Qayoom Tak R/o Doda
510. Mohammad Amin Dar S/o Mohammad Ramzan Dar R/o
Bandipora
511. Tawseef Ahmad Dar S/o Gh. Nabi Dar R/o Budgam
512. Mohd. Aslam Ganai S/o Gh. Mohd. Ganai R/o Budgam
513. Khursheed Ahmed S/o Mohd. Mukhtar R/o Rajouri
514. Parshotam Singh S/o Balwan Singh R/o Jammu
515. Shamim Ahmad Thaker S/o Ali Mohammad Thaker R/o
Shopian
516. Nissar Ahmad Dar S/o Gh. Qadir Dar R/o Budgam
517. Kaiser Ahmad Khanday S/o Mohd. Abdullah Khanday R/o
Anatnag
518. Tophan Singh S/o Chuni Lal R/o Doda
519. Mohmmad Hanief Bhat S/o Gh. Nabi Bhat R/o Budgam
520. Shoket Ali S/o Mohd Yousuf Pedhar R/o Ramban
521. Shakoor Ahmad Lone S/o Nazir Ahmad Lone R/o Shopian
522. Shakeel Ahmed Naik S/o Rehmat ullah Naik R/o Ramban

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 31 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

523. Sehdev Singh S/o Vikram Singh R/o Jammu
524. Parvaiz Ahmad Padder S/o Abdul Rahman Padder R/o
Anantnag
525. Ishtyaq Ahmed S/o Ch Hadier Giri R/o Kishtwar
526. Sajad Ahmad Shah S/o Ghulam Mohmmad Shah R/o
Ganderbal
527. Ishfaq Ahmad Malik S/o Mohd. Jabar Malik R/o Pulwama
528. Showkat Hussain s/o Mohd. Ashraf Dar R/o Budgam
529. Meher Uz Zaman S/o Mushtaq Ahmad Shah R/o Pulwama
530. Aijaz Ahmad Wani S/o Gh. Rasool Wani R/o Kulgam
531. Rakesh Kumar S/o Ashok Kumar R/o Jammu
532. Nasir Hussain Margoo S/o Abdul Rashid Margoо R/o
Bandipora
533. Zahoor Ahmed Dar S/o Mohd: Rajab Dar R/o Budgam
534. Aftab Ahmed S/o Shah Din Mir R/o Doda
535. Mohd. Mubaser S/o Mohd. Hanief Butt R/o Doda
536. Nayeem Ahmad Sheikh S/o Abdul Razaq Sheikh R/o Anantnag
537. Saleem Akhter S/o Mohd. Ashraf R/o Doda
538. Shabir Ahmad Ganie S/o Abdul Ahad Ganie R/o Pulwama
539. Bilal Ahmad Ganaie S/o Mohammad Maqbool Ganaie R/o
Budgam
540. Aejaz Ahmad Ganai S/o Gh. Quadir Ganai R/o Pulwama
541. Imtiyaz Ahmad Dar S/o Gh. Rasool Dar R/o Budgam
542. Reyaz Ahmad Dar S/o Gh. Nabi Dar R/o Budgam

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 32 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

543. Tariq Ahmad Reshi S/o Ghulam Hassan Reshi R/o Baramulla
544. Mohammad Latef Malik S/o Gh. Nabi Malik R/o Budgam
545. Jaffer Iqbal S/o Abdul Jabbar R/o Doda
546. Hussam U Din S/o Mohd. Akbar R/o Shopian
547. Mashooq Ahmad S/o Ab. Rahim R/o Bandipora
548. Tariq Aziz S/o Ab. Aziz Ganaie R/o Pulwama
549. Mohammad Amin Raina S/o Gh. Mohi Ud Din Raina R/o
Ganderbal
550. Arif Mohd. Dar S/o Gh. Mohd. Dar R/o Anantnag
551. Mohmad Afzal Ganayee S/o Ali Mohmad Ganayee R/o
Ganderbal
552. Saddam Hussain S/o Mohd. Aslam R/o Rajouri
553. Javid Ahmad Sofi S/o Ab. Salam Sofi R/o Baramulla
554. Nazir Ahmad Sheikh S/o Ab. Salam Sofi R/o Budgam
555. Shaeeraz Ahmad Meer S/o Mohammad Maqbool Meer R/o
Bandipora
556. Azhar Ud Din Dar S/o Mohd. Shafi Dar R/o Anantnag
557. Mehraj Ud Din Lone S/o Gh. Rasool Lone R/o Pulwama
558. Tariq Ah Khandy S/o Ab. Salam Khandy R/o Anantnag
559. Muneer Ah Bahar S/o Ab. Rashid Bahar R/o Bandipora
560. Fayaz Ahmad Dar S/o Walli Mohd. Dar R/o Budgam
561. Mohd. Ahsan S/o Atta Mohd. R/o Doda
562. Ashiq Ali S/o Ali Mohammad Dar R/o Budgam
563. Zahid Ahmad Khan S/o M. Ayoub Khan R/o Budgam

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 33 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

564. Ali Mohd.Ganie S/o Ab. Ahad Ganie R/o Budgam
565. Irfan Ahmed S/o Atta Mohd R/o Doda
566. Jamsheed Ahmad Wagay S/o Ghulam Ahmad Wagay R/o
Bandipora
567. Nazir Ahmad Mir s/o Bashir Ahmad Mir R/o Budgam
568. Zahoor Ahmad S/o Mohd. Hashim Dar R/o Budgam
569. Zahid Muzfar Mir S/o Mohd. Muzfar Mir R/o Kupwara
570. Shakeel Ahmad Mir S/o Gh. Ahmad Mir R/o Budgam
571. Tariq Ahmad Lone S/o Gh. Nabi Lone R/o Baramulla
572. Shahzad Ahmad Mir S/o Abdullah Salam Mir R/o Kulgam
573. Mohmmad Altaf Mir S/o Gulam Nabi Mir R/o Budgam
574. Muzaffar Ahmad Mir S/o Gh. Hassan Mir R/o Anantnag
575. Aamir Gul S/o Gh. Mohd. Dar R/o Budgam
576. Tahir Mushtaq Lone S/o Mushtaq Ah Lone R/o Shopian
577. Irshad Ahmad Bhat S/o Gh. Nabi Bhat R/o Ganderbal
578. Fayaaz Ahmad Malik S/o Gh. Mohd. Malik R/o Anantnag
579. Ishfaq Ahmad Hajam S/o Ali Mohd. Hajam R/o Ganderbal
580. Naveed Ahmad S/o Mohd. Amin Malik R/o Ramban
581. Abid Hussain S/o Mohd. Shafi Wani R/o Kishtwar
582. Gulzar Ahmad Kumar s/o Gh. Rasool Kumar R/o Anantnag
583. Mehraj Ud Din Kumar S/o Gh. Mahi Ud Din Kumar R/o
Budgam
584. Mudassir Ahmad Shah s/o Mohd. Yousuf Shah R/o Anantnag
585. Yaseen Amin S/o Mohammad Amin Kumar R/o Kulgam

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 34 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

586. Aadil Yousuf Hajam S/o Mohammad Yousuf Hajam R/o
Anantnag
587. Younus Ahmad Hajam S/o Gh. Nabi Hajam R/o Bandipora
588. Mohmad Maqbool Gojri S/o Abdul Karim Gojri R/o Baramulla
589. Shabir Ahmad Rather S/o Mohd. Yousef Rather R/o Srinagar
590. Farooz Ahmad Najar S/o Bashir Ahmad Najar R/o Budgam
591. Mohd. Saleem War S/o Abdul Rahim War R/o Budgam
592. Tanveer Ahmad Ahanger S/o Gh. Mohd. Ahanger R/o Sriangar
593. Lateef Ahmad Ahengar S/o Mohd. Sultan Ahengar R/o
Bandipora
594. Javid Ahmad Dar S/o Wali Mohmmad Dar R/o Budgam
595. Rashpal Sharma S/o Madan Lal R/o Jammu
596. Ashwani Kumar S/o Mohan Lal R/o Jammu
597. Naresh Kumar S/o Lt. Pritam Lal R/o Jammu
598. Mohammad Fazil Malik S/o Mohammad Yousuf Malik R/o
Srinagar
599. Firdous Ahmad Dar S/o Wali Mohammad Dar R/o Srinagar
600. Hilal Ahmad Ganie S/o Ab. Ahad Ganie R/o Budgam
601. Shakeel Ahmed S/o Mohd. Hussain Chandail R/o Ramban
602. Rayees Ahmad Ganai S/o Gh. Nabi Ganai R/o Anantnag
603. Mohd. Younis S/o Mohd. Sharief R/o Rajouri
604. Wasim Ahmad Lone S/o Bashir Ahmad Lone R/o Ganderbal
605. Ajaz Ahmad Lone S/o Habib Lone R/o Pulwama
606. Vinod Kumar S/o Sewa Ram R/o Samba

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 35 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

607. Shabir Ahmad Hijam S/ o Ghulam Mohmmad Hijam R/o
Budgam
608. Nardev Kumar S/o Omkar Singh R/o Jammu
609. Shokit Ali S/o Slam Din R/o Rajouri
610. Shivdev Singh s/o Srinder Singh Jamwal R/o Jammu
611. Neeraj Kumar S/o Lekh Raj R/o Doda
612. Tahir Farooq s/o Farooq Ah. Beigh R/o Budgam
613. Mohd. Yaseen s/o Mohd. Ishaq Safi R/o Budgam
614. Mohd. Ashraf Sheikh Mooch S/o Mohd. Shabhan Sheikkh
Mooch R/o Pulwama
615. Tanveer Ahmad Mir s/o Gh Nabi Mir R/o Budgam
616. Shahnawaz Yousuf Thaker S/o Mohammad Yousuf Thaker R/o
Pulwama
617. Fayaz Ali Sofi S/o Gh Rasool Sofi R/o Budgam
618. Mohd. Iqbal Teli s/o Ghulam Hassan Teli R/o Pulwama
619. Mohammad Ziyaf S/o Mohd. Sadiq R/o Rajouri
620. Jahangeer Ahmad Sheikh S/o Gh. Nabi Sheikh R/o Ganderbal
621. Lateef Ahmad Wagay s/o Ab. Razaq Wagay R/o Shopian
622. Shashi Paul S/o Baldev Raj R/o Samba
623. Altaf Ahmad Wani S/o Ghulam Mohmad Wani R/o Ganberbal
624. Harsimranjeet Singh s/o Prithpaul Singh R/o Jammu
625. Farooq ahamd Padder S/o Ab. Salaam Padder R/o Anantnag
626. Mohd. Shafi Khanday S/o Gh. Qadir Khanday R/o Budgam
627. Suhail Ahmad Khan S/o Taj Mohammad Khan R/o Ganderbal

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 36 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

628. Hilal Ahmad Wani s/o Gh. Rasool Wani R/o Anantnag
629. Tariq Hussain S/o Rustum Ali R/o Kishtwar
630. Guizar Ah Parray S/o Bashir Parry R/o Shopian
631. Sheeraz Ahmad Bhat S/o Mohd. Shaban Bhat R/o Shopian
632. Jagdish Singh S/o Bua Ditta R/o Jammu
633. Hilal Ah Chopan S/ o Ab. Ahad Chopan R/o Barmaulla
634. Tariq Ahmad Waza S/o Ali Mohd. Waza R/o Ganderbal
635. Manzoor Ahmad S/o Gh. Ahmad Wani R/o Bandipora
636. Altaf Hussain S/o Mohd. Latief R/o Poonch
637. Naseer Ahmad Mir S/o Mohd. Khalil Mir R/o Bandipоrа
638. Tariq Nazir Dar S/ o Nazir Ah Dar R/o Anantnag
639. Nissar Ah Gojri S/o Nazir Ah Gojri R/o Srinagar
640. Waseem Mehraj Ud din Shah S/o Mehraj Ud Din Shah R/o
Kulgam
641. Avinash Raina S/o Parshotam Lal R/o Rajouri
642. Ashfaq Ahmad Mir S/o Javaid Ahmad Mir R/o Pulwama
643. Shakeel Ahmad Mapnoo S/o Muhammad Sarfraz Mapnoo R/o
Bandipora
644. Fezad Khan s/o Nakki Khan R/o Poonch
645. Joginder Singh S/o Sukhdev Singh R/o Jammu
646. Fayaz Ahamd Khan S/o Gh Rasool Khan R/o Anantnag
647. Aijaz ahmad Mir S/o Mohammad Qasim Mir R/o Srinagar
648. Neeraj Mehra S/o Ramesh Kumar R/o Jammu
649. Mohd. Safeer s/o Mohd. Ayoub R/o Poonch

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 37 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

650. Mushtaq Ahmed S/o Ghulam Qadir R/o Rajouri
651. Ashfaq Ahmad S/o Qazi Showkat Ali R/o Kupwara
652. Mukhtar Ahmad Ganie S/o Gh Mohd. Ganie R/o Kulgam
653. Mohsin Ahmad Wani S/o Mohd. Jabar R/o Anantnag
654. Jagdev Singh S/o Rattan Singh R/o Jammu
655. Kuldeep Kumar S/o Bishan Dass R/o Jammu
656. Suresh Kumar S/o Subash Chander R/o Kathua
657. Lateef Ahmad Bhat S/o Gulam Hassan Bhat R/o Shopian
658. Zulfikar Hussain Mir S/o Gh. Hussain Mir R/o Srinagar
659. Hilal Ahmad Malik S/o Ab. Aziz Malik R/o Srinagar
660. Parvaiz Ah Bhat S/o Gh. Ahmad Bhat R/o Baramulla
661. Javaid Ah Lone S/o Ab Majeeb Lone R/o Shopian
662. Nisar Ahmad Lone S/o Noor Mohammad Lone R/o Budgam
663. Feroz Ahmad S/o Mohd. Ibrahim R/o Kargil
664. Tariq Ahmad Dar S/o Gh. Nabi Dar R/o Baramulla
665. Parveez Ahmad Kasana S/o Gh. Mohd. Ud Din Kasana R/o
Ganderbal
666. Rayees Rashid S/o Ab. Rashid R/o Kupwara
667. Ghulam Abbas Mir S/o Ghulam Hassan Mir R/o Srinagar
668. Lateef Ahmad Gaie S/o Mohd. Akram Ganie R/o Pulwama
669. Mehmood Hussain S/o Maqsood Hussain R/o Rajouri
670. Hilal Ah Dar S/o Mohd. Jabar Dar R/o Anantnag
671. Ramnik Singh S/o Kulwant Singh R/o Jammu
672. Bilal Ahmad Parray S/o Manzoor Ahmad Parray R/o Anantnag

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 38 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

673. Taseen Majeed S/o Abdul Majeed Bhat R/o Bandipora
674. Shabir Hussain S/o Mohd. Ali R/o Kargil
675. Parvaiz Ahmad Mir S/o Mohd. Kamal Mir R/o Pulwama
676. Arshad Ahmad Shiekh S/o Gh. Mohd. Sheikh R/o Baramullah
677. Sunil Kumar S/o Ram Dhayal R/o Jammu.
678. Sampuram Lal S/o Tilak Raj R/o Jammu
679. Gulzar Hussain S/o Mohd. Sadiq R/o Kargil
680. Mohd. Sageer S/o Ghulam Hussain R/o Rajouri
681. Imtiyaz Masood Chaket S/o Mohamamd Masood Cacket R/o
Bandipоrа
682. Mohd. Iqbal S/o Sher Mohd. R/o Rajouri
All the private respondents, C/o Director Fire and Emergency
Services J &K, Batamaloo Srinagar-190001
...Respondents.

(By Advocate: - Mr. Rajesh Thappa, ld. AAG, Mr. Sudesh Magotra,
AAG)

HARSHIT Digitally signed by
YADAV HARSHIT YADAV
:: 39 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

ORDER

Per: - Rajinder Singh Dogra, Judicial Member

1. The applicant has filed the present Original Application under Section 19 of the Administrative Tribunals Act, 1985 seeking the following reliefs: - OA 2051/2025

a) Quash and set aside Government Order No. 608- Home of 2025 dated 15.12.2025, insofar as it relates to the applicant;

b) Direct the respondents to reinstate the applicant in service with continuity of service and all consequential benefits including seniority, pay and allowances; be released in favour of the applicants.

c) In the alternative, restrain the respondents from giving effect to the impugned order without conducting a lawful departmental enquiry after providing due opportunity of hearing;

d) Further the enquiry report and the recommendations of the enquiry committee be declared as non-est in the eyes of law, or HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 40 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 the same be quashed and set aside alongwith order dated 18-

12-2025.

OA 2052/2025

a) Quash and set aside Government Order No. 608- Home of 2025 dated 15.12.2025, insofar as it relates to the applicant;

b) Direct the respondents to reinstate the applicant in service with continuity of service and all consequential benefits including seniority, pay and allowances; be released in favour of the applicants.

c) In the alternative, restrain the respondents from giving effect to the impugned order without conducting a lawful departmental enquiry after providing due opportunity of hearing;

d) Further the enquiry report and the recommendations of the enquiry committee be declared as non-est in the eyes of law, or the same be quashed and set aside alongwith order dated 18-

12-2025.

HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 41 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 OA 643/2022

a) Quash the selection list impugned issued pursuant to the Advertisement Notification No. 01 of 2013 dated 12.03.2013, issued by the official Respondents for the post of Fireman/Fireman Driver as the same is illegal in view of leakage of question paper much prior to start of actual exams which was made available in the Public domain before the start of written examination;

b) Quash the order No.823 of 2020 Dated 04.10.2020 by virtue of which sanction has been accorded for the appointment of private respondents;

c) Direct the respondents to re-conduct the written Test for the post of Fireman/Fireman driver;

d) Restrain the official Respondents from allowing the private respondents / selectees to join against the post of Fireman / Fireman Driver pursuant to sanction of appointment issued in terms of Order No.823 off 2020 Dated 04.10.2020;

HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 42 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

e) Any other order or direction which this Hon'ble Tribunal deems appropriate and considers the applicants entitled thereto be also issued.

2. The facts of the case as averred by the applicants in their pleadings, are as follows: -

a) The applicants in the present batch of Original Applications, namely O.A. No. 643/2022, O.A. No. 2051/2025 and O.A. No. 2052/2025, were appointed as Fireman / Fireman Driver in the Fire & Emergency Services Department of the Union Territory of Jammu and Kashmir pursuant to a recruitment process conducted by the competent recruiting authority of the department. The recruitment process included physical tests, written examination, verification of documents and medical examination, after which appointment orders were issued in favour of the selected candidates. The applicants thereafter joined service and were posted at different fire stations across the Union Territory.

HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 43 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

b) It is the case of the applicants that after their appointment they continued to discharge their duties sincerely and their service record remained satisfactory. They further state that the recruitment process pursuant to which they were appointed had earlier been challenged before the courts; however, the challenges were dismissed and the legality of the selection process was upheld by the High Court, thereby affirming the appointments made pursuant to the said recruitment.

c) The applicants in O.A. No. 643/2022 belong to the same recruitment process relating to the post of Fireman/Fireman Driver in the Fire & Emergency Services Department and have questioned the legality of the selection process as well as the appointments made thereunder, arraying a large number of selected candidates as private respondents. OA 643 of 2022.

d) Subsequently, allegations surfaced regarding irregularities in the recruitment process of Fireman/Fireman Drivers in the Fire & Emergency Services Department. In view of these allegations, the Government constituted an Inquiry Committee HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 44 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 vide Government Order No. 1513-JK(GAD) of 2022 dated 12.12.2022 to examine the alleged irregularities in the said recruitment process.

e) The Inquiry Committee thereafter conducted an examination of the recruitment process and submitted its report vide communication dated 10.02.2024. The report was followed by further communications, including an Office Memorandum issued by the General Administration Department and correspondence from the Anti-Corruption Bureau relating to the alleged irregularities in the recruitment process.

f) On the basis of the findings of the Inquiry Committee and the communications received from the Anti-Corruption Bureau, the Government issued Government Order No. 608-Home of 2025 dated 15.12.2025, whereby the services of several Fireman / Fireman Driver appointees, including the applicants in O.A. No. 2051/2025 and O.A. No. 2052/2025, were terminated on the ground that the recruitment process was allegedly vitiated by irregularities.

HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 45 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

g) The applicants contend that the impugned termination order does not attribute any specific role, misconduct, fraud or manipulation to them individually and that their services have been terminated solely on the basis of general observations made in the inquiry report regarding the recruitment process. It is further their case that the termination order was passed without issuing any show cause notice, without framing any charges and without holding any departmental enquiry against them.

h) Feeling aggrieved by the aforesaid actions of the respondents, the applicants in the respective Original Applications have approached this Tribunal seeking appropriate reliefs including quashing of the impugned Government Order and restoration of their services with consequential benefits.

i) Since the issues involved in these Original Applications arise out of the same recruitment process, involve identical questions of fact and law, and are interconnected, all the HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 46 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 matters were heard together and are being disposed of by this common judgment.

3. The respondents have filed their written statement wherein they have averred as follows: -

a) The Answering Respondent have placed before this Tribunala brief set of facts leading upto the filling of this Present Application.

            A.       List of Dates

           Date                 Event

20.09.2020 Recruitment, vide a written examination, for Fireman/Fireman Driver posts conducted through a third-party recruitment process (TRP) (Annexure-I)

04.10.2020 Order 823 of 2020 issued by the Government declaring the list of appointments made to Fire & Emergency Services Department. Annexure (A-11) 10.11.2021 Unsuccessful Candidates vide OA No. 62/1086/2020 had HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 47 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 challenged the selection process and had demanded a new examination to be conducted.

This Hon'ble Tribunal has categorically stated that it finds no merits into the claims of the Unsuccessful candidates and had dismissed the OAs. Annexure (A-III) 26.11.2021 The Unsuccessful candidates aggrieved from the decision of this Hon'ble Tribunal filed a Writ Petition in the Hon'ble Jammu &Kashmir High Court whereby the Hon'ble High Court had also dismissed the petition on merit and further imposed a cost of ₹50,000/- Annexure (A-1V) 12.12.2022 Government Order No. 1513-JK(GAD) issued constituting an Inquiry Committee to examine allegations of irregularities. Inquiry Committee recommended Criminal Investigation in the matter through the ACB. Annexure(A-V) 02.01.2025 FIR No. 01/2025 registered by ACB, J&K based on findings of systemic manipulation in recruitment of Firemen/ Fireman Driver. Annexure A-(VI) 25.02.2025 Memorandum issued by the General Administration HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 48 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 Department (GAD) considering Inquiry Committee and ACB findings. Annexure A-(VII) 15.12.2025 Government Order No. 608-Home of 2025 issued terminating services of 103 appointees appointed through tainted process. Further, Terminated employees relieved from service with immediate effect. Annexure A- (VIII) 18.12.2025 ORDER NO. 749 DF&ES OF 2025 issued by the Directorate of Fire & Emergency Services J&K, to comply with the Government order Dated 15.12.2025. Annexure A-(IX)

b) At the outset, the respondents submit that the recruitment process for the posts of Fireman / Fireman Driver in the Fire & Emergency Services Department, Jammu and Kashmir came under serious scrutiny after complaints were received alleging large scale irregularities and manipulation in the selection process. In view of the seriousness of the allegations, the Government constituted a High-Level Inquiry Committee vide Government Order No. 1513-JK(GAD) of 2022 dated HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 49 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 12.12.2022 to examine the entire recruitment process and ascertain whether the selections were conducted in accordance with law.

c) It is stated that the Inquiry Committee conducted a detailed examination of the recruitment process and scrutinized the records pertaining to the selection. The Committee, after completing its investigation, submitted its report to the Government vide communication dated 10.02.2024, wherein serious irregularities and illegalities in the recruitment process were allegedly detected. The respondents further submit that the matter was also examined in light of communications received from the Anti-Corruption Bureau, which indicated that the recruitment process was tainted.

d) According to the respondents, the findings of the Inquiry Committee revealed that the recruitment process suffered from serious procedural violations and irregularities, thereby vitiating the entire selection process. In view of the said findings, the Government considered it necessary to take corrective measures HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 50 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 in order to maintain the integrity and transparency of public recruitment.

e) The respondents further submit that after examining the inquiry report and the related communications, the Government issued Government Order No. 608-Home of 2025 dated 15.12.2025, whereby the services of a number of appointees in the Fire & Emergency Services Department, including the applicants in O.A. No. 2051/2025 and O.A. No. 2052/2025, were terminated. The respondents contend that the said order was issued in the larger public interest in order to rectify the illegality that had crept into the recruitment process.

f) It is further the stand of the respondents that once the recruitment process itself was found to be vitiated due to irregularities, the appointments made pursuant to such a flawed selection process could not be allowed to continue. According to them, the Government was fully competent to annul such appointments in order to ensure fairness and transparency in public employment.

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g) The respondents also submit that the impugned action cannot be faulted on the ground of violation of principles of natural justice, as the termination was not based on any individual misconduct of the applicants but was a consequence of the illegality detected in the recruitment process itself. Therefore, according to the respondents, the protection ordinarily available in cases of disciplinary action does not strictly apply in the present circumstances. The respondents have therefore prayed that the Original Applications are devoid of merit and deserve to be dismissed.

h) Insofar as O.A. No. 643/2022 is concerned, the respondents have additionally submitted that the recruitment process had been conducted by the competent authorities in accordance with the prescribed procedure and the selected candidates were appointed after completing the requisite selection stages. The respondents have therefore defended the selection process and have sought dismissal of the challenge raised therein.

HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 52 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

4. The applicants have filed their rejoinder to the written statement filed by the respondents wherein they have averred as follows: -

a) In rejoinder, the applicants have denied the averments made by the respondents in their replies and have reiterated the facts and grounds taken in the Original Applications. The applicants submit that the respondents have attempted to justify an illegal and arbitrary action by relying upon an inquiry report and certain communications which were never supplied to the applicants nor were they associated with the inquiry proceedings at any stage.

b) It is contended that the appointment of the applicants was made through a duly notified recruitment process conducted by the competent authority of the Fire & Emergency Services Department. The applicants participated in the recruitment process, successfully qualified the prescribed stages including physical tests, written examination, document verification and medical examination, and were thereafter issued valid appointment orders by the competent authority. According to HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 53 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 the applicants, once appointments were made after completion of the recruitment process and the applicants joined service, their services could not have been terminated in such a casual and mechanical manner without following the procedure established under law.

c) The applicants further submit that the respondents have sought to justify the impugned action on the basis of the report of an Inquiry Committee constituted by the Government to examine alleged irregularities in the recruitment process. However, the applicants assert that the said inquiry was conducted behind their back and they were never associated with the proceedings of the Inquiry Committee. The findings of the Inquiry Committee were never communicated to them nor were they provided any opportunity to rebut the allegations or explain their position. According to the applicants, any action taken on the basis of such an inquiry report, without affording an opportunity of hearing to the affected employees, is violative of the settled principles of natural justice.

HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 54 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

d) The applicants also contend that the impugned Government Order terminating their services does not attribute any specific allegation of fraud, impersonation, bribery, manipulation or misrepresentation against them individually. The termination order proceeds on a sweeping assumption that the entire recruitment process was irregular and therefore the appointments made pursuant thereto deserve to be cancelled. According to the applicants, such collective punishment without establishing individual culpability is impermissible in law and is contrary to the guarantees of equality and fairness enshrined in Articles 14 and 16 of the Constitution of India.

e) It is further submitted that the respondents have wrongly attempted to equate the present case with situations where appointments are obtained by producing forged documents or by committing fraud. The applicants maintain that they have not produced any forged or fabricated documents nor have they misrepresented any fact to secure appointment. Their selection was made by the competent authorities after conducting the HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 55 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 prescribed recruitment process and therefore they cannot be penalized for alleged irregularities, if any, committed by the authorities conducting the selection.

f) The applicants also submit that the inquiry conducted by the Government was merely a fact-finding exercise and cannot substitute a regular departmental inquiry as required under the applicable service rules. Termination of services of government employees without holding a proper departmental inquiry and without affording an opportunity of hearing is illegal and unsustainable in law.

g) The applicants have further contended that reliance placed by the respondents on certain judicial pronouncements to justify denial of protection under Article 311(2) of the Constitution is misplaced. According to them, the said principle applies only in cases where the employee himself has secured appointment by committing fraud or by producing false documents. In the present case, no such allegation has been levelled against the applicants.

HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 56 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

h) It is therefore submitted that the impugned action of the respondents is arbitrary, violative of the principles of natural justice and contrary to the settled principles of service jurisprudence. The applicants have accordingly prayed that the impugned Government Order terminating their services be quashed and the applicants be reinstated in service with all consequential benefits.

5. Heard learned counsel for the parties and perused the pleadings, the documents placed on record and the material shown during arguments.

6. These three Original Applications arise out of the same recruitment process concerning the posts of Fireman/Fireman Driver in the Fire & Emergency Services Department, J&K. Since the controversy in all the matters is interconnected, the same were heard together and are being decided by this common judgment. The basic pleadings in OA No. 2051/2025 and OA No. 2052/2025 challenge the subsequent termination of the applicants pursuant to Government Order No. HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 57 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 608-Home of 2025 dated 15.12.2025, whereas OA No. 643/2022 had assailed the very selection process and appointments made thereunder.

7. The central question which arises for consideration is whether the applicants in OA Nos. 2051/2025 and 2052/2025 can claim continuation in service on the ground that no individual notice or departmental enquiry was held against each of them, even when the record produced by the respondents shows that the recruitment process itself stood vitiated by grave and large-scale irregularities, and whether in such circumstances OA No. 643/2022 survives for adjudication.

8. From the material placed before the Tribunal, it is evident that the Government had constituted an Inquiry Committee vide Government Order No. 1513-JK(GAD) of 2022 dated 12.12.2022 to inquire into allegations of irregularities in the selection process of Fireman/Fireman Drivers of 2020 in the Fire & Emergency Services Department. The very constitution of the Committee and the forwarding of its report for necessary action is borne out from the official record. The pleadings in OA Nos. 2051/2025 and 2052/2025 HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 58 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 also themselves acknowledge the constitution of this Committee, the submission of the report and the subsequent action taken by the Government.

9. The Office Memorandum of the General Administration Department placed before the Tribunal shows that the report of the Inquiry Committee was formally forwarded to the Home Department for further necessary action. The report itself, as shown from the documents produced before us, was not based on conjectures or a casual departmental suspicion. It summarized and examined inputs received from multiple agencies including ACB, Crime Branch and CID. The material shown to the Tribunal indicates complaints regarding leakage of question papers, mass copying, use of gadgets, impersonation, change in marks, suspicious concentration of selections from particular districts, selection of under-qualified or ineligible candidates, and selection of multiple close relatives from the same families and neighborhood clusters. The record further indicates that a sample scrutiny revealed a pattern too serious and too widespread to be brushed aside as isolated defects.

HARSHIT        Digitally signed by
 YADAV         HARSHIT YADAV

:: 59 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

10. This Court cannot shut its eyes to the nature and extent of the material which has surfaced. The issue here is not of one or two doubtful appointments. The issue is not of a minor procedural lapse. The issue is whether the recruitment was so deeply contaminated that it lost the character of a fair public selection. On the material shown before us, the answer can only be in the affirmative.

11. The argument raised on behalf of the applicants in OA Nos. 2051/2025 and 2052/2025 is that no individual role of fraud has been attributed to each of them and, therefore, the impugned termination order is bad for want of prior notice and departmental enquiry. This submission, at first blush, appears attractive, but on deeper scrutiny it cannot be accepted in the facts of the present case.

12. There is a clear distinction in service law between a case where an employee is punished for his individual misconduct after entering service and a case where the very entry into service is the product of a selection process found to be fundamentally tainted. In the first category, a regular departmental enquiry is ordinarily indispensable because the employer seeks to punish a serving employee for a HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 60 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 specific act attributable to him. In the second category, where the selection process itself collapses because it is infected by fraud, manipulation and systemic illegality, the Government is not expected to continue the beneficiaries of such process merely because it may be difficult, after the lapse of time, to compartmentalize guilt with mathematical precision in every individual case.

13. Public employment is not a private bargain. It is a constitutional trust. Once the recruitment process is shown to have been compromised at a structural level, the State would fail in its duty if it permits such appointments to stand merely on sympathetic considerations. A candidate cannot claim an indefeasible right to continue in service on the strength of an appointment that traces its origin to a selection found to be seriously polluted.

14. The material shown to the Tribunal further indicates that this was not a case where only the "seller" of jobs acted and the "purchaser" stood wholly innocent in every case. The pattern noticed in the inquiry material, including changed or erased marks, unusual selection clusters, multiple members of the same family being selected, HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 61 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 allegations of leakage and under-qualified selections, points towards a scam of considerable breadth. Once the process is shown to have been manipulated at that level, the Court cannot proceed on the naive assumption that every beneficiary must still be treated as entirely insulated from the taint unless individually tried in a full-fledged disciplinary enquiry. In a recruitment scam, the first duty of the State is to restore institutional purity.

15. We are also unable to accept the submission that because some departmental officials may also have been involved, the appointees must necessarily be protected. If officials were involved, they must certainly be proceeded against in accordance with law. In fact, such officials deserve stern action. But the wrongdoing of officials does not cleanse the appointments secured through a tainted process. Illegality at one end cannot be a ground to perpetuate illegality at the other end. The argument that unless all guilty officials are first punished the beneficiaries cannot be displaced is legally untenable.

16. The applicants have also placed emphasis on the fact that some earlier challenges to the selection process had failed. This argument too does HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 62 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 not carry the matter any further. A selection may survive an earlier challenge on the basis of the material then available, yet later collapse when substantial additional material surfaces through vigilance or criminal inquiry. Earlier judicial orders upholding the process on a limited record do not create a permanent immunity against later administrative correction if credible and weighty material subsequently discloses that the process was in fact compromised. The pleadings themselves show that later inquiry material and communications from competent agencies formed the basis of the impugned action.

17. The applicants also urged that they were not named in any FIR and no criminal court has yet returned a finding of guilt against them. This argument again confuses two distinct spheres. Criminal prosecution proceeds on proof beyond reasonable doubt against specific accused persons. Administrative action to cleanse a tainted recruitment process stands on a different footing. The State need not await the conclusion of criminal trials extending over years before correcting a recruitment found to be constitutionally suspect. If the State were compelled to HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 63 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 wait for criminal convictions in every such case, no public recruitment scam could ever be corrected in time.

18. At the outset, it needs to be noticed that the Government constituted an Inquiry Committee vide Government Order No. 1513- JK(GAD) of 2022 dated 12.12.2022 to inquire into allegations of irregularities in the selection process of Fireman/Fireman Drivers of 2020 in the Fire & Emergency Services Department. The Office Memorandum placed on record further shows that the report of the said Committee was formally forwarded by the General Administration Department to the Home Department for further necessary action. The challenge in OA Nos. 2051/2025 and 2052/2026 itself proceeds on the basis that this enquiry report and the subsequent vigilance inputs formed the basis of the impugned Government Order dated 15.12.2025.

19. The enquiry material produced before the Tribunal cannot be treated as vague or inconsequential. It shows that the matter was examined not only departmentally but also with reference to inputs from the ACB, Crime Branch and CID. The material placed before us HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 64 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 indicates serious allegations and findings regarding leakage of question paper, use of gadgets, impersonation, change/manipulation in marks, suspicious district concentration, selection of ineligible or under-qualified candidates, and repeated selection of close relatives from the same families and local clusters. The later status material placed before us further records that 106 candidates were identified from the selection list whose result was manipulated, that questioning of all such candidates had been completed, that touts had been identified, that monetary transactions were traced, that one Maharaj Krishan Wali had admitted receipt of money through touts and accommodation of candidates in the list, and that even some employees of Fire & Emergency Services were stated to have played a role in the process. This is not a case of mere suspicion. It is a case where the State has placed before the Court a coherent body of material showing systemic corruption in the recruitment itself.

20. In such a situation, the first principle that comes into play is that fraud vitiates every solemn act. In Punjab Urban Planning and Development Authority v. Karamjit Singh, (2019) 16 SCC 782, the HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 65 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 Hon'ble Supreme Court reiterated the settled position that fraud destroys the very foundation of any action and no right can be claimed on the basis of a fraudulent act. Once the source itself is polluted, the benefit flowing from it cannot be protected in law. This principle applies with greater force in matters of public recruitment, because an appointment obtained through or traceable to a manipulated process is not merely an individual gain; it is a fraud upon all honest candidates who competed fairly. The Hon'ble Court further observed as follows:

"It is well settled that an order of regularisation obtained by misrepresenting facts, or by playing a fraud upon the competent authority, cannot be sustained in the eye of the law. In Rajasthan Tourism Development Corpn. Lid. v. Intejam Ali Zafris, it was held that if the initial appointment itself is void, then the provisions of the Industrial Disputes Act, 1947 are not applicable for terminating the services of such workman. In a similar case, this Court in Bank of Indiav. Avinash D. Mandivikar, held that since the respondent had obtained his HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 66 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 appointment by playing fraud, he could not be allowed to get the benefits thereof."

21. The second principle is that where the selection process itself is tainted on a large scale, the beneficiaries of such process do not acquire an indefeasible right to continue merely because appointment orders were issued and some period of service has elapsed. In State of Bihar v. Upendra Narayan Singh, (2009) 5 SCC 65, the Hon'ble Supreme Court clearly held that appointments made in violation of the constitutional scheme or through an illegitimate process do not create any enforceable right. The Hon'ble Court further observed as follows:-

"In our opinion, there is no merit in the submission of the learned Senior Counsel. If the initial appointments of the respondents are found to be illegal per se, the direction given by the High Court for their reinstatement with consequential benefits cannot be approved by relying upon the so-called regularisation of their services. Had the respondents been HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 67 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 appointed by the competent authority after issuing an advertisement or sending requisition to the employment exchange so as to enable the latter to sponsor the names of eligible persons then they would have certainly produced the relevant documents before the High Court or at least before this Court. However, the fact of the matter is that none of the documents which could give a semblance of legitimacy to the appointments of the respondents was produced before the High Court and none has been produced before this Court."

22. Similarly, in Devendra Kumar v. State of Uttaranchal, (2013) 9 SCC 363, the Hon'ble Supreme Court held that where entry into service is based on falsehood, suppression or illegality, the employee cannot seek equitable protection because the very foundation of appointment is defective. The same logic squarely extends to a case where entry is the outcome of a recruitment found to be manipulated and fraudulent. The Hon'ble Court further observed as follows: -

HARSHIT    Digitally signed by
 YADAV     HARSHIT YADAV

:: 68 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 "25. More so, if the initial action is not in consonance with law, the subsequent conduct of a party cannot sanctify the same. Sublato fundamento cadit opus a foundation being removed, the superstructure falls. A person having done wrong cannot take advantage of his own wrong and plead bar of any law to frustrate the lawful trial by a competent court. In such a case the legal maxim nullus commodum capere potest de injuria sua propria applies. The persons violating the law cannot be permitted to urge that their offence cannot be subjected to inquiry, trial or investigation. (Vide Union of India v. Major General Madan Lal Yadav¹s and Lily Thomas v. Union of India19.) Nor can a person claim any right arising out of his own wrongdoing (jus ex injuria non oritur)."

23. The respondents have also relied upon State of West Bengal v. Baishakhi Bhattacharyya, 2025 SCC OnLine SC 719, on the proposition that if the recruitment process is prima facie tainted, the beneficiaries thereof cannot insist that the Court must preserve the fruits of such process in their favour. Though each case turns on its HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 69 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 own facts, the legal principle remains consistent: where the legitimacy of the entire process is lost, the Court cannot compel the State to continue those who came in through such process merely because individual culpability has not yet been established in a criminal trial against each one of them. The Hon'ble Court further observed as follows: -

"19. The following principles emerge from the aforesaid discussion:

When an in-depth factual inquiry reveals systemic irregularities, such as malaise or fraud, that undermine the integrity of the entire selection process, the result should be cancelled in its entirety However, if and when possible, segregation of tainted and untainted candidates should be done in consonance with fairness and equity.

The decision to cancel the selection en masse must be based on the satisfaction derived from sufficient material collected through a fair and thorough investigation. It is not necessary HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 70 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 for the material collected to conclusively prove malpractice beyond a reasonable doubt. The standard of evidence should be reasonable certainty of systemic malaise. The probability test is applicable. Despite the inconvenience caused to untainted candidates, when broad and deep manipulation in the selection process is proven, due weightage has to be given to maintaining the purity of the selection process.-

Individual notice and hearing may not be necessary in all cases for practical reasons when the facts establish that the entire selection process is vitiated with illegalities at a large scale."

45. The last question relates to the relief and whether it requires any modification We find no valid ground or reason to interfere with the direction of the High Court that the services of tainted candidates, where appointed, must be terminated, and they should be required to refund any salaries/paynents received. Since their appointments were the result of fraud, this amounts to cheating. Therefore, we see no justification to alter HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 71 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 this direction. 46. For candidates not specifically found to be tainted, the entire selection process has been rightly declared null and void due to the egregious violations and illegalities, which violated Articles 14 and 16 of the Constitution. As such, the appointments of these candidates are cancelled. However, candidates who are already employed need not be asked to refund or restitute any payments made to them. However, their services will be terminated. Furthermore, no candidate can be appointed once the entire examination process and results have been declared void.

47. Some of the appointed candidates who do not fall within the category of tainted candidates may have previously worked in different departments of the State Government or with autonomous bodies, etc In such cases, although their appointments are cancelled, these candidates will have the right to apply to their previous departments or autonomous bodies to continue in service with those entities. These applications must be processed by the respective government HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 72 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 departments or bodies within three months, and the candidates will be allowed to resume their positions. Further, the period between the termination of their previous appointment and their rejoining will not be considered a break in service.

24. The applicants, however, argued that Article 311(2) of the Constitution and the principles of natural justice required issuance of notice, departmental enquiry and an opportunity of hearing before passing the impugned order. This submission, though facially attractive, cannot be accepted in the factual matrix of the present case.

25. Article 311(2) protects a civil servant against dismissal, removal or reduction in rank by way of punishment. But that protection presupposes a valid entry into service. Where the very appointment is void because it was secured by fraud, falsehood or through a process that stood fundamentally vitiated, the person concerned cannot invoke Article 311(2) as if he had lawfully entered service. In R. Vishwanatha Pillai v. State of Kerala, (2004) 2 SCC 105, the Supreme Court authoritatively held that a person who obtains appointment by producing a false caste certificate cannot claim the HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 73 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 protection of Article 311 because such appointment is void ab initio; his termination is not punitive removal from a valid service, but merely withdrawal of a benefit wrongfully obtained. The underlying principle is not confined only to caste-certificate cases. The principle is broader: where the entry itself is non est in the eye of law, constitutional protection against punitive dismissal is unavailable because there is no lawful foundation upon which such protection can rest. The Hon'ble Court further observed as follows: -

"In Ishwar Dayal Sah v. State of Bihar the Division Bench of the Patna High Court examined the point as to whether a person who obtained the appointment on the basis of a false caste certificate was entitled to the protection of Article 311 of the Constitution. In the said case the employee had obtained appointment by producing a caste certificate that he belonged to a Scheduled Caste community which later on was found to be false. His appointment was cancelled. It was contended by the employee that the cancellation of his appointment amounted to removal from service within the meaning of Article 311 of the HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 74 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 Constitution and was therefore void. It was contended that he could not be terminated from service without holding departmental inquiry as provided under the Rules. Dealing with the above contention, the High Court held that if the very appointment to the civil post a is vitiated by fraud, forgery or crime or illegality, it would necessarily follow that no constitutional rights under Article 311 of the Constitution can possibly flow. It was held:

If the very appointment to civil post is vitiated by fraud, forgery or crime or illegality, it would necessarily follow that no constitutional rights under Article 311 can possibly flow from such a tainted force. In b such a situation, the question is whether the person concerned is at all a civil servant of the Union or the State and if he is not validly so, then the issue remains outside the purview of Article 311. If the very entry or the crossing of the threshold into the arena of the civil service of the State or the Union is put in issue and the door is barred against him, the cloak of protection under Article 311 is not attracted.

HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 75 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

26. The same line of reasoning applies here. The material before us is not of a few isolated defects in an otherwise fair recruitment. The material points towards a recruitment process distorted by manipulation and organised illegality. If the process by which the applicants entered service stood corrupted at the threshold, they cannot claim that the State is still bound to treat that entry as sacrosanct and hold individual departmental trials as if their appointments were unquestionably lawful. A fraudulent or tainted entry does not ripen into a protected status merely by passage of time.

27. In Inderpreet Singh Kahlon v. State of Punjab, (2006) 11 SCC 356, the Hon'ble Supreme Court considered mass irregularities in a recruitment and discussed the circumstances in which service can be set aside when the process itself stands vitiated. The applicants may seek to rely upon that judgment to contend that individual segregation should be attempted. But that decision does not help them on the facts of the present case. That principle applies where segregation of tainted and untainted candidates is reasonably possible on a reliable basis. Here, the material placed before us indicates a deeper problem:

HARSHIT    Digitally signed by
 YADAV     HARSHIT YADAV

:: 76 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 widespread manipulation in results, involvement of touts, monetary consideration, selection of relatives, suspected tampering in OMR- related material, and irregularities extending across the structure of the selection. In such a case, insistence on microscopic individual segregation as a condition precedent to corrective action would amount to paralysing the State's power to cleanse a corrupted recruitment. Law does not require an impossible exercise where the process itself has lost credibility. The Hon'ble Court further observed as follows:

"41. If the services of the appointees who had put in few years of service were terminated, compliance with three principles at the hands of the State, was imperative viz. (1) to establish satisfaction in regard to the sufficiency of the materials collected so as to enable the State to arrive at its satisfaction that the selection process was tainted; (2) to determine the question that the dillegalities committed go to the root of the matter which vitiate the entire selection process. Such satisfaction as also the sufficiency of materials were required to HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 77 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 be gathered by reason of a thorough investigation in a fair and transparent manner; (3) whether the sufficient material present enabled the State to arrive at a satisfaction that the officers in majority have been found to be part of the fraudulent purpose or the system itself was corrupt."

28. There is yet another aspect. The applicants repeatedly contend that they were not personally named in any FIR and that no criminal court has convicted them. This argument confuses criminal liability with administrative invalidation of a tainted recruitment. Criminal law requires proof beyond reasonable doubt against identified accused. Administrative action to annul a corrupted recruitment stands on an entirely different footing. The State is not required to await the culmination of a criminal trial, which may take years, before restoring purity in public service. If that argument is accepted, every recruitment scam would continue to yield enforceable rights till the last criminal appeal is decided. Such a proposition is contrary to constitutional governance.

HARSHIT    Digitally signed by
 YADAV     HARSHIT YADAV

:: 78 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

29. The applicants also urged that no specific mala fides were alleged against them individually. That again misses the real issue. The impugned action is not based on an ordinary allegation of personal misconduct committed by each applicant after appointment. It is based on the conclusion that the selection itself was the product of a manipulated and fraudulent process. When the foundation falls, the superstructure cannot survive. A candidate who has entered service through a recruitment later found to be structurally tainted cannot insist that the State must preserve his appointment until it proves his exact individual role in every detail. Such a plea, if accepted, would amount to converting a benefit derived from a tainted process into a vested right.

30. Learned counsel for the applicants also argued that earlier court proceedings had upheld the selection. In our view, that circumstance does not advance their case. A recruitment may survive challenge at one stage on the material then available, and yet subsequently collapse when substantial vigilance and investigative material surfaces. Earlier adjudication on limited material does not create perpetual immunity HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 79 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 against later corrective action if credible evidence thereafter discloses that the process had in fact been manipulated.

31. Much emphasis was laid on the doctrine of natural justice. There can be no quarrel with the proposition that natural justice is a foundational principle. But it is equally settled that natural justice is not an unruly horse. Its application depends upon context. Where the action is based not on individualized misconduct after lawful appointment, but on institutional invalidity of the very process of selection, and where the material indicates large-scale fraud and systemic manipulation, insistence on a full departmental enquiry against each appointee as a pre-condition for annulling the tainted recruitment would be unrealistic and would defeat public interest. The law does not compel futile formalities. The present is one of those exceptional cases where the vice is embedded in the source itself.

32. We are also unable to accept the submission that because some departmental officials may have been involved, the appointees must be protected. Erring officials, if involved, must undoubtedly be proceeded against sternly. But the involvement of officials does not HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 80 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 purify tainted appointments. Illegal assistance from within the system does not confer legality upon those who benefitted from it. The State would be failing in its public duty if, after detecting a scam, it proceeds only against some officials but allows the beneficiaries to continue holding public posts.

33. The Tribunal cannot ignore the rights of thousands of honest aspirants who participated in the recruitment with legitimate expectation of a fair process. A manipulated recruitment is not merely an injury to the State; it is a direct assault upon equality under Articles 14 and 16. Protecting the beneficiaries of such recruitment would mean endorsing injustice against genuine candidates who were elbowed out by fraud.

34. On an overall consideration of the matter, we are satisfied that the impugned Government Order dated 15.12.2025 was not issued in a vacuum. It was preceded by an Inquiry Committee report, followed by vigilance inputs, and supported by subsequent investigative material indicating manipulation of results of 106 selected candidates, operation of touts, monetary transactions, and involvement of HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 81 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 persons connected with the recruitment process. In such circumstances, the Government was justified in taking corrective action. The applicants cannot successfully invoke Article 311(2), nor can they demand continuance in service on the basis of appointments born out of a process whose legitimacy stands destroyed.

35. It was also argued that the inquiry report was not supplied and the applicants were not associated with the inquiry. We are of the view that in the peculiar facts of the present case, that contention does not alter the result. This was not a disciplinary enquiry against one or two individuals. It was an institutional fact-finding exercise into the integrity of the recruitment itself. Once the Government, on the basis of material collected from several agencies and the Inquiry Committee, reached the conclusion that the process had been rendered untrustworthy, it was open to it to withdraw the benefit flowing from such tainted recruitment. A prior personal hearing to every one of the appointees would have been an empty formality when the vice attached to the very foundation of the selection and not merely to an isolated service act after appointment.

HARSHIT    Digitally signed by
 YADAV     HARSHIT YADAV

:: 82 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

36. The Court must also bear in mind the competing rights of the larger body of genuine candidates who participated in the recruitment. If a public selection is polluted and yet its outcome is preserved merely because some appointees have worked for some time, the greatest injustice falls upon honest aspirants who were denied fair consideration. Judicial review cannot become a shield for perpetuation of a corrupted selection at the cost of clean candidates.

37. The documents shown before us reveal that the allegations were not vague or politically motivated. There is no convincing material before us to hold that the Inquiry Committee or the agencies such as ACB, Crime Branch or CID acted with personal malice against the present applicants. No concrete plea of mala fides against the members of the Inquiry Committee has been substantiated. In absence of such material, the Court cannot discard the entire inquiry exercise merely because the result is harsh for the beneficiaries of the tainted process.

38. At the same time, we may observe that the State must carry the matter to its logical end against all concerned, including erring officials, middlemen and any private persons found involved. The cleansing of HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 83 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 public administration cannot stop midway. But failure or delay in taking action against some wrongdoers cannot by itself invalidate the action already taken to neutralize the tainted appointments.

39. Moreover, there is not allegation by the petitioner against the ACB officials regarding any biasness or any malafide. So, it is admitted fact that they have done it fairly and wrong persons were thrown out and thereafter by the department. In our opinion there is nothing wrong done by the department by separating bad apple from the good apple.

40. Accordingly, we hold that:

a) The recruitment process for the posts of Fireman/Fireman Driver, out of which the applicants in OA Nos. 2051/2025 and 2052/2026 came to be appointed, stood seriously tainted by fraud, manipulation and systemic irregularities.

b) Once the very foundation of recruitment is vitiated, no enforceable right to continue in service survives in favour of beneficiaries of such process.

c) Article 311(2) of the Constitution is not attracted to protect appointments which are void ab initio or are the outcome of HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 84 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 fraud/tainted selection. In such a case, the action is not punitive removal from a valid appointment, but withdrawal of a benefit flowing from an unlawful entry.

d) The impugned action cannot be invalidated merely because criminal prosecution against all involved persons is still under progress or because all erring officials have not yet been finally proceeded against.

e) Since it is possible to segregate the persons who were the beneficiaries of the tainted recruitment process, the decision to scrape the whole examination process is not being followed to balance equity with justice.

41. In the facts of the present case, the plea of violation of natural justice does not dislodge the impugned order, as the vice went to the root of the selection itself and not merely to isolated post-appointment misconduct.

42. For all these reasons, OA No. 2051/2025 and OA No. 2052/2025 are found to be without merit and deserve dismissal.

HARSHIT     Digitally signed by
 YADAV      HARSHIT YADAV

:: 85 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

43. So far as OA No. 643/2022 is concerned, that OA had questioned the validity of the very same selection process and the appointments made thereunder. Since the State has already terminated the impugned appointments after enquiry into the tainted recruitment, the grievance projected in OA No. 643/2022 no longer survives for substantive adjudication. The relief sought therein stands overtaken by subsequent events. Accordingly, OA No. 643/2022 is rendered infructuous.

44. In our considered view, therefore, the challenge laid in OA No. 2051/2025 and OA No. 2052/2025 to Government Order No. 608- Home of 2025 dated 15.12.2025 is without merit. Once the recruitment process itself stood demonstrably tainted by serious irregularities of a systemic nature, the Government was justified in annulling the benefit obtained under such process. The applicants cannot claim a vested right to hold public posts born out of a selection whose fairness and credibility stand destroyed.

45. Accordingly, for the reasons recorded above:

a) O.A. No. 2051/2025 is dismissed;

b) O.A. No. 2052/2025 is dismissed;

HARSHIT    Digitally signed by
 YADAV     HARSHIT YADAV

:: 86 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

c) O.A. No. 643/2022 is disposed of as infructuous.

46. Pending miscellaneous applications, if any, shall also stand disposed of. No order as to costs.

47. At the same time, this Tribunal cannot lose sight of the fact that a recruitment scam of such magnitude could not have taken place without the active or passive involvement of persons entrusted with the responsibility of conducting the selection process. The material placed before the Tribunal itself indicates the possibility of manipulation of the selection list, involvement of touts, receipt of illegal gratification, and suspected collusion of certain officials connected with the Fire & Emergency Services Department and the recruitment process. Public employment is a constitutional trust and any attempt to subvert it through corruption strikes at the very foundation of fairness under Articles 14 and 16 of the Constitution of India. While the beneficiaries of the tainted process cannot be permitted to retain the fruits of such illegality, it is equally imperative that those officials and intermediaries who facilitated or enabled the corruption are brought to account.

HARSHIT    Digitally signed by
 YADAV     HARSHIT YADAV

:: 87 ::O.A. No. 2051/2025, 2052/2025 & 643/2022

48. It has also been brought to the notice of this Tribunal during the course of proceedings that some of the officials who were connected with or responsible for the conduct and supervision of the recruitment process have not only escaped accountability so far but have, in the meantime, been granted further service benefits including promotions. Such a situation, if allowed to continue, would send a wholly wrong signal to the administration and the public at large that while the beneficiaries of the tainted process are made to suffer consequences, those who actually facilitated or enabled the corruption are allowed to go scot-free and even reap service advantages. Public administration cannot function on such inverted standards of accountability. Such act erode the faith of the General Public in system.

49. Accordingly, the competent authorities of the Union Territory of Jammu & Kashmir are directed to ensure that the investigation already initiated in the matter is taken to its logical conclusion and that all erring officials, middlemen and other persons found directly or indirectly involved in the finalization of tender, HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 88 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 conduct of examination and declaration of result and manipulation of the recruitment process are proceeded against strictly and expeditiously in accordance with law, including initiation of departmental proceedings as well as criminal prosecution wherever warranted. Such action shall be penal and demonstrative and shall be pursued expeditiously so that the rule of law is upheld and the integrity of public recruitment processes and public faith is restored.

50. Before parting with the matter, this Tribunal deems it necessary to observe that corruption in public recruitment is one of the gravest threats to the constitutional guarantee of equality in public employment. Recruitment to public posts must remain transparent, merit-based and free from manipulation. Any attempt to secure public employment through fraud, money or influence not only deprives deserving candidates of their rightful opportunity but also erodes public confidence in the institutions of governance. Courts and Tribunals cannot permit such tainted processes to be perpetuated or protected under the guise of technicalities. The rule of law requires HARSHIT Digitally signed by YADAV HARSHIT YADAV :: 89 ::O.A. No. 2051/2025, 2052/2025 & 643/2022 that both the beneficiaries of such fraudulent processes and the officials who facilitate them are dealt with firmly and in accordance with law so that the sanctity of public recruitment is preserved.

      (RAM MOHAN JOHRI)                                 (RAJINDER SINGH DOGRA)
     Administrative Member                                  Judicial Member
    /harshit /




HARSHIT   Digitally signed by
 YADAV    HARSHIT YADAV

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