Jammu & Kashmir High Court - Srinagar Bench
Jamiat Us Sualihaat vs Ut Of Jk And Ors on 13 December, 2022
Author: Javed Iqbal Wani
Bench: Javed Iqbal Wani
S. No. 01
Regular Cause List
IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CM No. 6981/2022 in
WP (C )No. 1465/2022
CM No. 3533/2022
CM No. 6982/2022
Jamiat us Sualihaat ...Appellant/Petitioner(s)
Through: Mr. Z. A. Qureshi, Sr. Adv. with
Ms. Rehana, Adv.
Vs.
UT of JK and Ors. ...Respondent/contemnor(s)
Through: Mr. Mohsin Qadri, Sr. AAG
CORAM:
HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
ORDER
13.12.2022 CM No. 6981/2022 Through the medium of the instant application, the applicants/respondents 1 to 5 seek vacation of interim order dated 12- 07-2022 whereunder the Court directed that there shall be status-qua with regard to the Educational Institution in question. Mr. Mohsin Qadri, Sr. AAG appearing for the applicant would submit that the order of status-qua passed by this Court is being misinterpreted by the non-applicant institution detrimental to the interests of the students previously studying in the petitioner institution prior to the issuance of order under challenge in the petition even though the said students stand already tagged with other Educational Institutions by the applicants-official respondents. Mr. Z. A. Qureshi, Sr. counsel appearing for the non- applicant/petitioner institution however, would dispute the contention urged by Mr. Mohsin Qadri that the order of this Court is being misinterpreted. However, Mr. Z. A. Qureshi, would fairly submit that without prejudice to the grievance projected in the petition as also the rights and interests available to the petitioner-institution inasmuch as the interim order passed by this Court, the non-applicant-petitioner institution will not stand in the way of the students if they have been tagged with other Educational Institutions by the applicants/official respondents herein for enabling them to appear in the ensuing examinations of 10th , 11th and 12th classes.
Mr. Z. A. Qureshi, however, would seek time to file objections to the application. Let the needful be done by or before the next date.
List along with the main case on 26th December, 2022.
(JAVED IQBAL WANI) JUDGE SRINAGAR 13.12.2022 Sakeena