Jammu & Kashmir High Court
Neetu Kumari vs Jkssb & Anr on 16 February, 2026
Author: Sanjay Dhar
Bench: Sanjay Dhar
2026:JKLHC-JMU:372
Regular List
Serial No. 44
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
SWP No. 1820/2016
IA No. 1/2016
Neetu Kumari
.....Petitioner(s)
Through: Mr. J. P. Gandhi, Advocate.
Vs
JKSSB & Anr.
.....Respondent(s)
Through: None.
CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
ORDER
(16.02.2026)
01. Learned counsel for the petitioner submits that the relief sought in the writ petition has been rendered infructuous. His statement is taken on record.
02. In view of the above, the writ petition is disposed of as having been rendered infructuous.
03. Interim direction, if any, shall stand vacated.
(SANJAY DHAR) JUDGE JAMMU 16.02.2026 Shivalee