Jammu & Kashmir High Court
Mst. Yasmeena Begum vs State Of J&K; And Others on 25 October, 2017
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SWP No. 2576/2017, MP No.01/2017
Date of order: 25.10.2017
Mst. Yasmeena Begum
Vs.
State of J&K and others
Coram:
Hon'ble Mr. Justice Tashi Rabstan-Judge
Appearance:
For the petitioner(s) : Mr. Iqbal Hussain Bhat, Advocate
For the respondent(s) : None.
i/ Whether to be reported in Yes/No
Press/Media?
ii/ Whether to be reported in Yes/No
Digest/Journal?
(ORAL)
1. When this case was taken up for hearing, learned counsel for the petitioner submitted at the Bar that petitioner would feel satisfied in case this petition is disposed of at this stage with a direction to respondents to consider the claim of the petitioner as projected in the writ petition and having regard to analogy of similarly placed persons, within certain timeframe.
2. His statement is taken on record.
3. Accordingly, this petition is disposed of with a direction to the respondents to consider the claim of the petitioner in terms of the averments made in the SWP No.2576/2017 Page 1 of 2 writ petition, annexues appended thereto and having regard to the benefits extended to the similarly circumstanced persons mentioned of which is made in the writ petition. Let a decision in the matter be taken within a period of six weeks from the date of receipt of copy of this order.
4. Disposed of as above along with connected MP(s).
(Tashi Rabstan) Judge Jammu 25.10.2017 'Madan' SWP No.2576/2017 Page 2 of 2