Jammu & Kashmir High Court - Srinagar Bench
Abdul Samad Mir And Ors vs Union Of India And Ors on 4 March, 2026
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
Serial No. 7
Regular List
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
SRINAGAR
WP(C) No. 2872/2025
Abdul Samad Mir and Ors.
..... Appellant/petitioner(s)
Through: -
Mr. S. N. Ratanpuri, Advocate
V/S
Union of India and Ors.
..... Respondent(s)
Through: -
Mr. T. M. Shamsi, DSGI with Ms. Bisma Ali, Advocate CORAM:
HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 04.03.2026 CM No. 1046/2026
01. By this application, applicant is seeking permission for placing on record the objections/reply to the instant petition on behalf of respondents 1, 3, 4 and 7.
02. On the set of facts and grounds urged, coupled with the submissions made at Bar, the instant application is allowed and reply appended with the application is taken on record.
03. CM is disposed of.
WP(C) No. 2872/2025
01. Detailed reply stands filed by respondents 1, 3, 4 and 7. Paragraph 5 being relevant is taken note of:-
" 5.The errata to the Form J notification was forwarded by DEO Kashmir to Dte DE NC vide letter dated 2I.02.2025 for further necessary Mohammad Yaseen Dar I attest to the accuracy and authenticity of this document action. The status of the case as received vide DGDE letter dated 24.12.2025 (Copy enclosed as Annexure-Vl).
"MOD has informed that the subject proposal is under process for seeking approval of the competent authority".
02. Respondent No. 1, (Secretary to Government of India, Ministry of Defence) is directed to file his personal affidavit with respect to the status of approval, which is stated to be pending before the competent authority in terms of letter dated 24.12.2025, within two weeks.
03. List on 22.04.2026.
(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 04.03.2026 "Mohammad Yasin Dar"
Mohammad Yaseen Dar I attest to the accuracy and authenticity of this document