SABHA ALI Vs. ZAHOOR HUSSAIN

JUDGEMENT

(1.) By this common judgment and order, we propose to decide three intra court appeals arising out of impugned judgment dated 25.04.2016 passed by the learned writ court in SWP No.446/2015 as also two writ petitions bearing SWP No.228/2017 and SWP No.1578/2018.

(2.) LPA(SW) No.90/2016 has been filed by one Sabha Ali who happened to be respondent No.8 in SWP No.446/2015, which stands decided vide the impugned judgment. LPASW No.114/2016 has been filed by the University of Kashmir-respondent No.1 in SWP No.446/2015. The University has filed another LPA bearing No.184/2017 challenging order dated 27.10.2016 passed by the writ court in SWP No.1637/2015, whereby the aforesaid writ petition has been disposed of and decided in terms of impugned judgment dated 25.04.2016 passed in SWP No.446/2015.

(3.) Writ petition bearing SWP No.228/2017 has been filed by Sabha Ali challenging the scheme of regularization of casual workers issued by the University of Kashmir vide Notification No.F(Regular- Casual/Const.Gen.Admn)KU/14 dated 03.09. 2014, whereas, writ petition SWP No.1578/2018 has been filed by Rehana Nazir seeking a mandamus against the University of Kashmir for her appointment to the post of Junior Professional Assistant.