GULZAR KHALIQ Vs. TABASUM RAFIQI

JUDGEMENT

(1.) Learned counsel for the parties, insisted for considering the main writ petition, therefore, the main writ petition is taken on Board.

(2.) In this petition, filed under Article 226 of the Constitution of India read with Section 103 of the Constitution of Jammu and Kashmir, the petitioner has craved the indulgence of this Court in granting them the following relief(s):

(3.) The relief claimed in the writ petition is based on the documents enclosed in the shape of Annexures with the writ petition, viz a letter of Chief Coordinator Projects addressed to Principal Government Degree College, Charari-i-Sharief on 19.05.2014 (Annexure-A), perusal whereof reveals that as part of the University e Governance cooperative, intended to establish an information center, connecting the college with the University. For the purpose the Principal Government Degree, Charari-i-Sharief, was asked to enable the University to move ahead by identifying one room for establishing information center in the college as also nominate one Data Entry Operator for the said Center. It was also provided that the University of Kashmir under e Governance project shall provide one time assistance for the establishment of information Center and connectivity with the condition that the college has to ensure manpower for the said Center.