Jamsheed rashid and ORS vs HEALTH AND MEDICAL EDUCATION DEPARTMENT

Court
Central Administrative Tribunal

[1] O.A. No. 1192 of 2026
CENTRAL ADMINISTRATIVE TRIBUNAL
SRINAGAR BENCH, SRINAGAR
O.A. NO.: 1192 OF 2026
th
(Srinagar, 27 day of October 2026)

C O R A M
HON’BLE MR. M.S. LATIF, MEMBER (JUDL.)
HON’BLE MR. PRASANT KUMAR, MEMBER (ADMN.)
............
1. Jamsheed Rashid aged 43 years S/o H.A. Rashid, R/o Rawalpora,
Srinagar, PIN Code 190005.

2. Mahboob Rubani Nazki aged 50 years S/o Mohd Shafi Nazki,
R/o Bagh-i-Mehtab, Srinagar, PIN Code 190019.
3. Tahir Ahmad Rather aged 43 years S/o Ghulam Ahmad Rather,
R/o Wadwan, Budgam, PIN Code 191111.
4. Javaid Ahmad Bhat aged 43 years S/o Ab. Rahim Bhat, R/o
Shanker Pora, Chadoora, Budgam, PIN Code 190015

5. Halima Bano aged 44 years D/o Sona Ullah Mir, R/o Chadoora,
Budgam, PIN Code 191113.
6. Zahira Ali aged 50 years D/o Ali Mohd Dar R/o Ranger,
Chadoora, Budgam, PIN Code 191113.

7. Shaheena Bano aged 47 years D/o Gh. Hassan Najar, R/o
Behrampora, Chadoora, Budgam, PIN Code 191113.
8. Hafiza Bano aged 53 years D/o Gh. Hassan Bhat, R/o Kralpora,
PIN Code 190019.
9. Shakeela Akhter aged 50 years D/o Qazim Ali Khan, R/o
Khanpora, Budgam, PIN Code 193411.

10. Shaheena Parveen aged 52 years D/o Gh. Mohi u Din Bagwan
R/o K.P. Bagh, Srinagar, PIN Code 190008.
11. Hassina Akther aged 48 years D/o Ab. Samad Khan, R/o
Daharmuna, Budgam, PIN Code 191111.

12. Sharifa Akhter aged 50 years D/o Mohd Yousuf Wani, R/o
Wadwan, Budgam, PIN Code 191111.
Digitally signed by ABHISHEK PUNIA
DN: C=IN, CN=ABHISHEK PUNIA, O=Central Administrative Tribunal Srinagar
Bench, OU=Department of Personnel And Training, ST=Jammu And Kashmir,
postalCode=190001, serialNumber=
b99ea18e48351b523a3b7c01b885615e147010aed92ba1bd97898ad7f8b756eb,
ABHISHEK telephoneNumber=
e5d23c236ae6dc43f6c9de959f2d4e141d6a443be8b086303b992d640e7b25a2
Reason: I am the author of this document
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[2] O.A. No. 1192 of 2026

13. Shakeela Akhter aged 46 years D/o Gh. Ahmad Malik, R/o
Wadwan, Budgam, PIN Code 191111.
14. Sami Akhter aged 47 years D/o Ab. Hameed, R/o Chadoora,
Budgam, PIN Code 191113.

15. Syed Jalal-ul-Haq aged. 51 years S/o Syed Nassir Ahmad Shah,
R/o Batapora, Beerwah, Budgam, PIN Code 193411.
16. Rafat Ara aged 48 years D/o Gh. Mohd Dar, R/o Chanapora,
Srinagar, PIN Code 190015.
17. Riyaz Ahmad Pampori aged 50 years S/o Mohd Yousuf, R/o
Mehjoor Nagar, Srinagar, PIN Code 190005.

18. Mohmed Yaseen Ahanghar aged 43 years S/o Ali Mohmed
Ahanghar, R/o Ompora, Budgam, PIN Code 191111.
19. Nighat Parveen aged 52 years D/o Gh. Mohd Shah, R/o Char-i-
Sharief, Budgam, PIN Code 191112.

20. Humira Bhat aged 48 years D/o Gh. Ahmad Bhat, R/o Kursoo
Padshahibagh, Srinagar, PIN Code 190008.
21. Javad Ahmad Qurashi aged 51 years S/o Gulam Mohi ud din
Qurashi, R/o Bonmakhama, Beerwah, Budgam, PIN Code
193401.

22. Zahida Akhter aged 53 years D/o Mohd Abdullah Wani, R/o
Tanmarg, Baramulla, PIN Code 193402.
23. Shabnum Rasool aged 48 years D/o Gh. Rasool Malik, R/o
Wadwan, Budgam, PIN Code 191111.

24. Latifa Akhtar aged 44 years D/o Ab. Samad Shah, R/o
Daharmunah, Budgam, PIN Code 191111.
25. Gulam Ud Din Beigh aged 52 years S/o Ab. Rehman Beig, R/o
Badran, Magam, Beerwah, PIN Code 193401.
26. Dilafroza Jan aged 55 years D/o Peerzada Noor-ud-Din, R/o
Thindma, Kreeri, Baramulla, PIN Code 193109.

27. Shahnaza Gul aged 49 years D/o Gh. Rasool Lone, R/o
Hyderpora, Srinagar, PIN Code 190014.
28. Shah Irfan aged 43 years S/o Mohammad Ismail, R/o Zaffron
Colony, Srinagar, PIN Code 191101.

29. Jatinder Kour aged 52 years D/o Inder Singh, R/o Bunhama,
Beerwah, Budgam, PIN Code 193411.
Digitally signed by ABHISHEK PUNIA
DN: C=IN, CN=ABHISHEK PUNIA, O=Central Administrative Tribunal Srinagar
Bench, OU=Department of Personnel And Training, ST=Jammu And Kashmir,
postalCode=190001, serialNumber=
b99ea18e48351b523a3b7c01b885615e147010aed92ba1bd97898ad7f8b756eb,
ABHISHEK telephoneNumber=
e5d23c236ae6dc43f6c9de959f2d4e141d6a443be8b086303b992d640e7b25a2
Reason: I am the author of this document
Location: SRINAGAR BENCH
Date: 2026.10.29 16:25:05+05'30'
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[3] O.A. No. 1192 of 2026

30. Zahoor Ahmad Baba aged 50 years S/o Gh. Hassan Baba, R/o
Babapora, Magam, PIN Code 193401.
31. Sheetal Koul aged 47 years D/o Shri Mohan Lal Koul, R/o
Sheikhpora Colony, Budgam, PIN Code 191111.

32. Ab Ahad Mir aged 46 years S/o Mohd Ramzan Mir, R/o Ruthsun,
Beerwah, Budgam, PIN Code 193411.
33. Shafeeqa Banoo aged 50 years D/o Mohd Maqbool Dar, R/o
Respoora, Chadoora, Budgam, PIN Code 191113.
............ Applicant(s).

By Advocate : - Ms. Aasifa Padroo.

Versus

1. Union Territory of Jammu and Kashmir through
Commissioner Secretary to Government Health and Medical
Education Department J&K Civil Secretariat Srinagar,
190001.

2. Director Health Services Kashmir, Srinagar Kashmir, 190001
3. Administrative Secretary Finance Department, Convenor
Empowered Committee Under J&K Civil Service (Special
Provisions) Act, 2010, Civil Secretariat Srinagar Kashmir
190001
........ Official Respondents.

By Advocate : - Mr. Syed Musaib, DAG.


ORDER
(Oral)

Per Hon’ble Mr. M.S. Latif, Member (Judl.)
Digitally signed by ABHISHEK PUNIA
DN: C=IN, CN=ABHISHEK PUNIA, O=Central Administrative Tribunal Srinagar
Bench, OU=Department of Personnel And Training, ST=Jammu And Kashmir,
postalCode=190001, serialNumber=
b99ea18e48351b523a3b7c01b885615e147010aed92ba1bd97898ad7f8b756eb,
ABHISHEK telephoneNumber=
e5d23c236ae6dc43f6c9de959f2d4e141d6a443be8b086303b992d640e7b25a2
Reason: I am the author of this document
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The applicants, 33 (thirty-three) in number, have filed the
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instant O.A. Since the cause of action and reliefs claimed by all the

[4] O.A. No. 1192 of 2026
applicants are identical, the M.A. for joint application under Rule
4(5)(a) of the CAT (Procedure) Rules, 1987, is allowed.
2. Through the medium of the instant O.A., the applicants seek
the following reliefs:
a. Allow the present Original Application and direct the
respondents to consider the claim of the applicants for
grant of retrospective regularization from the respective
dates of acquiring statutory eligibility under the Jammu
and Kashmir Civil Services (Special Provisions) Act, 2010, in
the light of the judgment passed by the Hon'ble Supreme
Court of India in State of Jammu and Kashmir & Ors. v.
Mohammad Syed Parrey & Ors., dated 04.12.2024, the
judgment passed by the Hon'ble High Court of Jammu &
Kashmir and Ladakh in UT of Jammи and Kashmir v. Neeru
Pandita, LPA No. 70/2022, decided on 11.08.2026, and in
light of the order dated 06- 03-2026 passed by this Hon'ble
Court in a similar Transfer Application bearing T.A No.
262/2022 M.A No. 723/2025 titled Waqas Wadoo and Ors
Versus State (now U.T) of J&K and Ors, and to pass
Digitally signed by ABHISHEK PUNIA
DN: C=IN, CN=ABHISHEK PUNIA, O=Central Administrative Tribunal Srinagar
Bench, OU=Department of Personnel And Training, ST=Jammu And Kashmir,
postalCode=190001, serialNumber=
b99ea18e48351b523a3b7c01b885615e147010aed92ba1bd97898ad7f8b756eb,
ABHISHEK telephoneNumber=
e5d23c236ae6dc43f6c9de959f2d4e141d6a443be8b086303b992d640e7b25a2
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appropriate orders thereon, in the interest of justice.
b. Direct the respondents to re-fix the dates of regularization

[5] O.A. No. 1192 of 2026
of the applicants accordingly, in the light of the judgments
passed by the Hon'ble Supreme Court of India and the
Hon'ble High Court of Jammu & Kashmir and Ladakh,
including the law laid down regarding the effective date of
regularization under the aforesaid Act.

c. Direct the respondents to grant all consequential service
benefits flowing from such retrospective regularization,
including re-fixation of pay, seniority and other admissible
service benefits, in accordance with the applicable rules
and law.
d. Direct the respondents to release the consequential
monetary benefits, including arrears, admissible to the
applicants upon such re-fixation, within a time-bound
period as may be prescribed by this Hon'ble Tribunal; and

e. Pass any other or further order(s) as this Hon'ble Tribunal
may deem just and proper in the facts and circumstances
of the case, in favour of the applicants and against the
respondents.
3. The short facts of the case are that the applicants are
employees/paramedical staff of the respondent Department and
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b99ea18e48351b523a3b7c01b885615e147010aed92ba1bd97898ad7f8b756eb,
ABHISHEK telephoneNumber=
e5d23c236ae6dc43f6c9de959f2d4e141d6a443be8b086303b992d640e7b25a2
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were initially appointed on various posts such as Lab Assistant,
FMPHW, X-Ray Assistant, Dental Assistant, Jr. Staff Nurse etc) on

[6] O.A. No. 1192 of 2026
contractual basis in Health Department against clear vacancies
under SRO 255 and remain under the control of the respondent
Health and Medical Education Department. The applicants were
appointed from the years ranging 2002 to 2007 and were
regularized between the years 2013 to 2026, under the Jammu and
Kashmir Civil Services (Special Provisions) Act, 2010. The initial
appointment orders and regularization orders of the applicants are
collectively annexed as Annexure I of the O.A.

4. It is contended in the O.A. that under Section 5 of the
Jammu and Kashmir Civil Services (Special Provisions) Act, 2010,
contractual employees are entitled to regularization upon
completion of seven years of service. They submit that despite
fulfilling the criteria, the delay in issuing formal regularization
orders was attributable to the respondents and that they should
not be deprived of the benefit of regularization from the date of
acquiring the said eligibility.
5. Learned counsel for the applicants has relied upon the
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judgment of the Hon’ble High Court of Jammu and Kashmir, in the
case titled as Dr. Muneeb Iqbal v. U. T. of J&K & Ors. (WP(C) No.

[7] O.A. No. 1192 of 2026
551/2021), the judgment of the Hon’ble Apex Court in the case
titled as State of J&K v. Mohammad Syed Parrey & Ors., decided
on 04.12.2024, as also the Full Bench judgment in U. T. of Jammu
and Kashmir v. Neeru Pandita (LPA No. 70/2022), dated
11.08.2026.
6. Learned counsel for the applicants submits that similarly
situated employees have been granted the benefit of retrospective
regularization, whereas the applicants’ claims have been denied on
the ground that they were not parties to the earlier litigation.
Being aggrieved thereby, they have filed the present O.A. seeking
retrospective regularization from the respective dates of acquiring
eligibility, along with consequential service and monetary benefits.

7. Learned counsel for the applicants submits that she would
be satisfied, if the instant O.A. is disposed of at the threshold.
8. Heard.
9. At the request of learned counsel for the applicants, the
O.A. is taken up for its disposal.
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Bench, OU=Department of Personnel And Training, ST=Jammu And Kashmir,
postalCode=190001, serialNumber=
b99ea18e48351b523a3b7c01b885615e147010aed92ba1bd97898ad7f8b756eb,
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e5d23c236ae6dc43f6c9de959f2d4e141d6a443be8b086303b992d640e7b25a2
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10. Having regard to the submissions made and without
expressing any opinion on the merits or otherwise of the case, the

[8] O.A. No. 1192 of 2026
O.A. is disposed of by providing that the respondents shall treat
this O.A. as a representation, who shall consider and decide the
case of the applicants, strictly in accordance with the import of the
judgments mentioned hereinabove, provided that their case is
squarely covered by the said judgments and there is no legal
impediment in according such consideration to them. The needful
shall be done by passing a speaking and reasoned order within a
period of 06 (six) weeks from the date a certified copy of this Order
is served upon the respondents. It is made clear that the
respondents shall decide the case of the applicants, in accordance
with law, keeping in view the eligibility/entitlements of the
applicants.

11. Accordingly, O.A. No. 1192/2026 is disposed of along with all
connected M.A.s, if any.

(Prasant Kumar)
Member (Admn.)
(M.S. Latif)
Member (Judl.)

Abhishek Punia
Court Master
27.10.2026
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Bench, OU=Department of Personnel And Training, ST=Jammu And Kashmir,
postalCode=190001, serialNumber=
b99ea18e48351b523a3b7c01b885615e147010aed92ba1bd97898ad7f8b756eb,
ABHISHEK telephoneNumber=
e5d23c236ae6dc43f6c9de959f2d4e141d6a443be8b086303b992d640e7b25a2
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