Tarsem Lal vs Vikramjit Singh & Ors
2025 Latest Caselaw 1360 J&K

Jammu & Kashmir High Court

Tarsem Lal vs Vikramjit Singh & Ors on 18 August, 2025

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                                    Sr. No. 74
  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT JAMMU

                                                            CCP(S) No. 82/2024


Tarsem Lal                                             .... Petitioner/Appellant(s)

                         Through:-   Mr. R D Singh Bandral, Advocate.

                   V/s

Vikramjit Singh & Ors.                                         .....Respondent(s)

                         Through:-   Mr. Dewakar Sharma, Dy. AG
                                     Mr. Atul Sharma, Managing Director,
                                     Handloom and Handicrafts Corporation,
                                     Jammu (present in person)

CORAM: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                       ORDER

18.08.2025

It is stated that the judgment of this Court has been complied with and the petitioner has been promoted to the post of Store-Keeper.

Learned counsel for the petitioner, however, submits that certain employees junior to the petitioner have been granted further promotions, which are being denied by the respondents.

Mr. Atul Sharma, Managing Director, Handloom and Handicrafts Corporation, Jammu, submits that the petitioner has already been granted the benefit in terms of the judgment, and no employee junior to him has been extended any such benefit.

In view of the above, the proceedings in the present contempt petition are closed.

However, if the petitioner still has any subsisting grievance, he shall be at liberty to avail the appropriate remedy in accordance with law.

(Vinod Chatterji Koul) Judge

Jammu:

18.08.2025 AMIT