Ut Of J & K & Ors vs Manzoor Ahmed Wani & Ors
2025 Latest Caselaw 1396 J&K

Jammu & Kashmir High Court

Ut Of J & K & Ors vs Manzoor Ahmed Wani & Ors on 20 August, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                          Sr. No. 34



        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU

WP (C) No. 2268/2025
CAV No. 1458/2025

UT of J & K & Ors.                                       .....Applicant(s)/Petitioner(s)

                                   Through :- Mrs. Monika Kohli, Sr. AAG

                          v/s
Manzoor Ahmed Wani & Ors.                                           .....Respondent(s)

                                   Through :-


CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
       HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE

                                     ORDER

20.08.2025

Notice to the respondents, returnable within four weeks, subject to

taking of requisite steps by the petitioners within two weeks.

List on 07.10.2025.

Meanwhile, subject to objections from the other side and till next

date of hearing before the Bench, there shall be a stay of the impugned judgment

dated 23.12.2024 only to the extent it directs the payment of monthly pension as

per the last pay drawn by the respondents. The respondents shall continue to

draw pension as the re-fixation done in terms of order impugned in the OA No.

1242/2024.

                          (Sanjay Parihar)                 (Sanjeev Kumar)
                              Judge                              Judge

JAMMU
20.08.2025
Manan