Manmohan Singh vs Ut Of J & K & Ors
2025 Latest Caselaw 1906 J&K

Jammu & Kashmir High Court

Manmohan Singh vs Ut Of J & K & Ors on 30 August, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                          Sr. No. 29

        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU

WP (C) No. 2382/2025

Manmohan Singh                                          .....Applicant(s)/Petitioner(s)

                                   Through :- Mr. Ajay Bakshi, Advocate

                         v/s
UT of J & K & Ors.                                                 .....Respondent(s)

                                   Through :- Mr. Raman Sharma, AAG


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

                                     ORDER

30.08.2025

Heard.

Admit.

Post-admission notice be issued to respondents, which is waived by Mr. Raman Sharma, learned AAG on behalf of the official respondents.

Now notice shall go to the private respondent only, returnable within four weeks, subject to taking of requisite steps by the petitioner within two weeks.

List on 14.10.2025.

Meanwhile, subject to objections from the other side and till next date of hearing before the Bench, the judgment impugned dated 06.11.2024 shall remain stayed only to the extent it provides for recovering of interest amount from the salary/pension of the petitioner who, during the year 2010, was posted as Executive Engineer in the JPDCL Division, Vijaypur as also imposes cost of Rs. 25,000/- upon him for harassing/forcing the Respondent No. 5/applicant into litigation for the past 14 years. The direction passed by the Tribunal directing the Secretary, PDD to hold an enquiry to the extent of petitioner shall also remain in abeyance.

                         (Sanjay Parihar)                 (Sanjeev Kumar)
                              Judge                             Judge

JAMMU
30.08.2025
Manan