Charanjeet Kour vs Hirdesh Kumar And Ors
2025 Latest Caselaw 553 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Charanjeet Kour vs Hirdesh Kumar And Ors on 6 August, 2025

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                    Serial No. 12
                                                                                    Regular List
                    IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                       AT SRINAGAR

                                                 CCP(S) No. 281/2024 in
                                                 SWP No. 1461/2017

                Charanjeet Kour
                                                                           ..... Appellant/petitioner(s)
                                                     Through: -
                                            Mr. Altamash Rashid, Advocate



                                                              V/S
                Hirdesh Kumar and Ors.
                                                                                   ..... Respondent(s)

Through: -

Mr. Altaf Haqani, Advocate with Mr. Asif, Advocate

CORAM:

HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE (ORDER) 06.08.2025

01. By this petition, petitioner herein, has alleged non-compliance of

Judgment passed by this Court on 07.06.2023 in SWP No. 1461/2017. The

operative portion of the Judgment is taken note of:-

"17. For what has been observed and analyzed herein above, the instant petition deserved to be allowed and is accordingly allowed, consequently the impugned order(s) dated 01.09.2003 and 18.05.2016 are quashed and the respondents are commanded to release all service benefits including pensionary/retiral benefits to the petitioner/s herein in accordance with law while treating the deceased petitioner to have superannuated on 10.07.2017."

02. Statement of facts stands filed by the respondents, wherein it is stated

that the respondents have preferred an appeal, which is pending before the

Division Bench of this Court. However, the Judgment dated 07.06.2023, has

not been stayed till date.

03. Mr. Altaf Haqani, learned senior counsel is directed to place on record

the calculations of the amount due to the petitioner for release of service

benefits, including pensionary and retiral benefits. He seeks and is granted

four weeks' time to file fresh compliance report along with calculations of

the amount due to the petitioner, strictly in compliance with Judgment dated

07.06.2023.

04. List on 17.09.2025.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 06.08.2025 "Mohammad Yasin Dar"