Udham Singh vs B. R. Sharma & Ors
2025 Latest Caselaw 620 J&K

Jammu & Kashmir High Court

Udham Singh vs B. R. Sharma & Ors on 1 August, 2025

                                                                    Serial No. 01

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                 AT JAMMU
CM No. 4392/2025 in
CPSW No. 169/2011
Udham Singh                                                     ..... Petitioner(s)



                          Through: Mr. Sandeep Singh, Advocate.

                     vs
B. R. Sharma & Ors.                                            ..... Respondent(s)
                          Through: Ms. Nazia Fazal, AC vice
                                   Ms. Monika Kohli, Sr. AAG.

CORAM: HON'BLE MR. JUSTICE M. A. CHOWDHARY, JUDGE
                                    ORDER

(01.08.2025)

1. This application has been moved for revival of the contempt petition titled

"Udham Singh vs. B. R. Sharma & Ors." which was closed vide order dated

22.11.2024 passed by this Court, asserting therein that though the services of the

petitioner have been regularized, however, consequential benefits arising of the

regularization have not been granted by the respondents, as Ms. Monika Kohli,

learned senior AAG undertook to release the benefits payable to the petitioner in

terms of judgment dated 28.04.2011 read with order dated 18.11.2024, within a

period of two months from the date of passing of that order.

2. Learned counsel for the applicant submits that benefits have not been

released in favour of the petitioner, as such, he prayed for restoration of the

contempt petition.

3. In view of the submissions made at bar, the application is allowed and

contempt petition bearing CPSW No. 169/2011 is ordered to be restored.

4. List CPSW No. 169/2011 on 20.08.2025.

(M. A. CHOWDHARY) JUDGE

Jammu 01.08.2025 Neha-1