Ut Of J & K And Ors vs Haqikat Raj
2025 Latest Caselaw 672 J&K

Jammu & Kashmir High Court

Ut Of J & K And Ors vs Haqikat Raj on 4 August, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                           Sr. No. 09



        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU

WP (C) No. 1891/2025

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

                                    Through :- Mrs. Monika Kohli, Sr. AAG

                           v/s
Haqikat Raj                                                          .....Respondent(s)

                                    Through :-


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

                                      ORDER

04.08.2025

Mrs. Monika Kohli, learned Sr. AAG appearing on behalf of the UT has placed reliance upon the interim order dated 28.04.2025, passed by the Co-ordinate Bench of this Court, in case titled "UT of J & K & Ors. Vs. Maqbool Sheikh" being WP (C) No. 936/2025 and submits that the case in hand is identical to the aforesaid petition and prays that similar direction may be passed in the instant case.

Heard.

Issue notice to the respondent, returnable within four weeks, subject to taking of requisite steps by the petitioners within two weeks.

List on 24.09.2025.

Meanwhile, subject to objections from the other side and till next date of hearing before the Bench, there shall be a stay of the effect and operation of the impugned judgment dated 18.09.2024, only to the extent it directs the restoration of the pay/pension of the respondent which he was getting prior to the issuance of the order impugned before the Tribunal.

                           (Sanjay Parihar)                 (Sanjeev Kumar)
                               Judge                              Judge

JAMMU
04.08.2025
Manan