Mohan Lal vs Ut Of J & K & Ors
2025 Latest Caselaw 815 J&K

Jammu & Kashmir High Court

Mohan Lal vs Ut Of J & K & Ors on 12 August, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                         Sr. No. 17


       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

RP No. 73/2024 in
LPA No. 91/2020

Mohan Lal                                               .....Applicant(s)/Petitioner(s)

                                Through :- Mr. Ayushman Kotwal, Advocate

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

                                Through :- Mr. P D Singh, Dy. AG
                                           Mr. S S Ahmed, Advocate

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

                                   ORDER

12.08.2025

1. This is an application filed by the petitioner seeking condonation of

143 days delay in filing the review petition against the judgment

dated 19.04.2024 passed in case titled UT of J & K & Ors. Vs.

Mohan Lal & Anr.

2. For the reasons stated in the application coupled with the

submissions made at Bar, the application is allowed and the delay

of 143 days in filing the review petition is, accordingly, condoned.

1. This review petition seeks recall of an order and judgment dated

19.04.2024 passed by this Court in LPA No. 91/2020. The

judgment is sought to be recalled through the medium of the instant

petition, primarily on the ground that this Court while disposing the

appeal (supra) did not take into consideration that after 2014 the

petitioner was not even in the service of Fisheries Department and,

therefore, could have been held entitled to the notional benefit of

appointment from the said date.

2. Having gone through the judgment sought to be reviewed, we

are of the considered opinion that the aforesaid aspect has

escaped the attention of this Court and, therefore, the judgment

rendered to the aforesaid extent suffers from an error apparent on

the face of record.

3. This review petition, therefore, is allowed and the judgment

dated 19.04.2024 to the extent aforementioned alone is recalled.

4. Let the appeal being LPA No. 91/2020 come up for consideration

on the aforesaid aspect of the matter on 15.09.2025.

                          (Sanjay Parihar)                (Sanjeev Kumar)
                              Judge                             Judge

JAMMU
12.08.2025
Manan