Ut Of Jk And Others vs Gh Nabi Mir And Anr
2025 Latest Caselaw 2521 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Ut Of Jk And Others vs Gh Nabi Mir And Anr on 27 December, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                                      Serial No. 25
                                                                                   SUPPLEMENTARY LIST


                        IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                             AT SRINAGAR
                                      WP(C) 3274/2025 CM(8803/2025)
                       UT OF JK AND OTHERS                  ...Petitioner/Appellant(s)
                       Through: Mr. Jahangir Dar, GA with Ms Shaila Shami, AC
                                                             Vs.
                       GH NABI MIR AND ANR.                                        ...Respondent(s)

Through: Mr. M.A. Beigh, Advocate CORAM:

HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE ORDE R 27.12.2025

1. Learned counsel appearing for both the sides are ad idem that the

controversy raised in this petition is covered by various judgments of this

Court, including the judgment passed in WP(C) No. 2416/2024 clubbed

with WP(C) No. 3034/2024, decided on 4th April, 2025 titled "Sita Ram

& Ors. Vs. UT of JK & Ors".

2. It is submitted that the judgment passed by this Court in LPA No.

119/2022 titled "UT of JK & Ors Vs. Deshbir Singh & Anr." dated 22nd

September, 2023, which stands upheld by the Hon'ble Supreme Court, by

dismissal of SLP (Civil) Diary No. 18074/2024, titled "UT of JK & Ors

Vs. Desbhir Singh & Anr." has already set the issue raised in this petition

at rest.

3. In view of the aforesaid, this petition is disposed of in terms of the

judgment passed in Desbhir Singh & Anr. (supra), and a direction is

issued to the petitioners to release the amount of recovery, if any, made

from the respondent, Gh. Nabi Mir, forthwith, and, in any case, within a

period not exceeding two months from the date of receipt of a certified

copy of this order. The petitioners shall be well within their right to

correct the error and re-fix the post retiral benefits, including the pension,

if any, by withdrawing the benefit of SRO-59 of 1990.

4. Disposed of.

                                       (SANJAY PARIHAR)                  (SANJEEV KUMAR)
                                                JUDGE                            JUDGE
                         SRINAGAR:
                         27.12.2025
                         "ARIF