Balkes Razia vs Ut Of J&K & Ors
2025 Latest Caselaw 2956 J&K

Jammu & Kashmir High Court

Balkes Razia vs Ut Of J&K & Ors on 5 December, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                   Serial No. 84

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
WP(C) No. 924/2022 c/w
CCP(S) No. 251/2022
Balkes Razia                                       .....Appellant(s)/Petitioner(s)


                       Through: Mr. Sudesh Sharma, Advocate

                 vs
UT of J&K & Ors.                                             ..... Respondent(s)
                       Through: Ms. Saliqa Sheikh, Advocate vice
                                Mr. Raman Sharma, AAG (Sr. Adv)
CORAM: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                   ORDER

05.12.2025

CCP(S) No. 251/2022

1. According to learned counsel for the petitioner, the judgment and

order, non-compliance of which has been complained of, stands

complied with by the respondents.

2. In view of the statement made by the counsel for the petitioner,

contempt notice issued is recalled and proceedings are closed.

3. According to learned counsel appearing for the petitioner, the issues

involved in the instant petition are amenable to the jurisdiction of

Central Administrative Tribunal and, as such, prays for transfer of the

same to the Tribunal.

4. In view of the statement made hereinabove by the counsel for the

petitioner, which is not being disputed by the counsel for the

respondents, the Registry is directed to transfer the record of the

instant petition to the Tribunal, where the parties shall appear on

30.12.2025.

(Javed Iqbal Wani) Judge

Jammu 05.12.2025 Vishal Sharma