Vinod Kumar vs Santosh D. Vaidya Comm. Secy. To Govt
2025 Latest Caselaw 2995 J&K

Jammu & Kashmir High Court

Vinod Kumar vs Santosh D. Vaidya Comm. Secy. To Govt on 15 December, 2025

Author: Javed Iqbal Wani

Bench: Javed Iqbal Wani

                                                                       Serial No. 15

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
CCP(S) No. 205/2024 in
WP(C) No. 846/2020
Vinod Kumar                                           .....Appellant(s)/Petitioner(s)


                          Through: Mr. Anuj Dewan Raina, Advocate

                    vs
Santosh D. Vaidya Comm. Secy. to Govt.                          ..... Respondent(s)
Finance Deptt. & Anr.
                          Through: Ms. Priyanka Bhat, Advocate vice
                                   Ms. Monika Kohli, Sr. AAG
CORAM: HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                     ORDER

15.12.2025

1. Latest compliance report has been filed by the respondents. Learned

counsel for the petitioner seeks and is granted two weeks' time to

respond thereto.

2. List on 18.02.2026.

3. In the meantime, learned counsel for the respondents shall also furnish

details of the retiral benefits paid to the petitioner in light of the

judgment passed, non-compliance of which has been alleged for.

(Javed Iqbal Wani) Judge

Jammu 15.12.2025 Vishal Sharma