Citation : 2025 Latest Caselaw 3079 J&K
Judgement Date : 19 December, 2025
Sr. No. 33
2025:JKLHC-JMU:4269
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Case : CPSW No. 207/2014 in
SWP No. 2987/2010
Manohar Nath Koul ...Petitioner(s)/Appellant(s)
Through: None.
V/s
Manish Kumar and others ... Respondent(s)
Through: None
CORAM: HON'BLE THE CHIEF JUSTICE
ORDER
19.12.2025 The petitioner prays for initiation of contempt proceedings against the respondents for willful disobedience of the Judgment/Order dated November 11, 2013 passed by the Writ Court in SWP No. 2987/2010 & CMA No. 4217/2010 (Manohar Nath Koul Vs. State of J&K and others).
Vide order, referred to above, the petition preferred by the petitioner was disposed of by the writ Court on November 11, 2013 with the direction to the respondent-Authorities to release the withheld amount of gratuity within a specified time.
Response on behalf of the respondent No. 1 has been filed. And, as per the stand set out therein, the Authorities thoroughly examined the claim of the petitioner as demonstrated in the response and concluded that no amount of DCRG was ever withheld by the office of the answering respondent. Hence, the claim of the petitioner for Rs. 1.25 lacs were withheld, was apparently baseless.
The petition is pending since 2014. None is present either to pursue the same.
In the given circumstances it appears that the same is rendered infructuous and is disposed of as such.
( (ARUN PALLI)
CHIEF JUSTICE
Jammu :
19.12.2025
Pawan Chopra/Secy
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