Mukesh Sharma vs Govind Mohan Home Secretary Ministry
2025 Latest Caselaw 433 J&K

Jammu & Kashmir High Court

Mukesh Sharma vs Govind Mohan Home Secretary Ministry on 4 June, 2025

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                      Sr. No.23

IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU
                       (Through VC)
              CCP(D) 25/2025 IN[LPA 202/2024]
MUKESH SHARMA                                         ...Petitioner(s)/appellant(s)

Through:      Ms. Surinder Kour, Sr. Advocate with
              Ms. Manpreet Kour, Advocate
                                       Vs.
GOVIND MOHAN HOME SECRETARY MINISTRY                            ...Respondent(s)
OF HOME AFFAIRS NEW DELHI AND OTHERS
Through:  Mr. Vishal Sharma, DSGI
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                  ORDER

04-06-2025 Vide order and judgment dated 25.11.2024, a Coordinate Bench of this Court had allowed the appeal (LPA No. 211/2024) preferred by the petitioners. Consequently, order of termination of the petitioners was set aside and they were directed to be reinstated in service forthwith along with all consequential benefits.

For despite the said order and judgment, the petitioners were not reinstated thus this petition.

On 13.05.2025, notice was issued to the respondents and they were required to furnish specific affidavit as to why the order and judgment referred to above has not been complied with and the reasons therefor.

Today, Mr. Vishal Sharma, learned DSGI, has furnished an affidavit dated 03.06.2025, and submits that, an SLP against the judgment dated 25.11.2024, has been filed, which has also been assigned Diary No. 31147 of 2025. He prays for a short accommodation.

Adjourned to 24.07.2025.

               (RAJNESH OSWAL)                       (ARUN PALLI)
                      JUDGE                          CHIEF JUSTICE

 SRINAGAR
 04-06-2025
 Aadil