Farooq Ahmad Janda vs T Shrilata And Ors. (Postal Circle J
2025 Latest Caselaw 1742 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Farooq Ahmad Janda vs T Shrilata And Ors. (Postal Circle J on 7 October, 2025

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                           Sr. No.11

                  IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                      AT SRINAGAR

                                          CCP(D) 16/2025 in[WP(C) 1493/2023]

                FAROOQ AHMAD JANDA                                         ...Petitioner(s)/appellant(s)

                Through:            Mr. Gulzar Ahmad Bhat, Advocate

                                                           Vs.
                T SHRILATA AND ORS. (POSTAL CIRCLE J                                 ...Respondent(s)
                AND K)

                Through:            Mr. Nazir Ahmad,CGC

                CORAM:
                HON'BLE THE CHIEF JUSTICE
                HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                      ORDER

07-10-2025

At the outset, learned counsel for the respondents has drawn our attention to the compliance affidavit dated 06-10-2025 and submits that an account paying cheque bearing No.005390 dated August 12, 2025, issued by the respondents, for an amount of Rs.8,90,582/- was handed over to the petitioner on August 18, 2025 against the receipt. And, thus, nothing remains outstanding with the respondents. In fact, he submits that the petitioner was terminated from services on April 20, 2023 and thus no relationship of employer and employee exists between the parties.

To this, learned counsel for the petitioner fairly submits that the petitioner has indeed received the requisite amount in terms of order and judgment dated March 01, 2025. However, he asserts that the plea as regards the termination of services of petitioner on April 20, 2023, is apparently erroneous and lacks bona fides. He submits that the matter was decided by the Division Bench on March 01, 2025 and neither anything was brought on record nor urged before the Court that the petitioner was no longer in service.

Be that as it may, he submits that nothing substantive survives in the present proceedings, the petition be disposed of as having been rendered infructuous.

However, the petitioner, if so advised shall avail all other remedies as shall be admissible in law to assail the order of his termination.

Disposed of as having rendered infructuous.

                                     (RAJNESH OSWAL)                         (ARUN PALLI)
                                         JUDGE                               CHIEF JUSTICE

                   SRINAGAR
                   07-10-2025
                   Shameem H.