Union Territory Of J&K And Ors vs Abdul Hamid Shah And Ors
2025 Latest Caselaw 1909 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Of J&K And Ors vs Abdul Hamid Shah And Ors on 31 October, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                            Serial No.28
                                                                         SUPPL. CAUSE LIST-I


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

                                                 WP(C) 2632/2025
                                                  CM(6940/2025)
                                                 Caveat 2750/2025

              Union Territory of J&K and Ors.                               ...Petitioner(s)


              Through:              Mr. Jahingeer Ahmad Dar, GA with
                                    Mr. Mohd Younis Hafiz, Assisting Counsel

                                                          Vs.


              Abdul Hamid Shah and Ors.                                    ...Respondent(s)

              Through:              Mr. M.A. Beigh, Advocate


               CORAM:
                                HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
                                HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
                                                       ORDER

31.10.2025

1. Caveat stands discharged.

2. Issue notice.

3. Notice waived by Mr. M.A. Beigh, learned counsel for the

respondents No. 1 to 5.

4. Issue notice to the respondents No. 6 and 7 returnable

within a period of four weeks.

5. Requisite steps for service within a period of two weeks.

6. The appearing respondents shall file their objections

within a period of four weeks.

7. List again on 12.12.2025.

8. In the meanwhile, subject to objections and till next

date of hearing before the Bench, the judgment impugned to

the extent it restrains the petitioners from re-fixation of the

salary after correction of the error shall remain stayed.

                                        (SANJAY PARIHAR)         (SANJEEV KUMAR)
                                            JUDGE                    JUDGE


                   SRINAGAR:
                    31.10.2025
                   "Mir Arif"