Ut Of J&K vs Anshuman Khajuria & Ors
2025 Latest Caselaw 2359 J&K

Jammu & Kashmir High Court

Ut Of J&K vs Anshuman Khajuria & Ors on 14 October, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                    Serial No. 27

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
WP(C) No. 2849/2025
CAV No. 2029/2025
UT of J&K                                           .....Appellant(s)/Petitioner(s)


                       Through: Mr. Dewakar Sharma, AAG

                  vs
Anshuman Khajuria & Ors.                                      ..... Respondent(s)
                       Through: Mr. Achal Sharma, Advocate
CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
            HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
                                 ORDER

14.10.2025

1. Heard learned counsel for the caveators.

2. With the appearance of learned counsel for the caveators, the caveat

stands discharged.

WP(C) No. 2849/2025

1. Heard.

2. Admit.

3. Issue post-admission notice, which is waived by Mr. Achal Sharma,

learned counsel appearing for the respondent Nos. 1 to 5. Notice shall

now go to respondent Nos. 6 to 14, returnable within a period of four

weeks, subject to taking of requisite steps for service of respondents

within one week.

4. List on 05.12.2025.

5. In the meanwhile, subject to objections from the other side and till

next date of hearing before the Bench, there shall be stay of the effect

and operation of judgment impugned dated 07.11.2025 passed by the

Central Administrative Tribunal, Jammu.

                               (Sanjay Parihar)               (Sanjeev Kumar)
                                   Judge                          Judge

Jammu
14.10.2025
Vishal Sharma