Ashok Kumar & Ors vs Union Of India & Ors
2025 Latest Caselaw 2479 J&K

Jammu & Kashmir High Court

Ashok Kumar & Ors vs Union Of India & Ors on 30 October, 2025

Author: Rahul Bharti

Bench: Rahul Bharti

                                                                             Serial No. 15

                   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                   AT JAMMU
               WP(C) No. 2827/2023

               Ashok Kumar & Ors.
                                                                                 .....Petitioners

                                       Through: Mr. Jatinder Choudhary, Advocate
                                                Mr. Harmit K. Mehta, Advocate.

                                  Vs

               Union of India & Ors.
                                                                               .....Respondents

                                       Through: Ms. Nazia Fazal, Assisting Counsel vice
                                                Mrs. Monika Kohli, Sr. AAG.
                                                Mr. R. S. Jamwal, Advocate.
               Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
                                      ORDER

(30.10.2025)

01. The issue in adjudication in this writ petition is identically

placed as was the subject matter of the writ petition-WP(C) No.

2006/2023, which has come to be adjudicated upon by the

Co-ordinate Bench of this Court in terms of judgment dated

04.08.2025 negating the plea of the writ petitioner of the said writ

petition-WP(C) No. 2006/2023, against which the writ petitioner of the

said writ petition has gone in letters patent appeal, which is pending

adjudication.

02. Mr. Jatinder Choudhary, learned counsel in the present

writ petition, incidentally, is also the counsel appearing on behalf of

the writ petitioner in the said letters patent appeal and submits that it

is now the adjudication to be made by the Hon'ble Division Bench

which is going to have the final say on the matter, as such, request for

adjournment of this case.

03. Adjourned.

04. List on 26.02.2026.

(RAHUL BHARTI) JUDGE JAMMU 30.10.2025