Ut Of J&K And Others vs Jaswant Kumar
2025 Latest Caselaw 2000 J&K

Jammu & Kashmir High Court

Ut Of J&K And Others vs Jaswant Kumar on 9 September, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                       Sr. No. 57



         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

WP(C) No. 2481/2025

UT of J&K and others                                  .....Applicant(s)/Petitioner(s)

                               Through :- Mrs. Monika Kohli, Sr. AAG

                         v/s
Jaswant Kumar                                                    .....Respondent(s)

                               Through :-

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

                                   ORDER

09.09.2025

1. Issue notice to the respondent, returnable within four weeks. Requisites for

service within two weeks.

2. List on 31.10.2025.

3. In the meanwhile, subject to objections and till next date of hearing before

the Bench, the judgment impugned shall stay to the extent it directs the

restoration of pay/pension of the respondent, which he was getting prior to

the issuance of the order impugned in the O.A.

(Sanjay Parihar) (Sanjeev Kumar) Judge Judge

JAMMU 09.09.2025 Vishal Khajuria