Balbir Kumar vs Ut Of J&K And Others
2026 Latest Caselaw 1817 J&K

Jammu & Kashmir High Court

Balbir Kumar vs Ut Of J&K And Others on 1 April, 2026

                                                                   Sr. No. 122
                                                                          2026:JKLHC-JMU:887

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                                        WP(C) No. 795/2026

Balbir Kumar                                       .... Petitioner/Appellant(s)

                        Through:-    Mr. Mohd. Arif, Advocate


                  V/s

UT of J&K and others                                       .....Respondent(s)

                        Through:-    Ms. Priyanka Bhat, Advocate vice
                                     Mrs. Monika Kohli, Sr. AAG
                                     Mr. Suneel Malhotra, GA

CORAM: HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                 ORDER

01.04.2026

1. After arguing for a while, the only prayer made by learned counsel

appearing for the petitioner in the instant petition is that he would feel

satisfied in case the instant petition is treated as representation and be

accorded consideration within some reasonable period, to which,

learned counsel, who have caused appearance on behalf of the

respondents are not averse to the disposal of the instant petition at the

very threshold.

2. With the consent of learned counsel for the parties, the instant petition

is taken up for disposal at the very threshold by directing respondent

Nos. 4 and 5 to treat the instant petition as a representation and accord

consideration to the same in light of the averments pleaded in the writ

petition, within a period of six weeks' from the date a copy of this

order along with the writ petition and annexures are made available to

the said respondents, strictly under rules and as per law.

2026:JKLHC-JMU:887

3. It is made clear that while according consideration to the case of the

petitioner, the respondents shall give due consideration to the

communication dated 04.07.2023, which has been placed on record as

Annexure-I with the writ petition.

4. The order of consideration, which is likely to be passed, be forwarded

to the learned counsel for the petitioner through registered post.

5. The writ petition is disposed of in the manner indicated hereinabove.

(WASIM SADIQ NARGAL) JUDGE

Jammu 01.04.2026 Vishal Khajuria