Narinder Singh vs U.T. Of J&K And Ors
2026 Latest Caselaw 248 J&K

Jammu & Kashmir High Court

Narinder Singh vs U.T. Of J&K And Ors on 2 February, 2026

                                                                          Sr. No. 2
         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU
Case: WP(C) No. 156/2026

Narinder Singh                                         ..... Petitioner(s)/Appellant(s)

                      Through :- Mr. Sachin Gupta, Advocate

                 Vs

U.T. of J&K and Ors.                                               .....Respondent(s)

                      Through :- Ms. Priyanka Bhat, Advocate vice
                                 Mrs. Monika Kohli, Sr. AAG
          CORAM:
          HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                            ORDER

02.02.2026

01. After arguing for a while, learned counsel for the petitioner submits

that he would feel satisfied, if the instant petition is disposed of by directing

the respondents to accord consideration to the case of the petitioner by treating

the instant writ petition as a representation within some stipulated period and

also in light of the law laid down by this Court in WP(C) No. 2472/2022, titled

'M/s Saint Solider Engineer and Contractor Pvt. Ltd. vs. U.T. of J&K and

Ors.'

02. Learned counsels for the respondents submit that they are not averse

to the aforesaid preposition, provided the case of the petitioner is directed to be

accorded consideration under rules and as per law.

03. With the consent of the learned counsel for the parties, the instant

writ petition is taken up for final disposal at the very threshold and, is

accordingly, disposed of by directing the respondent No. 2 to treat the instant

writ petition as a representation and to accord consideration within a period of

four weeks from the date, a copy of this order as well as copy of the instant

writ petition along with the annexure(s) are made available to the said

respondent, strictly under rules and as per law and also in light of the law laid

down by this Court in the aforesaid case (supra). The order of consideration,

which is likely to be passed be forwarded to the petitioner by the said

respondent through registered post.

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

the petitioner by way of representation, respondents shall also accord due

consideration to the communication issued by Chief Engineer, Jal Shakti

(Irrigation & Flood Control) Department, Jammu, a perusal whereof reveals

that respondents have admitted the liability of the petitioner to the tune of Rs.

89.72 lacs and that the Administrative Department, through the Principal

Secretary to the Government, has been requested to release funds for clearance

of the outstanding liability of the petitioner towards the work executed.

05. The instant writ petition, is accordingly, 'disposed of' along with

connected application(s) in the manner indicated above.

(WASIM SADIQ NARGAL) JUDGE

JAMMU 02.02.2026 Mihul