Ut Of J And K Th Secretary Service ... vs Monika Sandhu And Others
2026 Latest Caselaw 279 J&K

Jammu & Kashmir High Court

Ut Of J And K Th Secretary Service ... vs Monika Sandhu And Others on 2 February, 2026

                                                                                 SERIAL No. 04


  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
          (IN THE COURT OF REGISTRAR JUDICIAL AT JAMMU)

                                                                WP(C)No. 3339/2025
                                                                  CM No. 7603/2025

UT of J and K Th Secretary Service Selection                        ...Petitioner(s)/Appellant(s)
Board


                             Through: None

                                                 Vs

Monika Sandhu and others                                                        ...Respondent(s)

                             Through: Mr. Adnan Mushtaq, Advocate Vice
                                      Mr. S.S. Ahmed, Advocate for R-1
                                      Mr. Pawan Dev Singh, Advocate for R-4

                                            ORDER

02.02.2026

Hon'ble Court vide its order dated 02.12.2025 had issued notice to the respondent No. 3 and directed to summon the record in O.A No. 61/373/2025 from Central Administrative Tribunal Bench, Jammu It is reported by the concerned clerk, notice issued to respondent No. 3 through registered post on 22.12.2025 has not been received back served or unserved. Postal receipts are annexed with the file. No one has appeared on his behalf and statutory period also stands expired.

However, track consignment record of the postal serving authority bears the endorsement "item delivered". Photocopy of the track consignment record is annexed with the file. So, service deems to have been effected.

It is further reported by the concerned clerk that the robkar was issued vide Dispatch No. 7866 dated 05.12.2025; however, the same has not been received yet.

Today, no one is present on behalf of respondent. Await appearance. In the meantime, concerned clerk is directed to send a fresh reminder to the Central Administrative Tribunal Bench, Jammu for forwarding the scanned record to this Court in compliance to the Hon'ble Court directions.

Re-notify the matter on 09.03.2026.

(Swati Gupta) Registrar Judicial JAMMU 02.02.2026 Kanab