Date Of Pronouncement : 09.02.2026 vs Ut Of J&K & Ors
2026 Latest Caselaw 558 J&K

Jammu & Kashmir High Court

Date Of Pronouncement : 09.02.2026 vs Ut Of J&K & Ors on 9 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                              2026:JKLHC-JMU:260


                                                              Regular List

                                                             Serial No. 100



IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT JAMMU


                          WP(C) No. 2203/2023
                           CM No. 5095/2023


                              Date of pronouncement : 09.02.2026
                                         Uploaded on : 10.02.2026

Udit Slathia
                                                                 ....Petitioner

                Through:-     Mr. C. B. Slathia, Advocate.

                            V/s

UT of J&K & Ors.
                                                             .....Respondents

                Through:-     Mr. P. D. Singh, Dy. AG.
\


CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                            ORDER (ORAL)

01. The petitioner, through the medium of the present

petition, is seeking a direction upon the respondents for his

appointment on compassionate basis on account of the

death of his father, namely, Sh. Pardeep Singh, who is

stated to have died while in employment of the respondent-

Department. The petitioner is stated to have made a

representation dated 10.03.2023 to the respondents for his

appointment on compassionate basis.

2026:JKLHC-JMU:260

02. The respondents in their reply have not denied

the factual aspects of the case inasmuch as they have

admitted the death of the father of the petitioner in harness.

They have also admitted the receipt of representation dated

10.03.2023 from the petitioner. In fact, the respondents

have admitted the right of the petitioner to be considered for

compassionate appointment. It has been submitted by the

respondent that the representation of the petitioner is under

process and certain clarifications were sought from the

petitioner. Upon receipt of the clarifications from the

petitioner, his representation has been forwarded to the

Commissioner/Secretary to the Govt., Cooperative

Department, UT of J&K.

03. In view of the pleadings of the parties, this

petition can be disposed of at this stage itself by extending

an appropriate direction upon the respondents for

consideration of the claim of the petitioner at the earliest as

the compassionate appointment by its very nature requires

immediate consideration so as to enable the affected family

to tide over the adversity.

04. Accordingly, the writ petition is disposed of with

a direction upon the respondents to consider the case of the

petitioner for compassionate appointment in accordance

2026:JKLHC-JMU:260

with the rules holding the field, most expeditiously,

preferably within a period of three months from today.

05. Disposed of along with connected

application(s).

(SANJAY DHAR) JUDGE JAMMU 09.02.2026 Bunty Whether the order is speaking: Yes

Whether the order is reportable: No