Shamas Ud Din Malik vs Ut Of J&K & Ors
2026 Latest Caselaw 560 J&K

Jammu & Kashmir High Court

Shamas Ud Din Malik vs Ut Of J&K & Ors on 9 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                        Regular List

                                                      Serial No. 113



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

                        WP(C) No.1579/2024

                             Date of pronouncement : 09.02.2025
                                        Uploaded on : 10.02.2026

Shamas Ud Din Malik

                                                        ....Petitioners

               Through:-     Mr. Anuj Dewan Raina, Advocate

                           V/s

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

               Through:-     Ms. Anshuja Tak, Advocate
\


CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                        JUDGMENT (ORAL)

-

1. Learned counsel for the petitioner submits that, with

the change in the circumstances, the petitioner is

not aggrieved of the impugned transfer order dated

25.06.2024 and to this extent, he does not want to

pursue this writ petition. His statement is taken on

record.

2. The learned counsel further submits that by virtue of

the impugned order dated 03.07.2024, he has been

placed under suspension but now he has joined the

new place of posting and he is being paid full salary.

3. A perusal of the impugned suspension order would

reveal that the cause for placing the petitioner under

suspension had arisen on account of non-joining of

petitioner pursuant to the impugned transfer order

dated 25.06.2024. Now that the petitioner has joined

his new place of posting as indicated in order dated

25.06.2024, the reason for placing him under

suspension does not survive.

4. In view of the above, this petition is disposed of with

a direction to the respondents to review the

impugned suspension order dated 03.07.2024, in the

light of petitioner's withdrawal of the challenge to the

transfer order dated 25.06.2024 and his joining of

new place of working.

5. The petitioner shall be at liberty to approach this

Court afresh, in case the cause survives.

(SANJAY DHAR) JUDGE JAMMU 09.02.2026 Sneha

Whether the judgment is speaking: Yes/No

Whether the judgment is reportable: Yes/No