Date Of Pronouncement : 18.02.2026 vs Giridhari Aramma & Ors
2026 Latest Caselaw 888 J&K

Jammu & Kashmir High Court

Date Of Pronouncement : 18.02.2026 vs Giridhari Aramma & Ors on 18 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                            2026:JKLHC-JMU:405


                                                       Supplementary List-II

                                                           Serial No. 115



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

                          CCP(S) No. 350/2024
                                   In
                           SWP No. 867/2007

                                Date of pronouncement : 18.02.2026
                                           Uploaded on : 18.02.2026

Subash Chander
                                                            ....Petitioners

                Through:-      Mr. Manik Bhardwaj, Advocate.

                            V/s

Giridhari Aramma & Ors.
                                                        .....Respondents

                Through:-      Mr. Vishal Sharma, DSGI with
                               Mr. Eishaan Dadhichi, CGSC.
\


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

01. Compliance report has been filed by the

respondents, a perusal whereof reveals that a speaking order

has been passed by the respondents and it has been decided

that despite setting-aside the punishment of "severe

reprimand" awarded to the petitioner, he does not come up in

merit for promotion to the rank of Subedar Major and he has

also not been found eligible for grant of honorary rank due to

his placement in low medical category and ACR criteria. As per

the said order, the grant of financial benefits subsequent to

2026:JKLHC-JMU:405

quashing of punishment has been taken up with the Pay

Account Office and amount due to the petitioner will be paid in

due course.

02. Learned counsel for the respondents has produced

another communication dated 03.02.2026 wherein it has been

stated that no recovery was effected from the petitioner on

account of punishment of "Severe Reprimand" as such no

action in this regard is required to be taken.

03. Having regard to the statement of facts/compliance

report filed by the respondents, the judgment of the writ court

stands complied with, as such, the contempt proceedings are

closed. However, it shall be open the petitioner to work out an

appropriate remedy, if at all he is aggrieved of order dated

20.12.2024 or communication dated 03.02.2026.

04. Disposed of along with connected application(s), if

any.

(SANJAY DHAR) JUDGE JAMMU 18.02.2026 Bunty Whether the judgment is speaking: Yes/No

Whether the judgment is reportable: Yes/No