Vivek Sharma vs Union Of India & Ors
2026 Latest Caselaw 909 J&K

Jammu & Kashmir High Court

Vivek Sharma vs Union Of India & Ors on 18 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                             Supplementary List-II

                                                               Serial No. 106



 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
WP(C) No. 318/2026
CM Nos. 764/2026 &
853/2026

Vivek Sharma
                                                                .....Petitioner(s)

                Through: Mr. S. C. Sharma, Advocate.

              Vs

Union of India & Ors.
                                                             .....Respondent(s)

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

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

                              ORDER

(18.02.2026)

01. After arguing for some time, learned counsel for the

petitioner seeks permission of this Court to withdraw the writ

petition, with liberty to file a fresh petition in case respondents do

not allow him to join the service. His statement is taken on record.

02. The writ petition is, accordingly, dismissed along with

connected application(s) with leave and liberty as prayed for.

(SANJAY DHAR) JUDGE JAMMU 18.02.2026 Bunty