Union Territory Of J&K And Ors vs Gulzar Ahmad Malik & Anr
2026 Latest Caselaw 5 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Union Territory Of J&K And Ors vs Gulzar Ahmad Malik & Anr on 27 January, 2026

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                   Serial No. 09
                                                 REGULAR CAUSE LIST

 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT SRINAGAR

                        WP(C) 69/2026
                        CM(144/2026)

Union Territory of J&K and Ors.          ...Appellant/Petitioner(s)


Through: Mr. Jahingeer Ahmad Dar, GA.

                              Vs.

Gulzar Ahmad Malik & Anr.                         ...Respondent(s)

Through:

CORAM:
         HON'BLE MS. JUSTICE SINDHU SHARMA, JUDGE.
         HON'BLE MR. JUSTICE SHAHZAD AZEEM, JUDGE.
                            ORDER

27.01.2026

06. Mr. Jahingeer Ahmad Dar, learned Government Advocate submits that vide the impugned judgment dated 8th April, 2025, the Tribunal has proceeded in terms of the order passed by it in "OA No. 592/2023 titled Mehraj-ud-Din and Ors. vs Union Territory of J&K and Ors." He submits that the judgment passed by the Tribunal has been considered by this Court in a writ petition bearing "WP(C) No. 1628/2025 titled Union Territory of J&K and Ors vs Mehraj Ud Din & Ors", in which this Court has stayed the impugned order, insofar it provides for providing of retiral benefits without deducting the benefit extended under SRO 59 of 1990.

07. Issue notice to the respondent(s), returnable by or before the next date of hearing.

08. Requisites for service within one week.

09. List this case along with WP(C) No. 1628/2025 on 16th February, 2026.

10. In the meantime, subject to objections from the other side and till the next date of hearing before the Bench, the impugned judgment to the extent of providing of retiral benefits without deducting the benefit extended under SRO 59 of 1990, shall remain stayed, however, there shall be no recovery from the respondents.

                                    (SHAHZAD AZEEM)            (SINDHU SHARMA)
                                         JUDGE                      JUDGE
                     SRINAGAR:
                     27.01.2026
                     "HAMID"