Kounsar Jan vs Union Territory Of J&K & Others
2026 Latest Caselaw 1408 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Kounsar Jan vs Union Territory Of J&K & Others on 10 March, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                Sr. No. 10
                                                                             2026:JKLHC-SGR:45-DB
        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT SRINAGAR
                         (THROUGH VIRTUAL MODE)
CJ Court
                           Case: LPA No. 34/2026 in
                                [WP(C) No. 625/2022]
                                 CM No. 1129/2026
Kounsar Jan                                          ...Petitioner(s)/Appellant(s)

                    Through: Mr. Prince Hamza, Advocate.

                               V/s
Union Territory of J&K & others                               .... Respondent(s)

                    Through: Mr. M.I.Dar, Advocate
                             Mr. Ruaani Baba, Advocate

CORAM:        HON'BLE THE CHIEF JUSTICE
              HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE.

                                      ORDER

10.03.2026 Having argued at some length, learned counsel for the appellant submits that the limited relief he would press for, at this stage, is that the Writ Court, which is already in seisin of the matter, be requested to consider and decide the petition at the earliest. For, the parties are in the second round of litigation and the matter is pending since 2022 and, particularly, the appellant (Kounsar Jan) has since retired from service.

In the wake of the above and in the given facts and circumstances, we are not required to delve any further into the matter. However, we request the learned Writ Court to consider and dispose of the matter finally on the date fixed. And, if for any reason, it is not viable to decide the matter on the said date, the same be decided as expeditiously as possible, preferably within four weeks thereafter.

Disposed of in above terms.

                               (RAJNESH OSWAL)                (ARUN PALLI)
                                    JUDGE                     CHIEF JUSTICE
Jammu
10.03.2026
Pawan Chopra/Secy