Ut Of J&K And Others vs Veer Ji Raina
2026 Latest Caselaw 1621 J&K

Jammu & Kashmir High Court

Ut Of J&K And Others vs Veer Ji Raina on 24 March, 2026

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                            2026:JKLHC-JMU:825-DB



                                                                   Sr. No. 47

     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                                        WP (C) No. 706/2026

UT of J&K and others                                .... Petitioner/Appellant(s)

                        Through:-    Ms. Chetna Manhas, Advocate vice
                                     Mrs. Monika Kohli, Sr. AAG

                  V/s

Veer Ji Raina                                                .....Respondent(s)

                        Through:-

CORAM:      HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
            HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
                             ORDER (ORAL)

24.03.2026

1. Impugned in this petition, filed by the Union Territory of Jammu &

Kashmir, is an order and judgment dated 25.03.2025, passed by the

Central Administrative Tribunal, Jammu Bench, Jammu, ["the

Tribunal"], in TA No. 6680/2021 [SWP No. 1006/2012] titled "Veer Ji

Raina Vs. State of J&K and others", whereby the Tribunal has allowed

the application of the respondent and has directed the petitioners herein

to implement the recommendations of the Departmental Promotion

Committee (DPC) made on 13.02.2012.

2. The impugned judgment is assailed by the petitioners primarily on the

ground that the Tribunal has not taken note of the fact that, during the

pendency of the petition, a fresh DPC was constituted vide Government

Order dated 04.07.2013, and on the basis of the recommendations made

by the fresh DPC, the respondent was promoted as Head Assistant

prospectively vide order dated 31.12.2013.

2026:JKLHC-JMU:825-DB

3. Having heard learned counsel for the petitioners and perused the

material on record, we are of the considered opinion that the directions

issued by the Tribunal, in terms of the judgment impugned, are

rendered infructuous and are rather adverse to the interest of the

respondent.

4. The grievance of the respondent, as was projected in the petition before

the Tribunal, has been redressed by the petitioners by promoting him as

Head Assistant vide order dated 31.12.2013 on the basis of the

recommendations made by the fresh DPC convened in the year 2013. It

seems that aforesaid fact was either not brought to the notice of the

Tribunal or it escaped its attention. Be that as it may, this petition is

disposed of by holding that the directions issued by the Tribunal in

terms of the judgment impugned are erroneous and rendered

infructuous in view of the development that took place during the

pendency of the petition before the Tribunal, i.e., grant of promotion to

the respondent with effect from 31.12.2013. With the aforesaid

observations, the petition is allowed and the judgment impugned is set

aside.

5. The writ petition is, accordingly, disposed of.

                         (SANJAY PARIHAR)               (SANJEEV KUMAR)
                               JUDGE                          JUDGE
Jammu:
24.03.2026
Shafqat
                     Whether this order is speaking: Yes/No

                    Whether this order is reportable: Yes/No