Jammu & Kashmir High Court
Jagdev Singh vs Uoi & Ors on 24 April, 2026
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Sr. No.33
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
SWP No. 3043/2015
IA No. 1/2015
IA No. 1/2017
Jagdev Singh .....Appellant(s)/Petitioner(s)
Through: None.
Vs
UOI & Ors. ..... Respondent(s)
Through: None.
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
24.04.2026
01. In the instant petition, theHpetitioner I G H seeks direction to the respondents to O F benefit pay him pension after grantingC JOAUMof RMACP TU & along with arrears.
KASHMIR AND
02. In this petition, notice was issued on 18.11.2015, and thereafter, it has not LADAKH come up for consideration.
03. It appears that no steps have been taken by the petitioner to get it listed. Today, when the case was called out for hearing, nobody appeared on behalf of the petitioner. This indicates that the petitioner has lost interest in prosecuting the instant petition.
04. In view of the above, the instant petition is dismissed for non- prosecution, along with connected application(s).
05. Interim direction, if any, shall stand vacated.
(Sanjeev Kumar) Judge Jammu 24.04.2026 Renu Renu Bala 2026.04.29 11:21 I attest to the accuracy and integrity of this document