Jammu & Kashmir High Court
Ut Of J&K And Others vs Madan Lal And Others on 10 March, 2026
Author: Rajnesh Oswal
Bench: Rajnesh Oswal
Serial No. 01
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
LPA No. 49/2023
Along with Connected Matters
UT of J&K and others .....Appellant(s)/Petitioner(s)
Through: Mr. Vishal Sharma, DSGI with
Mr. Eishaan Dadhichi, CGSC
Ms. Monika Kohli, Sr. AAG.
vs
Madan Lal and others ..... Respondent(s)
Through: Mr. Z. A. Shah, Sr. Advocate with
Mr. J. I. Balwan, Advocate
Mr. P. N. Raina, Sr. Advocate with
Ms. J. A. Hamal, Advocate
Mr. Tarun Sharma, Advocate.
Mr. N. D. Qazi, Advocate.
Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE
ORDER
10.03.2026
1. Heard Mr. Z. A. Shah, learned Senior Counsel at length. The controversy has narrowed down to the honorarium which was being paid to the respondents prior to the Scheme of 2022, as the new scheme has the effect of reducing the honorarium of the respondents from Rs. 18,000/- to Rs. 4,500/- per month.
2. In view of this, we deem it appropriate to request Mr. Vishal Sharma, learned DSGI to seek instructions as to whether the honorarium being paid to the respondents under the new scheme of 2022 can be reasonably enhanced.
3. Mr. Vishal Sharma shall report instructions on the next date of hearing.
2 LPA No. 49/2023
Along with Connected Matters
4. List for arguments by Mr. P. N. Raina, learned Senior Counsel for other respondents in the connected matters on 02.04.2026.
(SANJAY PARIHAR) (RAJNESH OSWAL)
JUDGE JUDGE
Jammu
10.03.2026
Sahil Padha