Abdul Majid And Others vs Kitayat H Rizvi
2021 Latest Caselaw 521 j&K

                                                                                   Case No. 202
                                                                           (After Notice Cause List)
                                     HIGH COURT OF JAMMU & KASHMIR
                                                 AT JAMMU
                                          (Through Video Conference)

                                                                   CPSW No. 472/2015

              Abdul Majid and others                                  .....Appellant(s)/Petitioner(s)

                                          Through: Mr. Ajay Abrol, Advocate

                                     Vs

              Kitayat H Rizvi, Secy. Transport and others                       ..... Respondent(s)

                                          Through: Mr. Adarsh Bhagat, GA

              Coram: HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE

                                                       ORDER

27.04.2021

Learned counsel for the petitioners states that even when the

petitioners have continued to discharge their duties as Daily Wagers, they have

not been paid their wages till August, 2020. It is stated that despite the clear

directions issued vide judgment and order dated 12.09.2014, the same has not

been complied with in its letter and spirit. Let the arrears of wages be paid by

the respondents to the petitioners for the period they have worked within four

weeks from today.

List again on 04.06.2021.

Copy of this order be provided to Mr. Adarsh Bhagat, learned GA

through e-mail for compliance.

(Dhiraj Singh Thakur) Judge Jammu:

27.04.2021 Muneesh

MUNEESH SHARMA 2021.04.29 16:57 I attest to the accuracy and integrity of this document