Nisar Ahmad Kumar vs Talat Parvez And Ors
2021 Latest Caselaw 902 j&K/2

                                                                    Serial No. 296
                                                                   After Notice List


HIGH COURT OF JAMMU & KASHMIR AND LADAKH AT
                 SRINAGAR

                                                     CCP(S) No. 319/2021
                                                      CM No. 5329/2021



Nisar Ahmad Kumar
                                                              ..... Petitioner(s)
                            Through: -
    Mr. Faisal Qadri, Sr. Advocate with Ms. Jasia Ali, Advocate

                                              V/s
Talat Parvez and Ors.
                                                           ..... Respondent(s)

Through: -

Mr. B. A. Dar, Sr. AAG CORAM:

Hon'ble Mr Justice Ali Mohammad Magrey, Judge (ORDER) 13.08.2021

Compliance report stands filed, perusal whereof reveals that

the respondents are in the process of implementation of the Judgment

and seek further time to report compliance. Paragraphs 3 and 4 of the

compliance report being relevant are taken note of:-

"3. That in compliance to the Judgment of the Hon'ble Court, the respondent department examined the case and found that the petitioner who was initially appointed as Chowkidar and subsequently allowed to perform the job of a Driver in Resident Commission Office, New Delhi. In terms of Judgment of the Hon'ble Court, the services of the petitioner are required to be regularized against the post of driver, as such, the case has been submitted to competent authority for accord of sanction to the regularization of services of petitioner against the post of driver in pursuance to directions of Hon'ble Court.

4. That it is respectfully submitted that immediately after the approval of competent authority, the necessary orders will be issued without any delay."

In view of the stand taken by the respondents, two weeks

further time is granted to them to submit compliance.

List on 27th August, 2021 in the supplementary cause list.

CM No. 5329/2021

On the set of facts and grounds urged, coupled with the

submissions made at Bar, the instant application is allowed and the

respondents are exempted from personal appearance till further

orders.

CM disposed of.

Copy of the order be provided to Mr. B. A. Dar, learned Sr.

AAG, under the seal and signature of the Bench Secretary today itself

for compliance.

(Ali Mohammad Magrey) Judge

SRINAGAR 13.08.2021 "Mohammad Yasin Dar"

MOHAMMAD YASIN DAR 2021.08.13 16:20 I attest to the accuracy and integrity of this document