At Srinagar vs Navin Kumar Choudhary & Ors
2021 Latest Caselaw 1692 j&K/2

                                                                    Sr. No.14

                                                                   Regular list

IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR
              CCP (S) 83/2021CM 1286/2021
Nazir Ahmad Ganai                                 ...Petitioner(s)/Appellants.

Through:       Mr Showkat Ahmad Makroo, Sr. Advocate with
               Mr Basharat Ahmad Wani, Advocat.
                                 Vs.

Navin Kumar Choudhary & Ors                                ....Respondent(s)
Through:       Mr Bikram Deep Singh, GA.
CORAM:
HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
                           ORDER

28.12.2021 Respondents have filed their statement of facts and have indicated the steps that have been taken by them to comply with the judgment. Although the stand taken by the respondent in the statement of facts demonstrates prima facie the compliance of the judgment but it would be appropriate if the respondents pass a formal speaking order in this regard.

Regarding the payment of salary, the stand of the respondents is that the case of the petitioner has been submitted to the higher authorities for consideration but that would be considered only after the petitioners submit the affidavit duly signed by the First Class Magistrate.

Learned counsel for the petitioner submits that he is ready to submit an affidavit as requisitioned by the respondents. Subject to submitting of the required documents, matter with regard to the salary, shall be accorded consideration.

Let the matter come up for consideration on 23rd March, 2022.

In the meanwhile, respondents shall pass a formal speaking order and place the same on record.

(SANJEEV KUMAR) JUDGE Srinagar 28.12.2021 Hilal.