Robkar vs Manzoor Ahmad Lone And Ors
2021 Latest Caselaw 126 j&K/2

                                                                Serial No. 106

                                                                  Admission



         IN THE HIGH COURT OF JAMMU AND KASHMIR
                       AT SRINAGAR
                                          CCP No. 02/2020 in[CCP(S) No. 458/2019]
                                           CM No. 830/2021


Robkar
                                                                 ..... Petitioner(s)
                                  Through: -
                      Mr. Faisal Qadri, Sr. Advocate with
                           Ms. Jasia Ali, Advocate
                                         V/s

Manzoor Ahmad Lone and Ors.
                                                               ..... Respondent(s)

Through: -

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

Hon'ble Mr Justice Ali Mohammad Magrey, Judge (ORDER) 16.02.2021 Mr. Chowdary Mohammad Iqbal, Director, Agriculture Kashmir, Dr. Syed

Wasim Ahmad, Chief Agriculture Officer, Anantnag, and Mr. Showkat Hussain,

Mushroom Development Officer, Anantnag are present.

Compliance report stands filed in terms whereof the petitioner is stated to

have been allowed to join the office of Mushroom Development Officer, Anantnag

on 24.12.2020 and the salary for the month of January, 2021, stands released in his

favour. It is stated that the case of the petitioner has been submitted to the

Police/CID for verification of antecedents.

Since the rule stands framed and the reply is yet to be filed by the officers

against whom the rule has been framed, therefore, four weeks' time is granted to

respondents to submit the reply to the show cause notice and compliance. The

respondents while submitting the reply and the compliance shall stake note of the

order made on December 15, 2020, copy whereof shall be furnished to Mr. B. A.

Dar, learned Sr. AAG along with order passed today.

The examination of the compliance reveals that the service of the petitioner

stands regularized in terms of order dated 18.09.2019, issued by the Director,

Agriculture, Kashmir, and the benefit has been given to petitioner with immediate

effect, which as stated by Mr. Faisal Qadri, learned Sr. Advocate is violation of the

Judgment passed by this Court, as the petitioner is entitled for such regularization

from the early date. The respondents are directed to implement their own order by

releasing the benefits, which have accrued to the petitioner from September, 2019,

which shall be without prejudice to his rights, qua implementation of the

Judgment.

List on 17.03.2021.

Subject to releasing of the benefits, which have accrued to the petitioner

from September, 2019, the personal appearance of the respondents who are present

in the Court as well as Commissioner Secretary to Government Agriculture

Production Department is dispensed with.

(Ali Mohammad Magrey) Judge

SRINAGAR 16.02.2021 "Mohammad Yasin Dar"

MOHAMMAD YASIN DAR 2021.02.17 16:05 I attest to the accuracy and integrity of this document