Robkar vs Manzoor Ahmad Lone And Others
2021 Latest Caselaw 704 j&K/2

                                                                                S. No. 107
                                                                                Before Notice
                               HIGH COURT OF JAMMU AND KASHMIR
                                           AT SRINAGAR
                                          CCP no. 2/2020 in
                                        CCP (S) no. 458/2019 c/w
                                         CCP (S) no. 458/2019
       Robkar
                                                                          .... Petitioner(s)
                                       Through:    Mr S. F. Qadri, Sr. Advocate with
                                                   Ms Jasiya Ali, Advocate

                                                   V/s
       Manzoor Ahmad Lone and others
                                                                       ... Respondent(s)
                                        Through:   Mr B. A. Dar, Sr. AAG
      CORAM:
                       Hon'ble Mr Justice Ali Mohammad Magrey, Judge
                                               ORDER

05.07.2021 Perusal of the latest compliance filed by the respondent no. 2, Director Agriculture Kashmir, reveals that the matter has been taken up with the Administrative Department vide letter No. Agri/LS(Ang-79)NG/2021-22/82-83 dated 29.06.2021 seeking necessary directions.

Needless to mention that there is no definite stand taken by the respondents qua implementation of the judgment which provides for regularization of the services of the petitioner in terms of SRO 64 of 1994 on the parity of respondent no. 6 namely Shamas-ud-din Rather who is stated to have been regularized with effect from 2004, with further direction to release his salary etcetera. The regularization order issued in favour of the petitioner w.e.f. 18.9.2019 with certain conditions amounts to alteration of the judgment.

In the above background, Principal Secretary to Government, Agriculture Department shall file affidavit/ response within four weeks with reference to implementation of the judgment.

List on 16th August, 2021 Registry to furnish copy of this order to Mr B. A. Dar, learned Sr. AAG, for compliance.

(Ali Mohammad Magrey) Judge Srinagar 05.07.2021 Amjad Lone PS

AMJAD AHMAD LONE 2021.07.05 16:45 I attest to the accuracy and integrity of this document