Mohan Lal vs M. H. Malik Secy. Floriculture And
2021 Latest Caselaw 251 j&K

                                                                                 S. No.114
                               HIGH COURT OF JAMMU AND KASHMIR
                                             AT JAMMU

                                                                     CM No. 2103/2021 in
                                                                     CPSW No. 694/2017

             Mohan Lal                                               ...Applicant/Petitioner(s)

                    Through :- Mr. S. S. Ahmed, Advocate
                   v/s              <




        M. H. Malik Secy. Floriculture and               .....Respondent(s)
        another
        't




                                   Through :- Ms. Chetna Manhas, GA


        Coram:                 HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                                     ORDER

CM No. 2103/2021

This is an application seeking permission of the Court to file

supplementary affidavit. It is stated that in the compliance report filed by the

respondents, it is stated that they have complied with the judgment and have paid

all the consequential benefits to the petitioner whereas two in-situ promotions, to

which, the petitioner was also entitled have not yet been granted to him and

therefore necessity to file supplementary affidavit.

The application, for the reasons stated herein, is allowed.

Supplementary affidavit is ordered to be taken on record.

Learned counsel for the respondents seeks and is granted two weeks'

time to file response to supplementary affidavit.

List on 30.03.3021.

(SANJEEV KUMAR) JUDGE JAMMU 05.03.2021 Paramjeet

PARAMJEET SINGH 2021.03.08 16:01 I attest to the accuracy and integrity of this document