Mahesh Chander Nagar And Another vs Naveen Choudhary
2021 Latest Caselaw 395 j&K

                                                                              S. Nos. 204
                               HIGH COURT OF JAMMU AND KASHMIR
                                             AT JAMMU

                                                             CM No. 9543/2019 in
                                                             CPSW No. 630/2018

        Mahesh Chander Nagar and another                            ...Applicant/Petitioner(s)

                                   Through :- Mr. Abhishek Wazir, Advocate
                                  v/s
                                    <




        Naveen Choudhary, Comm. Secy. Finance                              .....Respondent(s)
        Deptt. and another
        't




                                   Through :- Mr. K. D. S. Kotwal, Dy. AG for R-1
                                              Mr. Vishal Bharti, Dy. AG for R-2
        Coram:                 HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                                     ORDER

Learned counsel for the respondents submits that the judgment qua

24 petitioners has already been complied with and terminal benefits in their

favour have been released. However, terminal benefits could not been released in

favour of the applicants herein, in view of the freezing the Account Head of the

Department.

Mr. Vishal Bharti, learned Dy. AG appearing on behalf of

respondent No. 2 seeks and is granted four weeks' time to submit the compliance

report making it clear that in case, the compliance is not reported by the next date

of hearing, the Managing Director Horticulture, Produce, Marketing and

Processing Corporation, shall appear in person.

List on 10.05.2021.

(SANJEEV KUMAR) JUDGE JAMMU 26.03.2021 Shivalee

SHIVALEE KHAJURIA 2021.03.29 17:26 I attest to the accuracy and integrity of this document