Syed Tasaduq Hussain Qadiri & Ors vs Ut Of J&K And Others
2021 Latest Caselaw 1234 j&K/2

                                                                  Sr. No.37

IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                   AT SRINAGAR

CJ Court

                         WP(C) No.1983/2021

Syed Tasaduq Hussain Qadiri & Ors.            ...Petitioner(s)/Appellants.
Through:   Mr. Salih Pirzada, Advocate.
                                   Vs.
UT of J&K and others.                                   ....Respondent(s)
Through:
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                               ORDER

01.10.2021

1. Heard Mr. Salih Pirzada, learned counsel for the petitioners.

2. The petitioners are Secretaries working in the High Court. They

want Super Time Scale in terms of SRO 386 of 2008 and Rule 5 of the

Jammu & Kashmir Administrative Service Rules, 2008.

3. The petitioners are also claiming benefit/ support from the

judgment dated 29.12.2014 passed by the learned Single Judge of this

Court in SWP No.437/2014 which is said to have become final as Letters

Patent Appeal as well as the SLP against the same stands dismissed.

4. In view of the aforesaid facts and circumstances, instead of keeping

the matter pending on the judicial side, we dispose of the same with liberty

to the petitioners to submit their grievance by way of a representation

before the Registrar General of the High Court within a period of two

weeks from today and in case any grievance is raised by the petitioners regarding grant of Super Time Scale, the same shall be considered on its

own merit in accordance with law most expeditiously.

5. Writ petition stand disposed of accordingly.

                              (VINOD CHATTERJI KOUL)                          (PANKAJ MITHAL)
                                            JUDGE                             CHIEF JUSTICE
                      Srinagar
                      01.10.2021
                      Abdul Qayoom, PS




ABDUL QAYOOM LONE
2021.10.01 14:48
I attest to the accuracy and
integrity of this document