Abdul Majeed Shah & Anr vs U. T Of J&K & Ors
2021 Latest Caselaw 1249 j&K/2

                                                                                     Sr. No. 104

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

                                            WP (C) No. 2014/2021
                                            CM No. 6646/2021

             Abdul Majeed Shah & Anr.                                     ...Petitioner(s)
                                Through:    Mr. L. A. Latief, Advocate.

                      V/s

           U. T of J&K & Ors.                                             ...Respondent(s)

Through: Ms. Masooda Jan, Advocate.

CORAM: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

(ORDER)

Ms. Masooda Jan, Advocate who is present in the Court waives notice

on behalf of the respondents.

Learned counsel for the petitioner submits that petitioner would feel

satisfied if the writ petition is disposed of at its threshold.

Having regard to the averments made in the writ petition and the

submission made at Bar, this writ petition is disposed of with a direction to

the respondent-authority to consider the case of the petitioner for release of

the retiral/pensionary benefits in light of the Judgment of the Hon'ble

Supreme Court reported in AIR 2013 SCC 3383 of course under rules by

passing a speaking order within a period of one month from the date

certified copy of this order along with complete paper book is made

available to the respondent-authority. Disposed of.

(TASHI RABSTAN) JUDGE Srinagar 6th October, 2021.

"Ab. Rashid"

ABDUL RASHID GANAI 2021.10.10 22:28 I attest to the accuracy and integrity of this document