Nisar Ahmad Kumar vs Talat Parvaiz And Others
2021 Latest Caselaw 1297 j&K/2

                                                                             S. No. 52
                                                                             Before Notice (s)
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                AT SRINAGAR
                                              CCP (S) no. 319/2021

      Nisar Ahmad Kumar
                                                                        .... Petitioner(s)
                                         Through:   Mr Mian Tuffail, Advocate vice
                                                    Mr S. F. Qadri, Sr. Advocate
                                                    V/s
      Talat Parvaiz and others
                                                                        ... Respondent(s)
                                         Through:   Mr B. A. Dar, Sr. AAG
      CORAM:
                       Hon'ble Mr Justice Ali Mohammad Magrey, Judge
                                               ORDER

12.10.2021 When this matter was taken up for consideration, Mr B. A. Dar, learned Sr. AAG, was asked as to why the compliance has not been submitted in response whereof the learned Sr. AAG, submitted that office order has been issued by the respondents in reference to the judgment dated 16th April, 2018, passed by this Court in SWP no. 1761/2017 and sought permission to place the same on record.

Copy of the Order No. 269-KRC of 2021 dated 27.09.2021 issued by Financial Advisor & CAO J&K Resident Commission, under the orders of the Principal Resident Commissioner, is taken on record. Perusal of the order would reveal that sanction has been accorded to the release of Rs. 3,93,945.00 in favour of the petitioner, Driver (Grade-II) in compliance to the Government order No. 13 (JK) H&P of 2021 dated 22.09.2021 on account of adjustment against the post of Driver (Grade-II) in the Pay Scale of Level-2 (19900-63200) retrospectively from the date he has been performing his duties as such in the office (w.e.f. 01.01.2010). Copy of the order is furnished to the learned counsel for the petitioner in the open court who seeks and is granted week's time to file his response to the same.

List on 20th October, 2021.

(Ali Mohammad Magrey) Judge Srinagar 12.10.2021 Amjad Lone PS

AMJAD AHMAD LONE 2021.10.12 15:38 I attest to the accuracy and integrity of this document