Satinder Singh vs Ut Of J&K And Anr
2021 Latest Caselaw 1309 j&K

                                           Sr. No. 25
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU

                                                        WP(C) No. 2248/2021

Satinder Singh                                      .... Petitioner/Appellant(s)

                          Through:-   Mr. K.S. Puri, Advocate.

                    V/s

UT of J&K and anr.                                           .....Respondent(s)

                          Through:-   Mr. Ayjaz Lone, Dy. AG.

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                  ORDER

1. Petitioner through this writ petition seeks the following reliefs:

"a. To inform the petitioner as to whether any seniority list (final) of Deputy Manger (Divisional) pursuant to the judgment of the Hon'ble Division bench have been framed or not.

b. In case the final seniority list pursuant to the direction of the Hon'ble Division bench dated 18.11.2005 has been framed then supply the copy of the same to the petitioner and if the final seniority list has not been framed then the reasons thereof.

c. To award penalty to the respondents for not adhering to the request of the petitioner in supplying the requisite infraction. d. To award compensation in favour of the petitioner for being harassed at the hands of respondents by not providing him the required information."

2. Learned counsel for the petitioner said that petitioner has already

moved an application under RTI as well as served a legal notice to the

respondents to provide him the required information but the same has not

been provided till date. Therefore, he has approached this Court for

seeking a direction to the respondents to provide him information as well

as the seniority list of Deputy Manger (Divisional).

3. Keeping in view the nature and the relief sought for in this petition,

same is disposed of at this stage itself with a direction to the respondents

to decide the application of the petitioner filed by him under RTI by

passing a speaking order and copy of the same may be provided to the

petitioner within a period of four weeks' from the date a copy of this order

alongwith writ petition is made available to the respondents.

4. Disposed of.

(Sindhu Sharma) Judge JAMMU 20.10.2021 MICHAL