Mst. Raja Begum & Ors vs J&K State Forest Corporation & Ors
2021 Latest Caselaw 1322 j&K/2

                                                                   S. No. 35
                                                                   After Notice Matters

                     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                AT SRINAGAR
                                                                              SWP 2335/2018
                                                                                  IA (1/2018)
                                                                              CM (4351/2021)
                                                               alongwith all connected matters


           Mst. Raja Begum & Ors.                                               ...Petitioner(s)

                                       Through:      Mr. Zahoor Jan, Adv.

                     V/s
           J&K State Forest Corporation & Ors.
                                                                            ...Respondent(s)

                                       Through:      Ms. Asifa Padroo, AAG
           CORAM:
                               Hon'ble Mr. Justice Sanjay Dhar, Judge.

                                                  ORDER

25.10.2021 In Para (5) and (6) of the reply filed by respondents, it is submitted that the COLA claims of retired employees who had agitated the issue before this Court in a case titled Ghulam Mohiuddin Sofi & Ors. Vs State of J&K & Ors. in SWP 2461/2013 is subjudice before the Division Bench of this Court in LPA titled Managing Director SFC Vs Ghulam Mohiuddin Sofi.

Learned counsel for petitioner has claimed that the lis pending in the aforesaid LPA has nothing to do with his case, whereas learned counsel for respondents submits that the issue which is subjudice in LPA has direct bearing on the instant petition. Learned counsel for the parties are, therefore, directed to place on record a copy of the writ petition bearing No. 2461/2013, a copy of the judgment passed thereon, as also a copy of the LPA and copies of orders, if any, passed in the LPA so as to facilitate this Court to arrive at a decision as to whether the issues involved in the two cases are of similar nature.

Meanwhile pleadings in all the writ petitions shall be completed by the parties.

List on 15.11.2021.

(Sanjay Dhar) Judge SRINAGAR 25.10.2021 SHAMEEM HAMID MIR 2021.10.28"Amir"

12:11 I attest to the accuracy and integrity of this document