Narbeeer Singh And Another vs R. K. Goyal
2021 Latest Caselaw 1051 j&K

                                                                   Sr. No. 16


        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU


                                                 CPOWP No. 262/2018

Narbeeer Singh and another                          .....Appellant(s)/Petitioner(s)

                         Through: Mr. Ankur Sharma, Advocate.

                    Vs

R. K. Goyal, Secy. Home and another                           ..... Respondent(s)

                         Through: Mr. Sanchit Verma, Advocate vice
                                  Mr. Raman Sharma, AAG.

Coram: HON'BLE MR. JUSTICE DHIRAJ SINGH THAKUR, JUDGE

                                     ORDER

07.09.2021

Learned counsel for the petitioners states that the respondents have

not at all considered the issue of grant of ex-gratia amount, which was ordered

to be considered vide judgment and order dated 11.05.2018, passed in OWP No.

1196/2016.

Learned counsel for the respondents seeks and is allowed six weeks'

time to pass the order of consideration in compliance to the aforementioned

judgment. Let the needful be done within a period of six weeks from today.

List again on 25.10.2021.

(Dhiraj Singh Thakur) Judge Jammu 07.09.2021 Ram Krishan