Ved Parkash And Others vs M. H. Malik
2021 Latest Caselaw 1180 j&K

                                                                            Sr. No. 69



        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                        AT JAMMU


Case: CPSW No. 464 of 2017


Ved Parkash and others                                     .....Appellant/Petitioner(s)

                                 Through :- Mr. M. Y. Akhoon, Adv.

                           v/s

M. H. Malik, Secy. Floriculture and others                          .....Respondent(s)

                                 Through :- Mr. Vishal Bharti, Dy. AG


Coram:       HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                                     ORDER

Learned counsel for the respondents submits that he is short of

brief, as such, he is not in a position to assist this Court. This Court expects Mr.

Bharti, learned Dy. AG to suitably advise the respondents with regard to the

status of casual labourers vis-à-vis daily wagers as per the judgment of the

Division Bench of this Court.

List on 11.11.2021.

(RAJNESH OSWAL) JUDGE JAMMU 24.09.2021 Paramjeet