Mehrajud Din Ashie (Senior ... vs Mohammad Younis Malik And Another
2022 Latest Caselaw 2187 j&K/2

                                                      Sr. No. 15
                                                      Regular Cause List
         IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                            AT SRINAGAR

                                CCP (S) No.445/2020

    Mehrajud din Ashie (Senior Citizen)                 ...Appellant(s)/Petitioner(s)



    Through: Mr. Altaf Haqani, Sr. Advocate with Mr. Asif Mir, Advocate

                                          Vs.

     Mohammad Younis Malik and another                             ...Respondent(s)



    Through: Mr. Hilal Ahmad Wani, AAG vice Mr. Sheikh Mushtaq, AAG

    CORAM:
    HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE.


                                      ORDER

12-12-2022

The petitioner through the medium of instant petition has sought implementation of judgment of the writ court to the extent of payment of interest on delayed payment and release of increments for the period with effect from December, 1986 to December 1994.

The statement of facts filed by the respondents indicates that the petitioner has been paid dues of salary and the pensionary benefits but the statement of facts does not indicate anywhere as to whether interest and the increments have been paid to the petitioner in accordance with the judgment of the writ court. To this extent respondents are directed to file fresh statement of facts/compliance report on the next date of hearing.

Be listed on 14.02.2023.

(SANJAY DHAR) JUDGE

SRINAGAR 12-12-2022 "Shameem H."