Mohd Israil And Ors vs M. Raju And Ors
2022 Latest Caselaw 93 j&K

                                         h475




                                                                      S.No.36

          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                           AT JAMMU
                      (through virtual mode)


                                                 CPSW No. 189/2018
Mohd Israil and ors




                                                    ...petitioners)
                              Through:- Mr. Sudershan Sharma Advocate
          V/s
M. Raju and ors
                                                  ...Respondent(s)
                             Through:-          Mr. R.S.Jamwal AAG.

Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                         ORDER

In compliance to the order dated 06.10.2021, respondent No.6 has filed the compliance report on behalf of the respondents in which it is pointed out that the wages for the period of two months have been released in favour of the petitioners, whereas, for rest of the wages from November 2011 to April 2012, the matter has been taken up with the Chief Engineer concerned for release of funds to the tune of Rs.7.28 lac, so that rest of the wages due to the petitioners are also paid. Learned counsel for the respondents, therefore, prays for some reasonable time so that balance amount too can be released to the petitioners.

On his request, four weeks as a last and final opportunity is granted to comply with the judgment and disburse rest of the wages to the petitioners. It is made clear that in case the wages payable to the petitioners are not paid by the next date of hearing, the Executive Engineer and the Chief Engineer concerned shall appear in person.

List on 15.03.2022.

(Sanjeev Kumar) Judge Jammu 04.02.2022 Sanjeev