Union Of India And Others vs Manzoor Ahmed Din
2022 Latest Caselaw 1548 j&K

                                                                        Sr. No.03

             HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                             AT JAMMU


                                                   LPA no. 104/2022
                                                   CM no. 6011/2022
                                                   CAV no. 1059/2022


Union of India and others                                           ..... Appellant(s)

                         Through: Mr. Vishal Sharma, DSGI

                    Vs

Manzoor Ahmed Din                                                  ..... Respondent(s)

                         Through: Mr. C M Koul, Sr. Advocate with
                                  Mr. A R Bhat, Advocate
                                  Mr. A R Bhat, Advocate for Caveator

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

                                       ORDER

31.10.2022

CAV no. 1059/2022

Mr. A R Bhat, Advocate appears for the caveator.

Caveat stands discharged.

LPA no. 104/2022

Notice, to the respondents, waived by Mr. A R Bhat, Advocate for the respondents.

List this matter for consideration on 26.12.2022.

In the meanwhile, subject to appellants reinstating the petitioner- respondent herein in service, the judgment impugned insofar as it relates to the grant of consequential pecuniary benefits shall remain stayed.

                          (Rajesh Sekhri)                 (Sanjeev Kumar)
                              Judge                            Judge
Jammu
31.10.2022
Sahil Toga