Abdul Rashid Bhat And Ors vs Hardesh Kumar And Ors
2022 Latest Caselaw 1870 j&K/2

                                                                   S. No.18
                                                                   Regular list
      IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                         AT SRINAGAR
                                   CCP(S) No. 53/2022

    Abdul Rashid Bhat and Ors.                                 ...Petitioner(s)

    Through: Mr. A.H.Naik, Sr. Adv, with Mr. S.M.Ayoub, Adv.

                                          Vs
    Hardesh Kumar and Ors.                                     ...Respondent(s)

    Through: Ms Masooda Jan, Adv.
             Mr. Shakir Haqani, Adv.
    CORAM:
     HON'BLE MR JUSTICE WASIM SADIQ NARGAL, JUDGE

                                       ORDER

29.10.2022

This Court vide Order dated 22nd August, 2022, directed the respondents to process the case and revise the pension of the petitioners in terms of Judgment dated 13th December, 2021, within a period of four weeks. It was further provided in the Judgment that the revision of pension of the petitioners would be retrospective and the petitioners would be entitled to the arrears along with interest @ 6%.

Mr. Naik, learned senior counsel, submits that insofar as the pension part is concerned, the Judgment has been complied with and only the interest part is yet to be complied with.

Learned counsel for the respondents seeks time to comply with the Judgment in toto. Let the aforesaid Judgment passed by this Court be complied with in toto within a period of two weeks and the interest part be released in favour of the petitioner within the same period. Fresh compliance report in this regard be filed by or before the next date of hearing with copy advance to learned counsel for the petitioner.

List again on 17th November, 2022.

(WASIM SADIQ NARGAL) JUDGE SRINAGAR 29.10.2022 "Shamim Dar"