Bashir Ahmad Sanie vs Shalin Kapra And Ors
2022 Latest Caselaw 1878 j&K/2

                                                         S. No. 29
                                                         AFter Notice Matters
          HIGH COURT OF JAMMU &KASHMIR AND LADAKH
                     AT SRINAGAR
                                                            CCP(S) No. 430/2020
Bashir ahmad Sanie                                         .....Petitioner(s)
                            Through:       Mr. M. A. Qayoom, Adv.
          V/s
Shalin Kapra and Ors.                                       ..... Respondent(s)
                            Through:       Mr. Sheikh Mushtaq, AAG.
CORAM:
                Hon'ble Mr. Justice Sanjay Dhar, Judge.

                                       ORDER

31.10.2022 Respondent No 4 has filed status report on 29th September, 2022. It is indicated in the status report that the matter regarding implementation of the judgment of the writ court has been taken up with the Administrative Department and the sanction from the Administrative Department regarding 01 supernumerary post of Junior Assistant and release of other consequential benefits accruing to the petitioner is awaited.

Learned counsel for the petitioner has brought to the notice of this Court two communications one dated 10.08.2022 and another dated 20.10.2022. A perusal of these communications reveals that after the matter was submitted by respondent No. 4 to the Administrative Department, the file has been sent back to him by the Administrative Department to examine the same and furnish a fresh detailed report with specific recommendations. Learned counsel for the petitioner has submitted that despite issuance of reminders, respondent No. 4 has not submitted the recommendations to the Administrative Department so far.

In the foregoing circumstances, respondent No. 4 is directed to file fresh compliance report indicating therein as to what steps he has taken after receipt of aforesaid two reminders from the Administrative Department and as to why delay is being caused by him in the submission of recommendations. In case, compliance report is not filed on next date of hearing, respondent No. 4 shall appear in person.

List on 29.11.2022.

Copy of this order be furnished to Mr. Sheikh Mushtaq, learned AAG for ensuring its compliance.

(Sanjay Dhar) Judge SRINAGAR 31.10.2022 "Aasif"