In Swp No. 125/2016 vs Shri Bupinder Kumar
2023 Latest Caselaw 471 j&K/2

                                                              Serial No. 6
                                                            Regular Causelist

      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR

                            CCP(S) No. 331/2021
                            In SWP No. 125/2016
Mohammad Ashraf Khan & Ors.
                                                            ..... Petitioner(s)
Through:      Mr. Mian Tufail, Advocate.
                                    V/s
Shri Bupinder Kumar.
                                                           .....Respondent(s)
Through:      Ms. Asifa Padroo, AAG.
CORAM:
              HON'BLE MS. JUSTICE SINDHU SHARMA, JUDGE.
                                     ORDER

19.04.2023

Status report stands filed on behalf of respondents and in terms of status report, it is stated that the Finance Department has considered the matter and after examining the advice of the Finance Department, the matter has been taken up with the General Administration Department for their advice regarding extending the benefit of pay scale of Rs. 8000/- to Rs. 13500/- in favour of the petitioners along with similarly situated persons. The learned appearing counsel for the respondents submits that the matter is at final stage, as such, they may be granted three weeks time to comply with judgment. Three weeks time as prayed for is granted to the respondents. Accordingly, compliance report be filed by the next date, failing which, Commissioner/Secretary to Government Health and Medical Education Department, shall appear in person before the Court on the next date of hearing.

List on 10th May 2023.

(Sindhu Sharma) Judge SRINAGAR:

19.04.2023 "Hamid"