Qazi Ghulam Jeelani vs Ashok Kumar Parmar And Ors. (Phe I & ...
2023 Latest Caselaw 1014 j&K/2

                                                           S. No. 11
                                                           Regular Cause List
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT SRINAGAR

                          CCP(s) No. 173/2022
                          In SWP No. 845/2019

Qazi Ghulam Jeelani                               ...Appellant/Petitioner(s)

Through: Mr. M. S. Reshi, Advocate
                                    Vs.

Ashok Kumar Parmar and Ors. (PHE I & FC                    ...Respondent(s)
Department)

Through: Mr. Jehangir Ahmad Dar, GA
CORAM:
      HON'BLE MS JUSTICE SINDHU SHARMA, JUDGE
                                ORDER

23.08.2023 It is submitted by learned counsel for the respondents that respondent no.2 had to appear in person, but could not appear today also due to ill health of his wife. He submitted that the respondents has substantively complied with the judgment of this Court and paid to the petitioner GP Fund amount of Rs. 12,65,070/- and Leave Salary amount of Rs. 11,45,760/-. The only gratuity amount is left, which is to be paid to the petitioner.

He seeks and is granted two weeks' last and final opportunity to comply with left portion of the judgment, i.e., amount of gratuity, failing which, respondent no.2 shall appear in person before this Court on the next date of hearing.

List on 06.09.2023.

(SINDHU SHARMA) JUDGE SRINAGAR 23.08.2023 Manzoor