Sushma Sharma And Others vs Shalin Qabra And Others
2023 Latest Caselaw 1793 j&K

                                                                Sr. No. 36
 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                 AT JAMMU
                                             CPSW No. 515/2017
                                             c/w
                                             CPSW No. 93/2018
                                             CPSW No. 96/2018

Sushma Sharma and others                          .....Appellant(s)/Petitioner(s)

                         Through: Mr. Abhinav Sharma, Sr. Advocate with
                                  Mr. Abhirash Sharma, Advocate
                                  Ms. Aarushi Shukla, Advocate.
                 Vs

Shalin Qabra and others                                     ..... Respondent(s)
                         Through: Mr. Raman Sharma, AAG.

Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                    ORDER

1. Compliance report stands filed by the respondents in all the three

contempt petitions.

2. In the compliance report filed in CPSW No. 515/2017 it is stated by

the respondents that some time is required for tracing the record of

petitioner No. 4 i.e. Gurdeep Kour. Whereas, for all other petitioners,

salary arrears have been calculated and bills have been submitted to

the concerned treasury for transfer of the arrears in the accounts of

the petitioners.

3. Mr. Abhirash Sharma, learned counsel for the petitioners submits

that the judgment, non compliance of which has been reported to this

Court, has not been complied with in its entirety as the notional

benefits for the purpose of pay fixation have not been granted to the

petitioners.

c/w CPSW No. 93/2018 CPSW No. 96/2018

4. In view of this, let fresh compliance report be filed by the

respondents to this extent only, by or before the next date of hearing.

5. List on 09.10.2023.

(RAJNESH OSWAL) JUDGE

Jammu 28.08.2023 Sahil Padha