Imtiyaz Ahmad Mir And Others vs Mathora Masoom And Another
2023 Latest Caselaw 973 j&K/2

                                                                  S. No. 47
                                                                  Regular Cause List
   THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR

                          CCP(S) no. 572/2021 in
                            SWP no. 840/2019

Imtiyaz Ahmad Mir and others
                                                     ...Appellant(s)/Petitioner(s)
Through: Ms. Saima Mehboob, Advocate

                                      Vs.

Mathora Masoom and another
                                                      ...Respondent(s)
Through: Mr. Syed Musaib, Dy. AG

CORAM:
            HON'BLE MS. JUSTICE SINDHU SHARMA, JUDGE
                                  ORDER

18.08.2023

Mr. Noveed Aijaz, Executive Officer, Municipal Council, Ganderbal present in person. He submits that he has already sought funds to the amount of Rs. 25, 11,052/-, from the Director which is the total claim of the salary of the petitioners from the respondent no. 1. However, the respondent no. 1 in a statement of facts filed stated that he has already directed to respondent no. 2 to release the unpaid salary of the petitioners for the period they have performing their duties.

In this view of the matter, it is submitted by Executive Officer, Municipal Council, Ganderbal, that it is only the Directorate which has to grant the funds for release to the petitioners in compliance to the Judgment dated 14.12.2020.

In the interest of justice, further ten days time is granted to the respondent no. 2 to comply with the Judgment dated 14.12.2020, in letter and spirit, failing which both the respondents shall appear in person on the next date of hearing.

The Communication dated 23.06.2023 produced by learned counsel for the respondents in the open Court is taken on record.

List on 01.09.2023.

(SINDHU SHARMA) JUDGE SRINAGAR 18.08.2023 "Imtiyaz"