Abdul Rashid Wani vs Mr. Navin Kumar Choudhary ...
2023 Latest Caselaw 116 j&K/2

Citation : 2023 Latest Caselaw 116 j&K/2
Judgement Date : 22 February, 2023

Jammu & Kashmir High Court - Srinagar Bench

Abdul Rashid Wani vs Mr. Navin Kumar Choudhary ... on 22 February, 2023

                                                         S. No. 5
                                                         Regular Cause List
       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT SRINAGAR

                           CPSW No. 658/2016
                          In SWP No. 764/2008

Abdul Rashid Wani                                ...Appellant/Petitioner(s)

Through: Mr. M. I. Qadiri, Sr. Advocate
                                   Vs.

Mr. Navin Kumar Choudhary Principal                       ...Respondent(s)
Secretary to Govt. and Ors.

Through: Ms. Asifa Padroo, AAG
CORAM:
  HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
                               ORDER

22.02.2023 In terms of order dated 27.12.2022, Principal/Dean Government Medical College, Srinagar, was directed to come up with full fledged compliance of the Writ Court judgment for purpose of paying all the service benefits to the petitioner, given the fact that the petitioner is now of the age of 77 years, but the same has not been complied with till date.

In view of non-compliance of aforesaid order, the Principal/Dean Government Medical College, Srinagar, is directed to remain present in person before this Court on the next date of hearing.

List this matter on 07.03.2023.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 22.02.2023 Manzoor