Talvinder Kour vs Bishwajit Kumar Singh & Ors
2023 Latest Caselaw 255 j&K

                                            Sr. No. 61
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU
                                                           CCP(S) No. 186/2021
Talvinder Kour                                         .... Petitioner/Appellant(s)

                            Through:-      Mr. O. P. Thakur, Sr. Advocate with
                                           Mr. O. S. Bandral, Advocate

                      V/s

Bishwajit Kumar Singh & ors.                                   .....Respondent(s)

                            Through:-      Mr. Raman Sharma, AAG for R-1 to 4
                                           Mr. K. D. S. Kotwal, Dy.A.G. for R-5

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

In terms of the order dated 03.02.2023, Chief Accounts Officer,

District Fund Office, Jammu is present in person. She has placed on record

the communication dated 08.02.2023 addressed to the Joint Director,

Divisional Funds Organization, Jammu for issuance of necessary instructions

to open a GPF Account of the petitioner under Old Pension Scheme in

compliance to the judgment dated 29.03.2021. The said communication is

taken on record.

Mr. Thakur, learned senior counsel appearing on behalf of the

petitioner submits that the petitioner has not been paid her salary since

March, 2022, though respondent No. 5 states that there is no difficulty in

release of the salary of the petitioner.

Keeping in view the fact that the petitioner is without salary for more

than a year, respondent Nos. 2, 3 and Chief Accounts Officer, District Fund

Office, Jammu-respondent No. 5 are directed to remain present on next date

of hearing.

List on 20.02.2023.

(Sindhu Sharma) Judge JAMMU 10.02.2023 Ram Murti