Kashmir Phe Joint Employees ... vs Ut Of J&K And Ors
2023 Latest Caselaw 62 j&K/2

                                                       S. No. 10
                                                       Regular Cause List
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT SRINAGAR

                         WP(C) No. 906/2021
                       C/w CCP(S) No. 424/2021

Kashmir PHE Joint Employees Association ...Appellant/Petitioner(s)
Exchange Road Srinagar through its Secretary
and Ors.

Through: Mr. M. A. Qayoom, Advocate &
         Mr. Mian Muzaffar, Advocate
                              Vs.

UT of J&K and Ors.                                      ...Respondent(s)

Through: Mr. Mohsin Qadiri, Sr. AAG with
         Ms. Maha Majeed, Advocate
CORAM:
 HON'BLE MR JUSTICE VINOD CHATTERJI KOUL, JUDGE
                               ORDER

07.02.2023 Mr. Mohsin Qadiri, learned Sr. AAG, submits that the judgment/ order passed by this Court would be implemented in its letter and spirit. He, therefore, submits that he will make statement with respect to the timeframe for the payment of wages to the petitioners.

Chief Engineer, Jal Shakti (PHE) Department, Kashmir, present in the Court shall also remain present tomorrow positively.

List this matter tomorrow, i.e., 08.02.2023 in supplementary cause list as case no.1.

(VINOD CHATTERJI KOUL) JUDGE SRINAGAR 07.02.2023 Manzoor