Ghulam Rasool Dhboi & Anr vs Government Of J&K & Ors
2023 Latest Caselaw 1253 j&K/2

                                                                  Item No.18
                                                                  Regular List

IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                   AT SRINAGAR

                           WP(C) No.1096/2023

GHULAM RASOOL DHBOI & ANR.                          ...PETITIONER(S)
Through:     Mr. Parvaiz Ahmad, Advocate.

Vs.

GOVERNMENT OF J&K & ORS.                           ...RESPONDENT(S)
Through:     Mr. Zahid Qais Noor, GA-for R1 & R2.
             Ms. Sahila Nisar vice Mr. T. M. Shamsi, DSGI-for R3.


CORAM: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                             ORDER(ORAL)

04.10.2023

1. With the consensus of learned counsel for the parties, the instant

petition is taken up for final disposal.

2. The prayer made in the present petition is for directing the

respondents to grant all the benefits to the petitioners herein as have been

granted to the petitioners in SWP No.3082/2010 titled 'All J&K Workers

Union SRTC vs. State of J&K & others', by virtue of judgment dated

01.07.2013, as the petitioners herein are similarly situated with the persons

who have been granted the benefit of the aforesaid judgment, with further

prayer for directing the respondents to grant the benefits pursuant to SRO

193.

3. The respondents No.1 and 2 have filed the response wherein they

have admitted the status of the petitioners to be similarly situated vis-à-vis

the employees/persons in SWP No.3082/2010, WP(C) No.3590/2019 and

WP(C) No.1983/2022.

4. In view of the categoric admission by the respondents that the

petitioners are similarly situated with the employees/persons who had filed

writ petitions as mentioned above, the present petition is allowed and the

respondents are directed to grant the petitioners the same benefits which

have been granted to the other employees pursuant to the judgment dated

01.07.2013 passed in SWP No.3082/2010 titled 'All J&K Workers Union

SRTC vs. State of J&K & others'. The aforesaid exercise shall be

undertaken and completed by the respondents within a period of two

months from the date a certified copy of this order is made available to

them.

(Rajnesh Oswal) Judge Srinagar 04.10.2023 "Bhat Altaf, PS"

Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No