Citation : 2023 Latest Caselaw 1258 j&K/2
Judgement Date : 4 October, 2023
S. No. 13
(Regular list)
HIGH COURT OF JAMMU &KASHMIR AND LADAKH
AT SRINAGAR
CCP(S) No. 241/2022
Abdul Gani Bhat and anr.
..... Appellant (s)
Through: Mr. Sajad Geelani, Adv.
V/s
Nitishwar Kumar and Ors.
..... Respondent(s)
Through: Mr. Alaudin Ganai, AAG.
Ms. Masooda Jan, Adv.
CORAM:
Hon'ble Mr. Justice Rajnesh Oswal, Judge.
ORDER
04.10.2023
1. Despite repeated directions, petitioners have not filed response to the compliance report.
2. Vide order dated 30.07.2018, this Court directed respondent No. 8 to finalize pension case of the petitioners and issue pension payment orders in light of the observations made in the said judgments provided that same apply to the case of the petitioners. It was also directed that respondent No. 2 to 7 shall accord consideration to the case of the petitioners for grant of arrears of pay due to them.
3. Compliance report has been filed wherein the claim of the petitioners have been found to be bereft of any merit. Accordingly the same was rejected as is evident from order dated 24.01.2023.
4. In view of the above, contempt proceedings are closed and the petitioners are at liberty to avail the remedy available under law.
5. Disposed of as above.
(Rajnesh Oswal) Judge SRINAGAR 04.10.2023 "Aasif
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