Avtar Krishan Bhat vs Sudhanshu Panday And Anr
2023 Latest Caselaw 2162 j&K

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    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                     AT JAMMU
CPSW No. 288/2011


Avtar Krishan Bhat                                 .....Appellant(s)/Petitioner(s)

q
                      Through: Mr. Imran Ah. Rather, Adv.
                 vs
Sudhanshu Panday and anr.                                     ..... Respondent(s)
                      Through: None.
Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                   ORDER

04.10.2023 Through the medium of instant petition, the petitioner is seeking

implementation of order dated 14.02.2011 passed by the writ court, whereby the

respondents were directed to accord consideration to release the amount deposited in

the GP Fund Account of the petitioner along with interest within eight weeks.

The respondents have filed the compliance report in which it has been

submitted that SRO 254 of 2008 dated 02.09.2008 which provides for payment of

interest upto two years, is not applicable to the case of the petitioner because he has

retired from service on 31.10.2004 i.e approximately four years before coming into

force of the said SRO. According to the respondents, claim of the petitioner for grant

of interest upon GP Fund beyond six months is not permissible. Accordingly, the

respondents have after considering the claim of the petitioner rejected the same.

In view of the above, the judgment of the writ court stands complied with,

as such, no case for proceeding against the respondents is made out. The contempt

proceedings are closed.

(SANJAY DHAR) JUDGE

Jammu 04.10.2023 Rakesh