Rajesh Sharma vs Asif Hamid Khan And Another
2023 Latest Caselaw 2212 j&K

                                                                            Sr. No. 25
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                                CPSW No. 433/2018


Rajesh Sharma                                            .... Petitioner/Appellant(s)

                           Through:-      Mr. Aniruddh Sharma, Advocate.

                     V/s

Asif Hamid Khan and another                                        .....Respondent(s)

                           Through:-      Mr. Romesh Arora, AAG.
CORAM: HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                     ORDER

07.10.2023

01. The respondents have submitted that they have passed a speaking

order bearing Order No. 31-DSWJ of 2023 dated 11.03.2023 thereby

complying with the judgment of the Division Bench of this Court dated

23.11.2022 in LPA No. 47/2019 titled 'State of J&K and others vs. Rajesh

Sharma', which was disposed of with the following directions:

"We partly allow this appeal and set aside the direction of the writ court for grant of retrospective appointment with all consequential benefits and direct the appellants to give effect to the appointment of the respondent from 19th of March, 2010 on notional basis for purpose of qualifying Service for Pensionary benefits. The appellants are directed to comply with this order and recording the same in Service Book of the respondent."

02. Learned counsel for the petitioner seeks a week's time to seek

instructions in this regard.

03. List on 18.10.2023.

(Sindhu Sharma) Judge

Jammu:

07.10.2023 Michal Sharma