Vinod Kumar vs Union Territory Of Jammu &
2023 Latest Caselaw 2307 j&K

                                            Sr. No. 108
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

WP(C) No. 2617/2023
CM No. 6185/2023

Vinod Kumar, aged 44 years,                      .... Petitioner/Appellant(s)
S/O Shri Kundan Lal,
RO H. No. 450, Lane No.4,
Suryavanshi Nagar,
Lower Roop Nagar, Jammu

                       Through:-    Mr. Anil Sethi, Advocate

                 V/s

1. Union Territory of Jammu &                            .....Respondent(s)
Kashmir through Commissioner-
cum-Secretary, Relief and
Rehabilitation Department, Civil
Secretariat, Jammu.
2. Relief and Rehabilitation
Commissioner (M), Jammu
3. Dy. Commissioner (Relief)
Relief Organization (M), Jammu
4. Chief Accounts Officer, Relief
Organization (M) Jammu

                       Through:-

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                ORDER

16.10.2023

01. The petitioner seeks a direction to the respondents to continue

the relief facility to the petitioner and restraining the respondents from

discontinuing relief facility of the petitioner as his wife secured

Government Job under Prime Minister's Package in the Valley.

02. Learned counsel for the petitioner submits that this issue was

considered by this Court in OWP No. 1697/2012 titled Pritpal & ors. vs.

State of J&K and ors. on 09.12.2013 along with other connected matters

and while considering the same, this Court had directed as under:-

"These petitions are, accordingly, disposed of with a direction that respondent State shall consider the case of the petitioners strictly in accordance with the decision taken by it in terms of Circular dated 28.09.2013, referred to above."

03. Mr. Sethi, learned counsel for the petitioner, submits that the

petitioner would be satisfied if the writ petition is disposed of at this stage

by directing the respondents to consider the case of the petitioner strictly

in accordance with the law within some time frame.

04. In view of the aforesaid, this writ petition is disposed of at this

stage itself by directing the respondents to consider the case of the

petitioner strictly in accordance with the decision taken in terms of the

circular dated 28.09.2013 read with order dated 04.07.2014 and in light of

the judgment dated 09.12.2013 rendered in OWP No. 1697/2012. Let this

exercise shall be completed within a period of six weeks, from the date

copy of this order is made available to the respondents by the petitioner.

(Sindhu Sharma) Judge JAMMU Ram Murti/PS 16.10.2023 Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No