Mohd. Farooq And Anr vs Hardesh Kumar And Anr
2024 Latest Caselaw 1629 j&K

Jammu & Kashmir High Court

Mohd. Farooq And Anr vs Hardesh Kumar And Anr on 14 August, 2024

Author: Wasim Sadiq Nargal

Bench: Wasim Sadiq Nargal

                                                                 S.No. 4
        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU
Case No. :- CPSW No. 481/2015 IN
            SWP No. 6/2010

Mohd. Farooq and Anr.                              .....Petitioner(s)/Appellant(s)

                               Through: Mr. Karman Singh Johal, Advocate

                   Vs

Hardesh Kumar and Anr.                                        ..... Respondent(s)

                               Through: Mr. Raman Sharma, AAG

Coram:     HON'BLE MR. JUSTICE WASIM SADIQ NARGAL, JUDGE
                                   ORDER

14.08.2024

01. Learned counsel for the respondents fairly submits that the matter has

been taken up with the Administrative department with request for creation of a

Supernumerary post of Inspector in the pay scale of 9300-34800+GP 4260 (pre-

revised) from retrospective date (w.e.f. 10.07.2000) i.e. the date from which

petitioner No. 1 was promoted as Inspector upto the date of retirement of

petitioner No. 2 i.e. 31.08.2012 with a view to satisfy the judgment dated

29.07.2015.

02. At this stage, learned counsel for the petitioners submits that the

aforesaid aspect of the matter was also brought to the notice of the Hon'ble

Apex Court, where SLP has been preferred by the respondents, which has been

registered as Diary No. 10611/2024 and in the aforesaid backdrop, the learned

Additional Solicitor General appearing for the petitioners therein sought further

time and the matter was directed to be listed after two weeks, which is evident

from a bare perusal of order dated 12.08.2024. The copy of the same has been

furnished to this Court and the same has been taken on record.

03. In the aforesaid backdrop, learned counsel for the respondents seeks

three weeks' further time to comply the order/judgment passed by this Court in

its letter and spirit. Time, as prayed for, is granted. Let the fresh compliance

report be filed in light of the assurance extended by the learned counsel for the

respondents, failing which, respondent no. 1-Commissioner/Secretary to

Government Transport Department, J&K Government, Civil Secretariat,

Jammu/Srinagar shall appear in person on the next date of hearing.

04. List on 09.09.2024.

(Wasim Sadiq Nargal) Judge JAMMU 14.08.2024 Mihul