Jammu & Kashmir High Court

Ashok Kumar Sharma vs Hardesh Kumar And Others on 1 May, 2024

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                             Sr. No. 6


   HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                   AT JAMMU

Case : CCP (S) No. 357/2019
       In [SWP No. 2350/2018]



Ashok Kumar Sharma                                                   ...Petitioner(s)..

                       Through: Mr. Rahul Pant, Sr. Advocate with
                                Mr. Anirudh Sharma, Advocate.

                  Vs


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


                       Through: Mr. Amit Gupta, AAG.

Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE
                                        ORDER

01.05.2024

Pursuant to the directions passed by this Court on the last date of hearing, Mr. Sham Lal Sharma, Under Secretary to Government, Power Development Department and Mr. Manhar Gupta, Chief Engineer (Distribution), Jammu Power Distribution Corporation Ltd. Jammu are present in person.

The Under Secretary to Government has submitted that the matter regarding grant of benefits to the petitioner at par with the similarly situated persons in terms of the judgment of the writ court has been taken up with the finance department on 26.03.2024 but the concurrence of the finance department is still awaited.

In view of the above, Commissioner Secretary to Government, Finance Department is impleaded as respondent No.6 to the present proceedings so as to ensure effective implementation of the judgment of the writ court.

Notice be issued to the newly added respondent asking him to file compliance report/status report by next date of hearing subject to the petitioner's taking necessary steps within a week's time. It is further directed that Principal Secretary to the Government, Power Development Department shall pursue the

matter with regard to the financial concurrence with the finance department and file latest status report in this regard on the next date of hearing.

Be listed on 07.06.2024.

The personal presence of the officers, who are present in the court, is dispensed with till further orders.

(SANJAY DHAR) JUDGE Jammu: