Anil Raina And Others vs
2024 Latest Caselaw 959 j&K

Jammu & Kashmir High Court

Anil Raina And Others vs < on 8 May, 2024

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                                Sr. No. 37

                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                              AT JAMMU
        Case : CPSW No. 648/2017
               In [SWP No. 1911/2013]
               CM No. 1670/2023


        Anil Raina and others                                                ...Petitioner(s)


                                  Through :- Mr. Anirudh Sharma, Advocate.


                                 V/s

                                  <




        Dheeraj Gupta and another                                      .....Respondent (s)
        't




                                  Through :-   Mr. Amit Gupta, AAG.
        Coram: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                                     ORDER

08.05.2024

The respondents have filed a fresh compliance report, according to which, they have issued Government Order No. 141-JK(PDD) of 2023 dated 21.11.2023 whereby pay of the petitioners has been re-fixed in terms of the judgment of the writ court. It has been further submitted in the compliance report that arrears of the salary have been worked out and demand for the requisite funds has been projected with the finance department. According to the respondents as soon as the funds are sanctioned, the arrears of salary shall also be released in favour of the petitioners.

Learned counsel for the respondents is directed to furnish copy of the compliance report to the learned counsel for the petitioners, who may go through the same and report instructions on the next date of hearing.

Be listed on 03.07.2024.

( Sanjay Dhar ) Judge JAMMU :

08.05.2024 Pawan Chopra