Bari Ram vs Respondent(S)
2024 Latest Caselaw 2045 j&K

Jammu & Kashmir High Court

Bari Ram vs Respondent(S) on 7 October, 2024

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                   Sr. No. 80
                               HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                               AT JAMMU

              CPSW No. 271/2014 in
              [SWP No. 1537/2002]

              Bari Ram                                               .....Appellant(s)/Petitioner(s)

                                         Through: Mr. Udhay Bhaskar, Advocate
                                    Vs

                                                                               ..... Respondent(s)
              R. K. Mathur, Secy. Defence and anr.

                                         Through: Mr. Sumant Sudan, Advocate vice
                                                  Mr. Vishal Sharma, DSGI

              Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                     ORDER

07.10.2024

1. Amended memo of parties has already been filed.

2. A perusal of the order dated 12.04.2017 passed pursuant to the directions

issued by this Court vide order dated 27.08.2013 reveals that the original

petitioner was not having 15 years qualifying aggregate embodied service

at his disposal to earn service pension. The ground on which order dated

12.04.2017 has been passed, has already been taken note of in the

judgment dated 27.08.2013 and as such, on the same ground, the

respondents cannot reject the claim of the original petitioner. Let fresh

order strictly in terms of judgment dated 27.08.2013 be passed.

3. List on 27.11.2024.

(RAJNESH OSWAL) JUDGE

Jammu 07.10.2024 Neha-II