Ramesh Kumar vs Anil Parmar And Others
2024 Latest Caselaw 2220 j&K

Jammu & Kashmir High Court

Ramesh Kumar vs Anil Parmar And Others on 25 October, 2024

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                                     Sr. No. 29
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                         CPSW No. 258/2015 in
                                                            SWP No. 780/2010

Ramesh Kumar                                          .... Petitioner/Appellant(s)

                          Through:-      Mr. Abhirash Sharma, Advocate


                    V/s

Anil Parmar and others                                         .....Respondent(s)

                          Through:-      Mr. Vishal Sharma, DSGI
CORAM: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                       ORDER

25.10.2024

The judgment rendered in SWP No. 780/2010 makes it clear that the policy is regarding providing employment to the persons whose land to the extent of 75% or more has been acquired by the Railways. The order makes it clear that the policy is not to be taken as applicable to the future acquisitions, but had a retrospective operation.

Secondly, the judgment makes it clear that one member of the family is to be provided employment and it does not disentitle the petitioner. The judgment has specifically dealt with both the issues which are being raised by the respondents for not providing the employment. The earlier compliance report filed already stands rejected vide order dated 06.09.2023.

Mr. Vishal Sharma, learned DSGI is directed to file fresh compliance report indicating compliance in letter and spirit by taking into consideration the observations and directions passed by the writ court referred above. List on 16.12.2024.

(VINOD CHATTERJI KOUL) JUDGE

Jammu:

25.10.2024 Vishal