Showkat Ahmad War And Ors vs Kumar Rajeev Ranjan And Anr
2025 Latest Caselaw 1436 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

Showkat Ahmad War And Ors vs Kumar Rajeev Ranjan And Anr on 21 April, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                  Serial No. 14
                                                                  Regular List

    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                   AT SRINAGAR

                         CCP(D) No. 71/2024

Showkat Ahmad War and Ors.                    ...Petitioner(s)/Appellants(s)

Through:   Mr. Bhat Fayaz, Advocate

                                   Vs.

Kumar Rajeev Ranjan and Anr.                                ...Respondent(s)

Through: Mr. Ilyas Laway, GA.

CORAM:
     HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
     HON'BLE MR. JUSTICE MOHD YOUSUF WANI, JUDGE


                               ORDER

21.04.2025

01. The Judgment passed by this Court dated 22nd October, 2024, is yet to be complied with by the respondents.

02. Learned counsel for the respondents, Mr. Laway, submits that so far as regularization of the petitioners is concerned, the respondents are still at the stage of preparing the relevant memorandum to be placed before the Cabinet. However, with regard to unpaid salary of the petitioners, it is submitted by Mr. Laway that the Hon'ble Minister Incharge Revenue has already approved the proposal and the matter has been directed to be taken up with the Principal Secretary to the Government, Department of Finance for release of funds to the tune of Rs. 1,71,90,384/- to be disbursed to eight (08) Daily Wagers/Khalasies engaged for Railway Survey Work.

03. Be that as it may, the Judgment has not been complied by the respondents. Mr. Laway prays for some more time to come up with the compliance.

04. Having regard to the submissions made by Mr. Laway, we reluctantly provide further four weeks' time to comply with the Judgment and ensure that unpaid wages of the petitioners are released. The respondents shall also file compliance report indicating the steps taken by them for regularization of services of the petitioners as directed by this Court. We make it clear that in case the wages are not released and concrete steps are not taken for regularization of services of the petitioners in terms of the Judgment, we shall be constrained to stop the salaries of the concerned Commissioner/Secretaries and may also initiate formal contempt proceedings.

05. List on 20th May, 2025.

        (MOHD YOUSUF WANI)                     (SANJEEV KUMAR)
                    JUDGE                               JUDGE
SRINAGAR:
21.04.2025
"Shamim Dar"