J And K Bank Pensioners Association vs Jammu And Kashmir Bank And Anr
2025 Latest Caselaw 766 J&K/2

Jammu & Kashmir High Court - Srinagar Bench

J And K Bank Pensioners Association vs Jammu And Kashmir Bank And Anr on 19 February, 2025

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                     01
                                                                     Regular


                    HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                        AT SRINAGAR
                                                                          CM No. 553/2025
                                                                   In WP(C) No. 2658/2024
              J and K Bank Pensioners Association
                                                                         ..... Petitioner (s)
                                     Through:        Mr. Wajid Haseeb, Adv.
                                  V/s
              Jammu and Kashmir Bank and anr.
                                                                   ..... Respondent(s)
                                      Through:       Mr. T H Khawaja, Adv.
                                                     with Mr. Mouiz, Adv.
              Coram:
                           Hon'ble Mr. Justice Sanjay Dhar, Judge.
                                                 ORDER

19.02.2025 This is an application filed by the petitioner seeking interim direction for staying the recovery against them beyond the period of 10 years of their retirement on the ground of parity as Division Bench of this Court in Jammu Wing in WP(C) No. 2904/2024 has passed a similar order.

Issue notice to the respondents.

Mr. T H Khawaja, Advocate enters appearance andaccepts notice on behalf of the respondents. Learned counsel for the respondents has submitted that the interim order passed by the Division Bench of this Court is based upon the order of Division Bench of Punjab and Haryana High Court passed in case titled All India Punjab National Bank Pensioners and Retirees Association and Ors. Vs. Union of India and Ors., but the said writ petition along with many other connected writ petitions titled Shila Devi and Ors. Vs. State of Punjab and Ors., stand dismissed by a detailed judgment dated 27.11.2024 as a result whereof, the interim order passed by the Punjab and Haryana High Court in these petitions has come to an end.

Learned counsel for the petitioner seeks time to go through the judgment passed by the Division Bench of Punjab and Haryana High Court.

List this application along with main matter on 24.03.2025.

(Sanjay Dhar) Judge SRINAGAR 19.02.2025