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High CourtsSingle Bench(2019) 09 J&K CK 0085

Farooq Ahmad Rather And Others vs State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · Decided on 11 September 2019

HON’BLE JUDGES
Gita Mittal CJ
RESULT
Dismissed
CASE NUMBER
Service Writ Petition (SWP) No. 966, 983, 991 Of 2013, IA NO. 01, 02, 1180, 1569, 2119 Of 2013

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Judgment

16 paragraphs · 439 words

Gita Mittal, CJ

1.

It is submitted by Mr. M. I. Dar, learned counsel for the petitioners that during the pendency of the writ petition, orders stand passed under SRO 520 have been recommended in favour of the petitioners. He prays for leave to withdraw the instant writ petition with liberty to move afresh if need arises.

2.

The learned counsel for the petitioners also informed this court that the wages of the petitioners for the last ten months have not been paid to them. In case the above statement is correct, the respondents shall ensure all dues of the petitioners as admissible under rules are paid to them within one month from today.

3.

In view of the above, the instant writ petition along with connected application is dismissed as prayed for.

SWP No 983/2013:

IA No. 1/2013 (2119/2013):

IA No. 2/2013 (1596/2013:

1.

It is submitted by Mr. M. I. Dar, learned counsel for the petitioners that during the pendency of the writ petition, orders stand passed under SRO 520 have been recommended in favour of the petitioners. He prays for leave to withdraw the instant writ petition with liberty to move afresh if need arises.

2.

The learned counsel for the petitioners also informed this court that the wages of the petitioners for the last ten months have not been paid to them. In case the above statement is correct, the respondents shall ensure all dues of the petitioners as admissible under rules are paid to them within one month from today.

3.

In view of the above, the instant writ petition along with connected applications is dismissed as prayed for.

SWP No. 991/2013:

IA No. 1/2013 (1180/2013):

1.

It is submitted by Mr. M. I. Dar, learned counsel for the petitioners that during the pendency of the writ petition, orders stand passed under SRO 520 have been recommended in favour of the petitioners. He prays for leave to withdraw the instant writ petition with liberty to move afresh, if need arises.

2.

The learned counsel for the petitioners also informed this court that the wages of the petitioners for the last ten months have not been paid to them. In case the above statement is correct, the respondents shall ensure all dues of the petitioners as admissible under rules are paid to them within one month from today.

3.

In view of the above, the instant writ petition along with connected application is dismissed as prayed for.

4.

Copy of this order be provided to the learned counsel for the parties under the seal and signature of Joint Registrar Cum Bench Secretary of this Court.