Tribunals and CommissionsDivision Bench(2022) 02 CAT CK 0350

Ghulam Mohd Wani vs Union Territory Of Jammu & Kashmir & Ors.

Central Administrative Tribunal · Decided on 18 February 2022

HON’BLE JUDGES
Anand Mathur, Member (A) · D.S. Mahra, Member (J)
CASE NUMBER
Original Application No. 96/2022

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

7 paragraphs · 231 words

By Hon'ble Mr. Anand Mathur, Member (A)

Mr. Musavir Mir, learned counsel for the applicant, and Mr. Bikram Deep Singh, learned counsel for the respondents are present.

2.

Learned counsel for the applicant states that F.I.R. No.337 of 2021 had been filed against the applicant based on which he was arrested and later released on Bail, however, till date although he has been working, he has not been paid salary since October, 2021. He further states that applicant would be satisfied if a direction is given to the respondents to dispose off his representation dated 16.12.2021 and other representations submitted thereafter regarding release of salary in his favour.

3.

Learned counsel for the respondents is also present.

4.

In view of the limited prayer made by learned counsel for the applicant, the O.A. is disposed off at the admission stage with a direction to the respondents/competent authority to consider the representation of the applicant dated 16.12.2021 along with other representations moved thereafter regarding release of salary and dispose of the same by passing a Reasoned and Speaking Order within a period of three weeks from the date of receipt of a certified copy of this order. A copy of the Speaking Order be given to the applicant.

5.

It is made clear that we have not expressed any opinion on the merit of this case.

6.

No order as to costs.