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High CourtsSingle Bench(2020) 03 J&K CK 0057

Nazir Ahmed And Others vs State Of J&K And Others

Jammu And Kashmir High Court · Decided on 20 March 2020

HON’BLE JUDGES
Sanjeev Kumar, J
RESULT
Disposed Off
CASE NUMBER
SWP No. 2117 Of 2018, Civil Miscellaneous No. 830 Of 2020, IA No. 1, 2 Of 2018

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Judgment

6 paragraphs · 318 words

Sanjeev Kumar, J

1.

In this petition, the petitioners have essentially prayed for a direction to the respondents to provide pensionary benefits to the petitioners who are serving employees of the J&K State Sports Council on the anology of employees of J&K Khadi and Village Industries Board and J&K Handicraft Corporation and J&K SRTC etc.

2.

The Secretary to Government, State Sports Council, Jammu has filed reply affidavit in which he has categorically stated that the matter with regard to payment of pensionary benefits to the employees of the J&K Sports Council has been taken up with the Government and the same is under active consideration. It is submitted that as and when appropriate decision is taken by the Government, follow up action will be taken by the J&K Sport Council. What is stated in paragraph No. 10 of the reply affidavit is reproduced hereunder:

"It would be in placed to mention here that the matter with regard to pension case of Sports Council Employees based upon the recommendations as well as request made number of times by the Sports Council to Higher Authorities for providing pensioner/retirement benefits/family pension to the employees of J&K State Sports Council in accordance of Khaddi & Village Industries, IMPHA etc. Reportedly the Pension/Retirements benefits/family pension case in respect of the J&K State Sports Council is under active consideration with the State Government at present."

3.

In view of the aforesaid, this petition is disposed of by providing that respondent No. 1, i.e., Commissioner/Secretary to the Government Youth Services and Sports, Jammu, who is seized of the matter, shall take the same to its logical end.

4.

Let a decision on the request of J&K Sports Council for payment of pensionary benefits to its employees be taken by respondent No. 1, in accordance with law within a period of two months from the date a certified copy of this order is made available.