Jammu & Kashmir High Court - Srinagar Bench
Ashiq Hussain Rather And Anr. vs . State And Ors. on 1 April, 2019
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 77
Suppl.
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
SWP No. 716/2019
IA No. 01/2019
Date of order:- 01.04.2019
Ashiq Hussain Rather and Anr. Vs. State and Ors.
Coram:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge
Appearance:
For the Petitioner(s) : Mr. Umar Farooq, Advocate
For the Respondent(s) :
Notice returnable within four weeks. Notice in IA as well returnable within the same period. Petitioners are aggrieved of the notional as well as monetary benefits given to their juniors and similarly situated persons.
Prima facie, Court feels that the notional as well as monetary benefits given to the juniors of the petitioners is not permissible under law, therefore, on the adjudication of the petition in case the Court is convinced, the benefit given to the juniors of the petitioners and similarly situated persons can be taken away from all of them.
List on 06.05.2019.
(Ali Mohammad Magrey) Judge Srinagar 01.04.2019 Mohammad Yasin Dar MOHAMMAD YASIN DAR 2019.04.01 18:16 I attest to the accuracy and integrity of this document