Jammu & Kashmir High Court - Srinagar Bench
Robkar vs Manoj Dwivedi And Anr on 18 April, 2025
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
S. No. 03
Regular
IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CCP 3/2025 in[SWP 257/2012]
c/w
CCP(S) 1/2023 CM(6075/2024) CM(1255/2025)
Robkar ...Petitioner(s)
Through: Mr. Omais Kawoos, Advocate
VS.
Manoj Dwivedi And Anr ...RESPONDENT(S)
Through: Mr. Mohammad Younis, Assisting Counsel vice
Mr. Abdul Rashid Malik, Sr. AAG
CORAM:
HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
18.04.2025
1. Learned counsel for the petitioner has produced an order dated 21.03.2025 passed by the Supreme Court in case titled "State of J and K & Ors vs. Aijaz Ahmad Kirmani" in terms of which the judgment dated 23.05.2022 passed by the Division Bench of this Court in LPA bearing No. 148/2018 has been stayed. However, it has been provided that in case the petitioner/respondent therein is eligible to pension, the same shall be released along with arrears within six weeks without prejudice to the rights of the parties.
2. Learned counsel for the respondents seeks and is granted two weeks time to file fresh compliance report in terms of order dated 25.05.2018 and the order dated 21.03.2025 passed by the Supreme Court in case titled referred above.
3. The order dated 21.03.2025 produced by the learned counsel for the petitioner is taken on record.
4. List on 13.05.2025.
(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 18.04.2025 Aamir