Centaur Hotel Officers Welfare ... vs Union Of India And Ors on 18 September, 2020

[Cites 0, Cited by 1]

Jammu & Kashmir High Court - Srinagar Bench

Centaur Hotel Officers Welfare ... vs Union Of India And Ors on 18 September, 2020

Bench: Ali Mohammad Magrey

Admission VC
 Sr. No. 110

               IN THE HIGH COURT OF JAMMU AND KASHMIR AT
                                SRINAGAR

                                CM No. 3726/2020 in
                                WP(C) No. 1388/2020
    Centaur Hotel Officers Welfare Association
                                                               ... Petitioner(s)
                                    Through: - Mr. R. A. Jan, Sr. Advocate
                                               with Mr. Taha Khalil, Adv.
                              V/s
    Union of India and Ors.

                                                               ... Respondent(s)

                                    Through: Mr. T. M. Shamsi, ASGI for 1-2
    CORAM:
       Hon'ble Mr Justice Ali Mohammad Magrey, Judge
                                    ORDER

18.09.2020 CM No. 3726/2020 For the reasons mentioned in the application, coupled with submissions made at the Bar, the instant application is allowed and the applicant is permitted to file the instant petition without enclosing therewith the requisite Stamp duty, Court fee, attestation of documents, etc. It is, however, directed that the said deficiency shall be immediately made good by the applicant, as and when the prevailing lockdown period, announced by the Government, comes to an end.

Disposed of.

WP(C) No. 1388/2020

Notice, waived by Mr. T. M. Shamsi, learned ASGI, on behalf of respondents 1 and 2. Notice shall now go to respondents 3 to 5 only, besides registered on the available mode.

List on 09.10.2020.

In the meantime, the respondents 4 and 5, shall consider the claim of the petitioners on the decision taken by the Government of India, Ministry of Heavy Industries and Public Enterprises Department of Public Enterprises, notified on 26.11.2008, qua revision of the pay of below Board level and Board level executives and non-unionised Supervisors, in Central Public Sector Enterprises, including the Centaur Hotel and the outcome of the same shall be communicated to the Court, while filing response.

(Ali Mohammad Magrey) Judge Srinagar 18.09.2020 Mohammad Yasin Dar MOHAMMAD YASIN DAR 2020.09.21 19:09 I attest to the accuracy and integrity of this document

Unlock Advanced Research with PRISMAI

Jammu & Kashmir High Court - Srinagar Bench