Jammu & Kashmir High Court - Srinagar Bench
Mohammad Tahir Malik & Ors vs State Of Jk & Ors. on 11 March, 2019
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 170
Suppl. List.
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
SWP No. 478/2019
IA No. 01/2019.
Date of Order: 11th of March, 2019.
Mohammad Tahir Malik & Ors Vs State of JK & Ors.
Coram:
Hon'ble Mr. Justice Ali Mohammad Magrey, Judge.
Appearance:
For the Petitioner(s): Mr. Mohammad Ayoub Bhat, Advocate.
For the Respondent(s):
Petitioners are aggrieved of the seniority list prepared by the respondents in respect of the Casual Labourers of PDL's/TDL's working in PDD (Kashmir Province) on the ground that same is not in the order of the dates of their engagement. It is submitted that because of the impugned list, respondent No. 4 to 8 have been brought over and above the petitioners in the list. It is further submitted that these respondents did not at all exist in the respondent Department for the period they have been shown.
Notice in the main as well as in IA, returnable within a period of four weeks.
List on 13.5.2019.
In the meanwhile, respondent Nos. 1 to 3 shall not give effect to the impugned seniority list and they shall consider the claim of the petitioners for preparation of the fresh list in tune with their entitlements.
(Ali Mohammad Magrey) Judge.
SRINAGAR th March SHOWKAT HASSAN KHAN11 , 2019 2019.03.12 11:28 I attest to the"showkat"
accuracy and integrity of this document