Jammu & Kashmir High Court - Srinagar Bench
Ghulam Hassan Mir & Ors vs Union Territory Of Jk & Ors on 22 December, 2020
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Serial No. 226
SUPPLEMENTARY 1 CAUSELIST
(Through Virtual Mode)
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
CM No. 6449/2020
In WP(C) No. 2047/2020
CM No. 6450/2020
Ghulam Hassan Mir & Ors.
.....Petitioner(s)
Through: Mr Ahmad Javaid, Advocate.
vs
Union Territory of JK & Ors.
.....Respondent(s)
Through: Mr Irfan Andleeb, Dy. AG
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge.
ORDER
22.12.2020 CM No. 6449/2020;
The instant application filed by the applicants/petitioners, seeking extension of time for affixing the stamp papers and the requisite court fee with the writ petition is allowed and the applicants/petitioners are permitted to make good the deficiency as and when the prevailing lockdown period, announced by the Government, comes to an end and the Courts start functioning in the normal manner. CM disposed of accordingly. WP(C) No. 2047/2020; CM No. 6450/2020.
Notice in the main petition as well in connected CM. Mr Irfan Andleeb, learned Dy. AG waives notice on behalf of respondents. He seeks and is granted four weeks' time to file reply/objections.
List again on 17th of February, 2021.
In the meantime, Respondents 3 and 4 shall take decision on the claim of those petitioners who are working as seasonal workers for their deployment to ensure effective and efficient utilization of their services throughout the year by application of Rule 7 of Rules of 2017. Respondents 3 and 4 shall further consider the claim of the permanent casual labours for the release of the benefit(s) which have accrued to them in terms of said rules. In the event respondents 1 to 4 decide to disengage the permanent casual labours, they shall at least provide an opportunity of being heard to the petitioners and shall not ignore their claim in violation of the Rules of 2017.
(Ali Mohammad Magrey) Judge SRINAGAR:
22.12.2020 "Hamid"ABDUL HAMID BHAT 2020.12.22 14:33 I attest to the accuracy and integrity of this document