Jammu & Kashmir High Court - Srinagar Bench
Robkar vs Principal Secretary To Government on 9 August, 2024
Author: Sanjay Dhar
Bench: Sanjay Dhar
02
Regular
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
CCP No. 9/2024
CCP(S) No. 311/2021
RP No. 64/2022
ROBKAR ..... Petitioner (s)
Through: Mr. Hakim Suhail, Adv.
Mr. S M Yousuf, Adv.
V/s
Principal Secretary to Government
..... Respondent(s)
Through: Mr. Aman Ali, Dy. AG
Mr. Mubeen Wani, Dy. AG
with Ms. Nowbhar, Adv.
Mr. Altaf Haqani, Sr. Adv.
with Mr. Asif Wani, Adv.
Coram:
Hon'ble Mr. Justice Sanjay Dhar, Judge.
ORDER
09.08.2024 CM No. 4842/2024:
This is an application seeking exemption from personal appearance of respondent Principal Secretary to Government Finance Department. In the application it has been submitted that the judgment of the Court stands complied with and an amount of Rs. 5,34,43,203/- stands sanctioned in favour of the petitioners on account of COLA arrears and leave salary and in this regard, sanction order dated 06.08.2024 stands issued. Copy of the sanction order has been placed on record.
In view of the fact that the respondents have complied with the judgment of the writ Court, the application is allowed and the respondent Principal Asif Gull I attest to the accuracy and authenticity of this document 09.08.2024 04:46 Page |2 CCP No. 9/2024 CCP(S) No. 311/2021 RP No. 64/2022 Secretary to Government Finance Department is exempted from his personal appearance.
CM disposed of.
CCP No. 9/2024 & CCP(S) No. 311/2021:
Since the judgment of the writ Court stands complied with, as such the proceedings against the respondents are dropped. However it shall be open to the petitioners to revive these proceedings in case pursuant to the aforesaid sanction order the money is not actually released in their favour.
Disposed of as above.
RP No. 64/2022:
Having regard to the fact that the judgment of the writ Court stands complied with, the review petition has been rendered infructuous. The same is disposed of accordingly.
(Sanjay Dhar) Judge SRINAGAR 09.08.2024 Aasif Asif Gull I attest to the accuracy and authenticity of this document 09.08.2024 04:46