Jammu & Kashmir High Court
Nazar Mahmood And Another vs Navin Kumar Choudhary Principal on 28 June, 2022
Author: Rahul Bharti
Bench: Rahul Bharti
Sr.No.160
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CCP (S) No. 319/2021
Nazar Mahmood and another .....Appellant(s)/Petitioner(s)
Through: Mr. H R Qureshi, Advocate
Vs
Navin Kumar Choudhary Principal ..... Respondent(s)
Secretary Animal Husbandry and others
Through: None.
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
ORDER
28.06.2022
1. In terms of the order dated 13.05.2022, last and final opportunity was granted to the respondents to file compliance report/statement of facts.
2. The petitioners are working as casual laborers in the Department of Animal Husbandry. In terms of the judgment dated 20.09.2021, the writ direction came to be issued to the respondents to release the wages of the petitioners for the period from September 2019 onwards till the date of passing of the judgment of 30.09.2021.
3. The petitioners have not got their wages despite the direction of this Court. Mr. Doifode Sagar Dattatray, respondent no. 2, presently serving as Director, Animal Husbandry Department, Jammu, is hereby directed to release the wages of the petitioners in terms of judgment dated 30.09.2021 within a period of two weeks from the date of certified copy of this order is served to the respondent no. 2 i.e Director, Animal Husbandry Department, Jammu, in his office by the petitioners, failing which the personal 2 CCP (S) No. 319/2021 appearance of Mr. Doifode Sagar Dattatray, respondent no. 2, in the case would be ordered.
4. List this on 18.08.2022.
(Rahul Bharti) Judge Jammu 28.06.2022 Sahil T