Jammu & Kashmir High Court
Shamsher Singh & Ors vs Ut Of J&K & Ors on 8 October, 2021
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No. 187
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 2204/2021
CM No. 7886/2021
Shamsher Singh & ors. .... Petitioner/Appellant(s)
Through:- Mr. N. D. Qazi, Advocate
V/s
UT of J&K & ors. .....Respondent(s)
Through:-
CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
Learned counsel for the petitioners placed reliance upon earlier order passed by this Court in SWP No. 383/2019 where similar issue is involved.
The petitioners are working as Village Defence Committee (VDC) Special Police Officers (SPO) and the allegations are that they are being pressurized to part with their honorarium to the other persons of the Committee whereas there is no such Scheme.
Notice to the respondents, returnable within four weeks. Requisites for the same within one week.
List alongwith SWP No. 383/2019.
Meanwhile, subject to objections and till next date before the Bench, the petitioners shall not be under any obligation to distribute any amount received by them as an honorarium on account of their working as SPO(s). Alteration/modification on laying motion.
(Sindhu Sharma) Judge JAMMU 08.10.2021 RAM MURTI RAM MURTI 2021.10.08 17:03 I attest to the accuracy and integrity of this document