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Jammu & Kashmir High Court

Dharam Vir vs State Of J&K; And Others. on 7 December, 2017

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

             HIGH COURT OF JAMMU AND KASHMIR
                                        AT JAMMU

OWP No.2019/2017

                                                            Date of order: 07.12.2017.
Dharam Vir                         v.            State of J&K and others.
Coram:
        Hon'ble Mr. Justice Sanjeev Kumar, Judge
Appearing counsel:
For the Petitioner(s)      : Mr. Bhanu Partap Singh, Advocate.
For the Respondent(s)      :

1. The short submission made by the learned counsel for the petitioner is that the petitioner was engaged as standing counsel for the District Industries Centre, Samba to conduct the cases before the Subordinate Courts at Samba, vide Govt. Order No.3045-LD(A) of 2015 dated 08.10.2015. The engagement was for a period of one year. He, however, submits that no retainership, as stipulated in the aforesaid Govt. Order, was released in favour of the petitioner. The petitioner claims to have made a representation to the Director, Industries, Jammu for release of his retainership in terms of Govt. Order dated 08.10.2015 but till date the respondents have not taken any decision upon his representation.

2. Learned counsel for the petitioner, therefore, states that the petitioner would feel satisfied, if this writ petition is disposed of by directing respondent No.2 to consider his representation for release of retainership in terms of Govt. Order dated 08.10.2015 and pass appropriate orders thereon.

3. Keeping in view the short controversy involved and innocuous relief prayed for by the petitioner, this writ petition is disposed of by directing respondent No.2 to consider the representation, if any filed by the petitioner, for release of his retainership in terms of Govt. order dated 08.10.2015. The respondent No.2 shall do well to consider the representation filed by the petitioner and pass appropriate orders for release of his retainership in terms of OWP No.2019/2017 Page 1 of 2 Govt. order dated 08.10.2015 within a period of four weeks from the date a certified copy of this order is made available to him by the petitioner.

4. Writ petition along stands disposed of.

(Sanjeev Kumar) Judge Jammu 07.12.2017 Vinod.

OWP No.2019/2017 Page 2 of 2