Jammu & Kashmir High Court
Krishan Lal And Ors. vs State Of J&K; And Others on 12 September, 2017
Author: Tashi Rabstan
Bench: Tashi Rabstan
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SWP No.2250/2017, MP No.1/2017
Date of order: 12.09.2017
Krishan Lal and ors. Vs. State of J&K and others
Coram:
Hon'ble Mr. Justice Tashi Rabstan, Judge
Appearance:
For the petitioner(s) : Mr Dinesh Sharma, Advocate.
For the respondent(s) : Mr Ahtsham Bhat, GA.
Learned counsel submits that an identical issue has already been decided by this Court in SWP No. 371/2016 titled "Susheel Koul and ors. Vs. State of J&K and ors". He seeks disposal of the instant petition on the same lines. His statement is taken on record.
At request, this petition is disposed of, at its threshold, with a direction to the respondents to consider the claim of the petitioners, under rules, on the basis of averments made in the petition, annexures appended thereto and having regard to judgment dated 01.03.2016 passed in SWP No. 371/2016 titled "Susheel Koul and ors. Vs. State of J&K and ors." provided the same is applicable to the case in hand and petitioners are similarly situated. Let consideration order be passed within a period of two months from the date certified copy of this order along with complete set of writ petition and certified copy of above referred judgment is made available to the respondents.
Disposed of as above along with connected MP.
Jammu (Tashi Rabstan) 12.09.2017 Judge Surinder