Jammu & Kashmir High Court - Srinagar Bench
Showkat Ahmad Rather & Ors vs Union Territory Of Jammu And Kashmir & ... on 7 April, 2023
Serial No. 72
Supplementary-1 Cause List
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP (C) No. 775/2023
CM No. 1818/2023
Showkat Ahmad Rather & Ors.
... Petitioner(s)
Through: -
Mr Aftab Ahmad, Advocate.
V/s
Union Territory of Jammu and Kashmir & Ors.
... Respondent(s)
CORAM:
HON'BLE MR JUSTICE M. A. CHOWDHARY, JUDGE.
(ORDER) 07.04.2023 In this Petition, filed under Article 226 of the Constitution of India, the Petitioners seek a direction in the name of the Respondents thereby directing them to re-engage the Petitioners as Home Guards and allow them to discharge their duties as Home Guards without any let or hindrance till they reach the age of superannuation in pursuance of Government Order No. 425 (P) of 2013 dated 10 th of October, 2013 read with Order bearing No. HG-63/13310 dated 12th of February, 2022 and communication No. DCKH/EST T-25/16-23/2023 dated 2nd of January, 2023.
Today, when this matter was taken up for consideration, Mr Aftab Ahmad, the learned Counsel appearing for the Petitioners, at the very outset, submits that the Petitioners shall feel satisfied in the event the instant Petition is disposed of by directing the Respondents to treat the same as representation on behalf of the Petitioners and pass appropriate orders thereon within some reasonable timeframe.
Having regard to the nature of relief sought for, coupled with the submissions made at the Bar by the learned appearing Counsel for the Petitioners, this Petition, at this stage, is disposed of with a direction to the Respondents to treat the same as representation on behalf of the Petitioners and pass appropriate orders thereon with regard to the claim made by the Petitioners, as expeditiously as possible, preferably within eight weeks from the date copy of this Order is made available to them. The Petitioners may, on their part, supply a copy of Petition along with all annexures appended thereto, as well as a copy of Order passed today, to the Respondents so as to facilitate an early decision in the matter.
Disposed of as above, along with the connected CM.
(M. A. CHOWDHARY) JUDGE SRINAGAR April 7th, 2023 "TAHIR"