MUZAFFAR AHMAD MIR Vs. UT OF JK

JUDGEMENT

(1.) CM No. 5232/2020

(2.) For the reasons mentioned in the application, coupled with submissions made at the Bar, the instant application is allowed and the applicant is permitted to file the instant petition without enclosing therewith the requisite Stamp duty, Court fee, attestation of documents, etc. It is, however, directed that the said deficiency shall be immediately made good by the applicant, as and when the prevailing lockdown period, announced by the Government, comes to an end. Disposed of.

(3.) WP(C) No. 1770/2020 Petitioner No. 1, namely Muzaffar Ahmad Mir, while working in the SKIMS, Soura, was paid Rs. 35296/- petitioner No. 2, namely, Mohammad Rafiq Baba, was paid Rs. 30741/- and petitioner No. 3, namely Atoofa, was paid Rs. 25713/- as salaries respectively and their pay scale was reduced to Rs. 20198/-, Rs. 27465/- and Rs. 17300/- respectively without affording them an opportunity of being heard.