AMINA NASEEM Vs. VISHWA BHARTI WOMENS WELFARE INSTITUTION

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) The appellants, who are three in numbers, are the plaintiffs in a civil suit in which the respondents are the defendants. The suit is lying on the file of the court of learned Ist Additional District Judge, Srinagar, filed on 28/10/2021.

(3.) In the suit the appellants are seeking a decree of declaration with consequential reliefs of mandatory and perpetual injunction qua their respective status being in service/employment of the respondent no. 1 (Vishwa Bharati Women's Welfare Institution) in the context of their age of retirement.