FAYAZ AHMAD MALIK Vs. UT OF J&K

JUDGEMENT

(1.) The petitioners have filed the present writ petition for directing the respondents to release the arrears of COLA in favour of the petitioners from January 1999 to September 2012 in terms of communication bearing No. JKSRTC/PEN-II/MD/044 dtd. 15/7/2014, as cleared by the Finance Department vide Government Order No.110-TR/AF of 2014 dtd. 10/12/2014, as directed in terms of the judgment passed by this Court in SWP No.1147/2016 dtd. 20/2/2020.

(2.) The petitioners have sought the above mentioned relief on the ground that they are similarly situated persons vis-a-vis the petitioners and the applicants who were arrayed as petitioners in SWP No.1147/2016 decided by this Court vide judgment dtd. 20/2/2020, as such, they are entitled to the benefits flowing from the aforesaid judgment passed by this Court.

(3.) The respondents No.1-3 and 4 have filed their response to the writ petition separately but they are unanimous in their stand by stating that the petitioners are not similarly situated vis-a-vis the petitioners of SWP No.1147/2016 and that the petition suffers from delay and laches.