MUBARIK AHMAD Vs. STATE OF J&K

JUDGEMENT

(1.) THE petitioner has filed this writ petition in terms of Article 226 of the Constitution of India read with Section 103 of Jammu & Kashmir State Constitution, for commanding the respondents to settle the pension case of the petitioner at the rate of 18% interest and to award compensation in favour of the petitioner on the grounds taken in the writ petition, which can be aptly and precisely summarized as under: -

(2.) THIS Writ petition came to be admitted vide order dated 10th September, 1999. The respondents 1 and 2 have filed reply. It is profitable to reproduce para (a) of the preliminary objections, herein, which read as under : -

(3.) , Petitioner has filed rejoinder affidavit. It is profitable to reproduce para -1 of the rejoinder affidavit, herein, which reads as under -