JKSFC Vs. SWARN KUMAR AMLA

JUDGEMENT

(1.) This appeal is directed against the judgment of a learned Single Judge of this Court dtd. 24/5/2017 passed in SWP No.2796/2016 titled Swarn Kumar Amla and others v. State of J&K and others.

(2.) Briefly stated, the facts of the case are that the respondents, forty five in number, approached the Writ Court by way of SWP No.2796/2016 seeking, inter alia, a direction to the appellant to release the arrears of their salary in terms of 6th pay commission recommendations and cost of living allowance etc. All the respondents, however, had retired from the State Forest Corporation on attaining the age of superannuation. It transpires that the recommendations of 6 th pay commission which had been implemented in the State for its employees remained unimplemented for some time insofar as State Forest Corporation is concerned. One Ghulam Mohiuddin Sofi, a retired employee, along with 89 others, similarly situated with the respondents herein filed in Srinagar wing of this Court which was disposed of vide order dtd. 10/6/2015, directing the appellant to release the benefits as admissible to the petitioners therein pursuant to the recommendations of 6th pay commission.

(3.) It is not disputed before us that the judgment passed in dtd. 10/6/2015 has since been implemented and benefits in terms of 6th pay commission recommendations have been released in favour of the counter part of the respondents.