TANVIR BEGUM Vs. STATE

JUDGEMENT

(1.) Grievance of the petitioners in this petition is that their original service books have been seized by the Vigilance Organization in connection with FIR No.29/2015 registered with Police Station, Vigilance Organization, Jammu under Sec. 5(1)(d) read with Sec. 5(2) of the J&K Prevention of Corruption Act, 2006 etc. It is submitted that the petitioners are serving in Education Department as Teachers and are due for in-situ promotion. It is submitted that they have also not been released the annual increments right from the year 2016 because of non-availability of their service books. It is also claimed that even benefit of revised salary pursuant to the recommendations of the 7th Pay Commission, too, has not been given due to the aforesaid reason.

(2.) Learned counsel for the petitioners submits that the Drawing and Disbursing Officers of the petitioners have already taken up the matter with the Vigilance Organization for providing of original service books of the petitioners but the Vigilance Organization has not given any response. One such communication made by the Chief Education Officer, Rajouri in respect of the service books of the petitioners is also placed on record.

(3.) Learned counsel for the petitioners further states that similar directions had already been passed by this Court in number of writ petitions, one of which is SWP No.2336/2018 on which the petitioners placed reliance and seek same relief. To this, Mr. Sharma, learned Deputy Advocate General has no objection.