PARMESHWARI DASS Vs. U.T. OF J&K

JUDGEMENT

(1.) Learned counsel for the petitioners submits at the Bar that in an identical matter being SWP No. 2859/2002 decided on 29.07.2013 titled MES Civilian Employees Association Vs. Union of India and others, has been disposed of by this Court vide order/judgment dated 04.03.2016. He seeks disposal of the instant petition on the same lines. His statement is taken on record.

(2.) At request, this petition is disposed of, at its threshold, with a direction to the respondents to consider the claim of the petitioner strictly under rules in light of observations made in SWP No. 2859/2002 decided on 29.07.2013 titled MES Civilian Employees Association Vs. Union of India and others, provided the same is applicable to the case in hand, within a period of six weeks from the date a certified copy of this order along with complete set of writ petition is made available to them.

(3.) Disposed of as above along with connected CM(s).