FATIMA Vs. STATE OF J & K

JUDGEMENT

(1.) The instant appeal has been filed by the appellants assailing the order dtd. 19/11/2018 whereby the learned Single Judge has disposed of SWP nos. 614/2017, 189/2018, 572/2017, 675/2017 and 2067/2018 which were filed by the employees of the Jammu and Kashmir Horticulture Produce, Marketing and Processing Corporation Limited (JKHPMC).

(2.) These writ petitioners had claimed that they had retired from the services of the Corporation from time to time w.e.f. 2008 onwards. The writ petitions were necessitated for the reason that the petitioners had not been paid their post retiral benefits which included the employees CP Fund; leave salary, arrears on account of approved 6th Pay Commission and Cost of Living Allowance (COLA) and gratuity. The writ petitions were filed as these amounts were not being paid despite lapse of nine years from the date of filing of the writ petitions.

(3.) In response to the court orders, the respondent-Corporation filed affidavits admitting the claims of the petitioners. As on the end of August, 2017, the respondents admitted dues upto Rs.3.00 Crore.