JIA LAL Vs. CHAIRMAN

JUDGEMENT

(1.) In this writ petition filed under Article 226 of the Constitution of India read with Section 104 of the Constitution of J&K State, the petitioner inter alia seeks issuance of writ of certiorari quashing the order dated 06.12.2014 passed by respondent Nos.1 to 3 thereby settling the case in Lok Adalat in absence of the petitioner.

(2.) It is apt to reproduce the impugned order dated 06.12.2014 as under 6.12.14 The instant file has been taken up in National Lok Adalat. Petitioner along with counsel present. Respondent absent and is deliberately avoiding presence in court regularly, being a teacher he should be responsible to understand his accountability to remain present in person or through counsel. But he chose not to be remain present in the National Lok Adalat. This maintenance is hereby enhanced from 4000- to 10,000-. Ten thousand from the date of order. Hence the application for enhancement of maintenance is hereby disposed of in National Lok Adalat.

(3.) Sections 18 and 19 of the Jammu and Kashmir Legal Services Authorities Act, 1997 are reproduced as under