Rahul Bharti, J
1. The cause of action for the petitioners to join together in the present writ petition is their status being in the permanent employment of the respondent no. 4 i.e., J&K State Cooperative Agriculture & Rural Development Bank Ltd., who have come to suffer an adverse direction with respect to matter of their monthly salary as the Managing Director of the respondent no. 4 in terms of an Order no. 39 of 2023 dated 22.12.2023, purportedly acting upon the directions of the Administrator, has directed payment of only 40% of the salary to the petitioners. The direction is specific Kashmir division only. The order per se does not make any sense as to on what basis/reasons the Managing Director of respondent no. 4 has resorted to such a course of action.
2. Prima facie case made out.
3. Issue notice to the respondents.
4. Petitioners to furnish registered postal covers for service upon the respondents, within a period of 07 days, whereupon the Registrar Judicial, Srinagar to issue notice to the respondents.
5. List on 11.03.2024.
6. In the meantime, the operation of the impugned order no. 39 of 2023 dated 22.12.2023 read with communication no. Adm 3713-16 dated 20.12.2023 of the Administrator of the respondent no. 4 shall remain stayed and there shall be no deduction with respect to the salary of the petitioners or for that matter of other employees of the respondent no. 4 of Kashmir division.
7. This order is, however, subject to objections from the other side.
