Jammu & Kashmir High Court
Ghulam Rasool Lone vs State Of J&K And Others on 1 July, 2021
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No. 323
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
(Through Virtual Mode)
SWP No. 2535/2018
IA No. 1/2018
IA No. 2/2018
Ghulam Rasool Lone .... Petitioner/Appellant(s)
Through:- Mr. Anirudh Shrama,
Advocate
V/s
State of J&K and others .....Respondent(s)
Through:- None
CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
01. Petitioner through the present petition seeks directions to the respondents to consider the case of the petitioner for regularization against the post of Assistant Director, in FCS&CA Department.
02. The Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training) has issued Notification No. G.S.R. 276(E) dated 29.04.2020 read with Notification No. G.S.R. 317(E) dated 28.05.2020 vide which the jurisdiction to decide the service disputes of the employees of the Union Territory of Jammu and Kashmir and Ladakh has been conferred on the Central Administrative Tribunal, Jammu Bench..
03. In view of the aforesaid notification, the jurisdiction to hear the service disputes of employees of the Union Territory of J&K lies with the Central Administrative Tribunal in the first instance. 2 SWP No. 2535 /2018
04. In view of the above, the present petition is transferred to the Central Administrative Tribunal, Jammu Bench and let the records of the same be sent to the Central Administrative Tribunal, Jammu Bench. The Tribunal shall issue notice of appearance to the parties for further proceedings.
05. Disposed of alongwith IAs.
(Sindhu Sharma) Judge JAMMU 01.07.2021 SUNIL-II Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No SUNIL KUMAR 2021.07.01 14:44 I attest to the accuracy and integrity of this document