Jammu & Kashmir High Court - Srinagar Bench
Mudasir Ahmad Shah And Others vs Chairman Jkssb And Others on 20 December, 2024
Author: Sanjay Dhar
Bench: Sanjay Dhar
Serial No. 34.
Regular Cause List.
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) 908/2023 CM(2137/2023)
CM(2518/2024).
MUDASIR AHMAD SHAH AND OTHERS.
...Petitioner(s)
Through: None.
VERSUS
CHAIRMAN JKSSB AND OTHERS.
Through: Mr. Mubashir Majid Malik, Dy. AG.
...Respondent(s)
CORAM:
HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE.
ORDER
20-12-2024 In terms of Notification dated 2nd August, 2024, issued by Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training), the service matters relating to Jammu and Kashmir Service Selection Board are amenable to the jurisdiction of the Central Administrative Tribunal, Srinagar. Accordingly, the present petition is transferred to Central Administrative Tribunal Srinagar Bench.
Registry is directed to immediately transmit the record of the case to the Central Administrative Tribunal, Srinagar Bench, where the parties shall appear on 12.02.2025.
(Sanjay Dhar) Judge SRINAGAR 20-12-2024 Showkat Khan