Jammu & Kashmir High Court
Chuni Lal Raina vs State Of J&K & Ors on 12 July, 2021
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No.134 & 135
Supplementary list-2
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
CM No.5435/2021 &
5436/2021 in
SWP No.2370/2016
Chuni Lal Raina .... Petitioner/Appellant(s)
Through:- Mr. Anirudh Sharma, Adv.
V/s
State of J&K & ors. .....Respondent(s)
Through:- Mr. Ayjaz Lone, Dy.AG.
CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
CM No.5436/2021
Let the deficiencies be removed in terms of Circular No. 16/GS dated 29.03.2020.
This application is disposed of as such.
CM No.5435/2021 & SWP No.2370/2016
01. The present petition has been filed by the petitioner seeking a direction to the respondents to promote the petitioner as Chauffeur w.e.f 25.01.1996.
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 above, the present petition is transferred to the Central Administrative Tribunal, Jammu Bench, to be dealt in accordance 2 with law. 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.
04. Disposed of alongwith IA.
(Sindhu Sharma) Judge JAMMU 12.07.2021 Eva EVA GUPTA 2021.07.14 16:46 I attest to the accuracy and integrity of this document