Jammu & Kashmir High Court
Suraj Parkash And Others vs State Of J&K And Others on 4 March, 2021
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
h475
S.No.339
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SWP No.1178/2009
IA Nos.1564/2009 &
1843/2009
Suraj Parkash and others ...Petitioner(s)
Through:- None
V/s
State of J&K and others ...Respondent(s)
Through:- None
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
This matter pertains to the service dispute and the same is now amenable to the jurisdiction of the Central Administrative Tribunal (CAT), Jammu Bench in view of Notification No.G.S.R.267(E) dated 29 th April, 2020 read with Notification No.G.S.R.317(E) dated 28th May, 2020, issued by the Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training).
Accordingly, this writ petition is transferred to the Central Administrative Tribunal, Jammu bench at Jammu. Registry shall transmit the record to the Tribunal forthwith.
(Sanjeev Kumar) Judge Jammu 04.03.2021 Vinod.
Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No VINOD KUMAR 2021.03.05 17:35 I attest to the accuracy and integrity of this document