Jammu & Kashmir High Court
Subash Chander Gupta vs State Of J&K And Others on 14 July, 2021
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No. 419
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
SWP No. 2013/2011
Subash Chander Gupta .... Petitioner/Appellant(s)
Through:- None
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 direction to the respondents to supply the requisite information in respect of the GP Fund Account of the petitioner and release a sum of Rs. 13,800/- alongwith interest at the rate of 18% per annum.
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. Thus, 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.
03. 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.
04. Disposed of.
(Sindhu Sharma) Judge JAMMU 14.07.2021 SUNIL-II Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No SUNIL KUMAR 2021.07.15 17:19 I attest to the accuracy and integrity of this document