Central Administrative Tribunal - Jammu
Araf Mohd vs D/O Higher Education Ut Of J&K on 3 February, 2026
:: 1 :: TA 1114/2020
CENTRAL ADMINISTRATIVE TRIBUNAL
JAMMU BENCH, JAMMU (RESERVED)
Hearing through video conferencing
Transfer Application No. 1114/2020
Reserved on: - 15.10.2025
Pronounced on: - 03.02.2026
HON'BLE MR. RAJINDER SINGH DOGRA, MEMBER (J)
HON'BLE MR. RAM MOHAN JOHRI, MEMBER (A)
Araf Mohd., Age: 30 Yrs.
S/o Mohd. Iqbal Bhatti
R/o Durang, Tehsil Billawar,
Distt. Kathua.
...Applicant
(Advocate: - Mr. R.D. Singh Bandral)
Versus
1. THE JAMMU AND KASHMIR PUBLIC SERVICE
COMMISSION,
Through its; Chairman,
Srinagar/Jammu.
Digitally signed by HARSHIT YADAV
HARSHIT
DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Court
master, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR,
STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu
Jandk", Phone=
f43b1c5544466ac12d1b109be2e84ad03e43d7455ad4f908313774f070d1c2
8f, SERIALNUMBER=
317ab7a2f4cee67ef40cfd31d9f71e774ed64e83e889590de390c87f3d3efda8
YADAV
, [email protected], CN=HARSHIT YADAV
Reason: I am the author of this document
Location:
Date: 2026.02.03 17:40:35+05'30'
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:: 2 :: TA 1114/2020
2. The Secretary,
J&K Public Service Commission,
Srinagar/Jammu.
3.Commissioner/Secretary;
Higher Education Department,
Civil Secretariat, Srinagar/Jammu.
4. Iram Shafi
S/o Mohd. Shafi Mir,
R/o College Road, Fateh Pora, Baramulla.
5. Uzma Hameed
D/o Abdul Hameed,
R/o Radapora, Khanyar, Srinagar.
6. Zarka Malik
D/o Humayoon Malik,
R/o Opp. Old Post Office,
Jawahar Nagar, Srinagar.
...Respondents
(Advocate:- Mr. Rajesh Thapa, ld. AAG, Mr. F.A. Natnoo, ld.counsel
for JKPSC)
Digitally signed by HARSHIT YADAV
HARSHIT
DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Court
master, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR,
STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu
Jandk", Phone=
f43b1c5544466ac12d1b109be2e84ad03e43d7455ad4f908313774f070d1c2
8f, SERIALNUMBER=
317ab7a2f4cee67ef40cfd31d9f71e774ed64e83e889590de390c87f3d3efda8
YADAV
, [email protected], CN=HARSHIT YADAV
Reason: I am the author of this document
Location:
Date: 2026.02.03 17:40:35+05'30'
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ORDER
Per: - Rajinder Singh Dogra, Judicial Member
1. The WP(C) No. 3170/2019 was transferred from the Hon'ble High Court of Jammu & Kashmir at Jammu and was registered as T.A No. 1114/2020 by the Registry of this Tribunal.
2. The present matter was filed before the Hon'ble High Court seeking following relief: -
In the premises of the foregoing submissions and more to be added at the time of arguments, it is respectfully prayed that the Hon'ble Court may very kindly be pleased to issue appropriate writ, order or direction in the nature:
WRIT OF MANDAMUS;
i) Commanding upon the official respondents to consider the candidature of the petitioner and to conduct his interview for the post of Assistant Professor (Information Technology) in Higher Education Department, with a further direction to select and appoint the petitioner for the said post, on the basis of his merit.
WRIT OF CERTIORARI;
Digitally signed by HARSHIT YADAVHARSHIT DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Court master, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= f43b1c5544466ac12d1b109be2e84ad03e43d7455ad4f908313774f070d1c2 8f, SERIALNUMBER= 317ab7a2f4cee67ef40cfd31d9f71e774ed64e83e889590de390c87f3d3efda8 YADAV , [email protected], CN=HARSHIT YADAV Reason: I am the author of this document Location:
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i) Quashing the impugned select list notified by virtue of Notification no. 44-PSC(DR-S) of 2018 dated: 11-09-2018 and no.
PSC/DR/Asstt.Prof/IT/117, dated: 11-10-2018, so far it pertains to private respondents, who despite being lesser in percentage than the petitioner and merit, were interviewed and selected.
ii) Quashing the impugned order 599-HE of 2018, dated: 11-12-2018 by virtue of which the private respondents were appointed as Assistant Professors (Information Technology) in Higher Education Department.
Any other writ, order or direction, deems appropriate in the facts and circumstances of the case, may also be issued in favour of the petitioner as against the respondents.
3. The facts of the case as pleaded by the petitioner in his pleadings are as follows: -
a) The present Transfer Application arises out of WP(C) No. 3170/2019, which was initially filed before the Hon'ble High Court of Jammu & Kashmir at Jammu and, upon constitution of this Tribunal, stood transferred and registered as T.A. No. 1114/2020.
b) The applicant participated in the selection process initiated pursuant to Notification No. 12-PSC(DR-P) of 2014 dated Digitally signed by HARSHIT YADAV HARSHIT DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Court master, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= f43b1c5544466ac12d1b109be2e84ad03e43d7455ad4f908313774f070d1c2 8f, SERIALNUMBER= 317ab7a2f4cee67ef40cfd31d9f71e774ed64e83e889590de390c87f3d3efda8 YADAV , [email protected], CN=HARSHIT YADAV Reason: I am the author of this document Location:
Date: 2026.02.03 17:40:35+05'30' Foxit PDF Reader Version: 2025.2.0 :: 5 :: TA 1114/2020 29.05.2014, whereby the Jammu and Kashmir Public Service Commission invited applications for filling up posts of Assistant Professor in various disciplines, including 12 posts in the discipline of Information Technology, to be filled in Government Degree Colleges of the erstwhile State of Jammu and Kashmir.
c) As per the advertisement, the essential qualification prescribed was a Master's Degree in the relevant subject along with NET/SET/SLET or Ph.D. However, it was specifically clarified in the advertisement itself that NET/SET/SLET shall not be required for disciplines for which such examinations are not conducted. Since no separate NET/SET/SLET examination is conducted for the discipline of Information Technology, candidates possessing the requisite Master's Degree were treated as eligible.
d) The applicant, being an Open Merit candidate and holding B.Sc. and M.Sc. (Information Technology) degrees from recognized universities, applied for the said post and his application was accepted. He was accordingly found eligible Digitally signed by HARSHIT YADAV HARSHIT DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Court master, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= f43b1c5544466ac12d1b109be2e84ad03e43d7455ad4f908313774f070d1c2 8f, SERIALNUMBER= 317ab7a2f4cee67ef40cfd31d9f71e774ed64e83e889590de390c87f3d3efda8 YADAV , [email protected], CN=HARSHIT YADAV Reason: I am the author of this document Location:
Date: 2026.02.03 17:40:35+05'30' Foxit PDF Reader Version: 2025.2.0 :: 6 :: TA 1114/2020 and his name figured in the interview schedule notified vide Notice No. PSC/DR/AP/IT/13 dated 16.08.2018, fixing the interviews for 28.08.2018 and 29.08.2018.
e) The grievance of the applicant is that although his name appeared in the interview notice, the said notice required candidates to produce NET/SET/SLET certificates at the time of interview. According to the applicant, this created confusion in his mind regarding his eligibility. He claims to have approached officials of the Public Service Commission at Srinagar as well as Jammu, where he was allegedly informed that in the absence of NET/SET/SLET, he would not be permitted to appear in the interview.
f) Acting on the said alleged oral communication and owing to financial constraints in travelling from Billawar to Srinagar, the applicant chose not to appear in the interview on the scheduled date. It is not disputed that the applicant remained absent during the interview process conducted on 28.08.2018 and 29.08.2018.
Digitally signed by HARSHIT YADAV
HARSHIT DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Court master, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= f43b1c5544466ac12d1b109be2e84ad03e43d7455ad4f908313774f070d1c2 8f, SERIALNUMBER= 317ab7a2f4cee67ef40cfd31d9f71e774ed64e83e889590de390c87f3d3efda8 YADAV , [email protected], CN=HARSHIT YADAV Reason: I am the author of this document Location:
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g) Thereafter, the Public Service Commission finalized the selection and notified the select list vide Notification No. 44-
PSC(DR-S) of 2018 dated 11.09.2018, followed by issuance of recommendations to the Higher Education Department. On the basis of these recommendations, Government Order No. 599- HE of 2018 dated 11.12.2018 was issued, appointing the selected candidates as Assistant Professors (Information Technology).
h) The applicant assails the aforesaid select list and appointment orders primarily on the grounds that:
• he possessed higher percentage of marks in M.Sc. than some of the selected candidates;
• certain selected candidates allegedly did not possess NET/SET/SLET or Ph.D. qualifications; • he was misled by the officials of the Commission, resulting in his non-appearance in the interview; and • no individual call letter was served upon him as envisaged under the J&K Public Service Commission (Business and Procedure) Rules, 1980. Digitally signed by HARSHIT YADAV HARSHIT DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Court master, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= f43b1c5544466ac12d1b109be2e84ad03e43d7455ad4f908313774f070d1c2 8f, SERIALNUMBER= 317ab7a2f4cee67ef40cfd31d9f71e774ed64e83e889590de390c87f3d3efda8 YADAV , [email protected], CN=HARSHIT YADAV Reason: I am the author of this document Location:
Date: 2026.02.03 17:40:35+05'30' Foxit PDF Reader Version: 2025.2.0 :: 8 :: TA 1114/2020
i) The applicant further contends that his non-appearance was neither deliberate nor intentional and that he was deprived of a fair opportunity due to alleged misinformation and procedural lapses on the part of the Commission. On these premises, he seeks quashing of the select list and appointment orders, and a direction to interview and appoint him as Assistant Professor (Information Technology).
4. The respondents have filed their reply statement wherein they have averred as follows: -
a) The respondents submit that the present Transfer Application is wholly misconceived, devoid of merit, and does not disclose violation of any fundamental, statutory, or legal right of the applicant. Mere non-selection, particularly when occasioned by the applicant's own absence from interview, does not confer any enforceable right.
b) It is specifically pleaded that the Public Service Commission is a constitutional authority entrusted with the task of conducting selections strictly on the basis of merit and suitability. The applicant admittedly remained absent from the interview, and Digitally signed by HARSHIT YADAV HARSHIT DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Court master, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= f43b1c5544466ac12d1b109be2e84ad03e43d7455ad4f908313774f070d1c2 8f, SERIALNUMBER= 317ab7a2f4cee67ef40cfd31d9f71e774ed64e83e889590de390c87f3d3efda8 YADAV , [email protected], CN=HARSHIT YADAV Reason: I am the author of this document Location:
Date: 2026.02.03 17:40:35+05'30' Foxit PDF Reader Version: 2025.2.0 :: 9 :: TA 1114/2020 therefore cannot claim consideration for selection or appointment.
c) The application is not maintainable against the Commission as the selection process was conducted strictly in accordance with the applicable recruitment rules, and the applicant's non-
participation disentitles him from raising any grievance against the outcome of the selection.
d) The Higher Education Department referred an indent for filling up 12 posts of Assistant Professor (Information Technology) to the Public Service Commission vide communication dated 19.05.2014, to be filled under the recruitment rules notified vide SRO-124 dated 21.04.2014.
e) Pursuant thereto, Notification No. 12-PSC(DR-P) of 2014 dated 29.05.2014 was issued inviting applications. In response, 189 candidates applied, out of which 64 eligible candidates, including the applicant, were shortlisted and called for interview.
Digitally signed by HARSHIT YADAVHARSHIT DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Court master, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= f43b1c5544466ac12d1b109be2e84ad03e43d7455ad4f908313774f070d1c2 8f, SERIALNUMBER= 317ab7a2f4cee67ef40cfd31d9f71e774ed64e83e889590de390c87f3d3efda8 YADAV , [email protected], CN=HARSHIT YADAV Reason: I am the author of this document Location:
Date: 2026.02.03 17:40:35+05'30' Foxit PDF Reader Version: 2025.2.0 :: 10 :: TA 1114/2020
f) The interviews were conducted on 28.08.2018 and 29.08.2018 with the assistance of subject experts drawn from outside the State to ensure transparency and objectivity.
g) The applicant failed to appear before the Selection Committee on the scheduled dates. His absence was never condoned nor explained contemporaneously, and no request for rescheduling or clarification was made in writing prior to the interview.
h) Upon completion of the interview process, the select list was finalized strictly in accordance with Rule 51 of the J&K Public Service Commission (Business and Procedure) Rules, 1980, and notified vide Notification No. 44-PSC(DR-S) of 2018 dated 11.09.2018.
i) The recommendations were thereafter forwarded to the Higher Education Department, which issued Government Order No. 599-HE of 2018 dated 11.12.2018 appointing the selected candidates. Since the applicant did not participate in the interview, his name naturally did not figure in the select list.
j) The allegation that selected candidates were ineligible is emphatically denied. All selected candidates fulfilled the Digitally signed by HARSHIT YADAV HARSHIT DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Court master, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= f43b1c5544466ac12d1b109be2e84ad03e43d7455ad4f908313774f070d1c2 8f, SERIALNUMBER= 317ab7a2f4cee67ef40cfd31d9f71e774ed64e83e889590de390c87f3d3efda8 YADAV , [email protected], CN=HARSHIT YADAV Reason: I am the author of this document Location:
Date: 2026.02.03 17:40:35+05'30' Foxit PDF Reader Version: 2025.2.0 :: 11 :: TA 1114/2020 eligibility conditions prescribed under the advertisement and the applicable rules. Mere comparison of percentage of marks in the Master's Degree does not confer any vested right to selection, particularly when the applicant voluntarily absented himself from the interview.
k) It is well settled that participation in the selection process is a sine qua non for claiming any right arising therefrom. An applicant who consciously chooses not to appear in the interview cannot subsequently assail the selection process or seek appointment by invoking writ jurisdiction.
l) The Commission discharged its statutory duties fairly, transparently, and in strict adherence to the recruitment rules.
No arbitrariness, mala fides, or procedural illegality can be attributed to the respondents.
m) In view of the above facts and circumstances, it is respectfully prayed that the present Transfer Application be dismissed with costs, being devoid of merit and an abuse of the process of law.
5. Heard learned counsel for the parties and perused the material available on records.
Digitally signed by HARSHIT YADAVHARSHIT DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Court master, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= f43b1c5544466ac12d1b109be2e84ad03e43d7455ad4f908313774f070d1c2 8f, SERIALNUMBER= 317ab7a2f4cee67ef40cfd31d9f71e774ed64e83e889590de390c87f3d3efda8 YADAV , [email protected], CN=HARSHIT YADAV Reason: I am the author of this document Location:
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6. The present Transfer Application, originally filed as WP(C) No. 3170/2019 before the Hon'ble High Court of Jammu & Kashmir and subsequently transferred to this Tribunal, calls in question the selection process conducted by the Jammu and Kashmir Public Service Commission pursuant to Notification No. 12-PSC(DR-P) of 2014 dated 29.05.2014 for appointment to the post of Assistant Professor (Information Technology).
7. The principal grievance projected by the applicant is that despite being eligible and allegedly more meritorious than some of the selected candidates, he was deprived of an opportunity to participate in the interview on account of alleged misinformation conveyed by officials of the Public Service Commission regarding the requirement of NET/SET/SLET qualification, resulting in his absence from the interview. Consequentially, he seeks quashing of the select list and appointment orders, with a further direction for his consideration and appointment.
8. The core and undisputed factual position emerging from the pleadings and record is that:
• the applicant had applied pursuant to a valid advertisement; Digitally signed by HARSHIT YADAV HARSHIT DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Court master, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= f43b1c5544466ac12d1b109be2e84ad03e43d7455ad4f908313774f070d1c2 8f, SERIALNUMBER= 317ab7a2f4cee67ef40cfd31d9f71e774ed64e83e889590de390c87f3d3efda8 YADAV , [email protected], CN=HARSHIT YADAV Reason: I am the author of this document Location:
Date: 2026.02.03 17:40:35+05'30' Foxit PDF Reader Version: 2025.2.0 :: 13 :: TA 1114/2020 • his candidature was accepted and he was found eligible; • his name figured in the interview schedule notified by the Commission; and • he did not appear before the Interview Board on the scheduled dates.
This admitted position is sufficient to decisively determine the lis.
9. It is a settled principle of service jurisprudence that participation in the selection process is a condition precedent for claiming any right flowing from such selection. A candidate who, for whatever reason, does not appear in the interview cannot subsequently seek appointment or challenge the selection merely on the ground that he was otherwise eligible or more meritorious.
10. In the present case, the applicant does not dispute that the interview schedule was notified and that his name was included therein. The plea that the applicant was orally misinformed by certain officials of the Commission regarding his eligibility is wholly unsubstantiated, vague, and unsupported by any contemporaneous material. No written communication, representation, or clarification sought prior to the interview has been placed on record.
Digitally signed by HARSHIT YADAVHARSHIT DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Court master, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= f43b1c5544466ac12d1b109be2e84ad03e43d7455ad4f908313774f070d1c2 8f, SERIALNUMBER= 317ab7a2f4cee67ef40cfd31d9f71e774ed64e83e889590de390c87f3d3efda8 YADAV , [email protected], CN=HARSHIT YADAV Reason: I am the author of this document Location:
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11. The Tribunal cannot proceed on the basis of alleged oral conversations with unnamed officials, particularly when the official notification calling the applicant for interview stood issued and was never withdrawn. Once a candidate is formally called for interview, it is incumbent upon him to appear before the Selection Committee and place his eligibility before the competent authority rather than unilaterally opting out of the process.
12. The contention that the interview notice created ambiguity regarding NET/SET/SLET qualification is also misconceived. The advertisement itself clearly stipulated that NET/SET/SLET shall not be required in disciplines for which such examinations are not conducted. The applicant was, therefore, already aware of his eligibility when he applied and when he was called for interview.
Having accepted the terms of the advertisement and participated in the process up to the stage of interview call, the applicant cannot be permitted to approbate and reprobate.
13. The further argument that selected candidates were allegedly less meritorious or did not possess requisite qualifications is of no avail to the applicant. Merit comparison becomes relevant only amongst Digitally signed by HARSHIT YADAV HARSHIT DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Court master, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= f43b1c5544466ac12d1b109be2e84ad03e43d7455ad4f908313774f070d1c2 8f, SERIALNUMBER= 317ab7a2f4cee67ef40cfd31d9f71e774ed64e83e889590de390c87f3d3efda8 YADAV , [email protected], CN=HARSHIT YADAV Reason: I am the author of this document Location:
Date: 2026.02.03 17:40:35+05'30' Foxit PDF Reader Version: 2025.2.0 :: 15 :: TA 1114/2020 candidates who actually participate in the selection process. A candidate who absents himself from interview cannot claim a right to be compared with those who subjected themselves to assessment by the Selection Committee.
14. The plea regarding non-issuance of an individual call letter is equally untenable. The interview schedule was notified publicly and the applicant admittedly had knowledge of the same, as evidenced by his own pleadings. Procedural prescriptions cannot be stretched to defeat a completed selection, particularly when no prejudice is demonstrated and the applicant's absence was voluntary.
15. The selection process in question was conducted with the assistance of subject experts, in accordance with the applicable recruitment rules and the J&K Public Service Commission (Business and Procedure) Rules, 1980. No mala fides, arbitrariness, or procedural illegality has been established against the Commission or the appointing authority.
16. Courts and Tribunals exercising judicial review do not sit as appellate authorities over selections conducted by expert bodies. Interference is warranted only where illegality, perversity, or violation of statutory Digitally signed by HARSHIT YADAV HARSHIT DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Court master, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= f43b1c5544466ac12d1b109be2e84ad03e43d7455ad4f908313774f070d1c2 8f, SERIALNUMBER= 317ab7a2f4cee67ef40cfd31d9f71e774ed64e83e889590de390c87f3d3efda8 YADAV , [email protected], CN=HARSHIT YADAV Reason: I am the author of this document Location:
Date: 2026.02.03 17:40:35+05'30' Foxit PDF Reader Version: 2025.2.0 :: 16 :: TA 1114/2020 provisions is demonstrated. The present case does not meet any such threshold.
17. In view of the foregoing discussion, this Tribunal finds that:
a) the applicant consciously failed to participate in the interview process;
b) his non-selection is a direct consequence of his own omission;
c) no enforceable legal or fundamental right has been violated;
and
d) the selection and appointment of the private respondents suffer from no infirmity warranting interference.
18. The Transfer Application is thus devoid of merit and is liable to be dismissed.
19. Accordingly, the Transfer Application No. 1114/2020 is dismissed.
There shall be no order as to costs.
(RAM MOHAN JOHRI) (RAJINDER SINGH DOGRA) Administrative Member Judicial Member /harshit/ Digitally signed by HARSHIT YADAV HARSHIT DN: C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Court master, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone= f43b1c5544466ac12d1b109be2e84ad03e43d7455ad4f908313774f070d1c2 8f, SERIALNUMBER= 317ab7a2f4cee67ef40cfd31d9f71e774ed64e83e889590de390c87f3d3efda8 YADAV , [email protected], CN=HARSHIT YADAV Reason: I am the author of this document Location:
Date: 2026.02.03 17:40:35+05'30' Foxit PDF Reader Version: 2025.2.0