Jammu & Kashmir High Court - Srinagar Bench
Waseem Sajad Koka vs Union Territory Of Jk And Others on 5 April, 2021
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
S. No. 115
Advance list
Before Notice
HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
WP (C) no. 348/2021
CM no. 1147/2021
Waseem Sajad Koka
.... Petitioner(s)
Through: Ms Ishrat Yunis, Advocate
V/s
Union Territory of JK and others
... Respondent(s)
Through: Mr B. A. Dar, Sr. AAG
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge
ORDER
05.04.2021 By the present writ petition, the petitioner challenges the communication no. DF&DS/Esstt/Rectt/2020/8045-46 dated 29.10.2020, by virtue of which the Senior Superintendent of Police, District Budgam, has been requested to take legal action under law against the petitioner for impersonating in the selection process initiated by the respondents for the post of Fireman and Jr. Electrician, on the grounds taken in the memo of writ petition.
Mr B. A. Dar, learned Sr. AAG, seeks consideration of the case vis-à-vis the jurisdiction of this court.
The writ petition, in view of its subject, is taken up for final disposal at its threshold.
The subject of the writ petition being amenable to the jurisdiction of Central Administrative Tribunal has wrongly been filed before this Court. It being so, the writ petition, along with connected CMs, is dismissed. The petitioner, however, shall be at liberty to approach the Central Administrative Tribunal for redressal of his grievances.
(Ali Mohammad Magrey) Judge Srinagar 05.04.2021 Amjad Lone PS AMJAD AHMAD LONE 2021.04.06 13:13 I attest to the accuracy and integrity of this document