Jammu & Kashmir High Court
Anil Gupta And Others vs State Of J&K And Others on 21 December, 2021
Author: Puneet Gupta
Bench: Puneet Gupta
Sr. No. 205
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
SWP No. 3048/2017
Anil Gupta and others .....Appellant(s)/Petitioner(s)
Through: None
Vs
State of J&K and others ..... Respondent(s)
Through: None
Coram: HON'BLE MR. JUSTICE PUNEET GUPTA, JUDGE
ORDER
This matter pertain 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.
(Puneet Gupta) Judge Jammu 21.12.2021 Bunty Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No