Jammu & Kashmir High Court
Ritika Sharma vs Union Of India And Another. on 15 October, 2018
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SWP No.1864/2014
Date of order:15.10.2018
Ritika Sharma v. Union of India and another.
Coram:
Hon'ble Mr Justice Sanjeev Kumar, Judge.
Appearance:
For the Petitioner/Appellant(s) : Mr. Rahul Bharti, Advocate.
For the Respondent(s) : Mrs. Vandana Sharma, CGSC.
This matter was heard and reserved on 01.10.2018. However, while going the record, it was noticed that the writ petition was transferred to the Armed Forces Tribunal, Regional Bench Srinagar at Jammu by the Division Bench of this Court vide order dated 18.07.2017. However, the Armed Forces Tribunal returned the file with the following observations:-
"The applicant herein seeks selection against the post of Mazdoor. The matter is not covered with the definition of service matter in terms of section 3(0) of the Armed Forces Tribunal Act, 2007. In the circumstances the matter is ordered to be returned to Hon'ble High Court of J&K for disposal as per procedure known to law."
Since the matter was transferred to the Armed Forces Tribunal by the Division Bench vide order dated 18.07.2017, therefore, it would be proper, if this petition is listed before the Division Bench in the first instance.
Ordered accordingly.
(Sanjeev Kumar) Judge Jammu 15.10.2018 Vinod.