Jammu & Kashmir High Court
Sunana Sharma vs State Of J&K & Ors on 10 March, 2021
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No.568
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
SWP No.2177/2010
IA No.3079/2010
Sunana Sharma .... Petitioner/Appellant(s)
Through:- None.
V/s
State of J&K & ors. .....Respondent(s)
Through:- None.
CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
01. The present petition has been filed by the petitioner for quashing the selection and appointment of un-official respondents/Sub Auditor in cooperative department made by official respondents because they are less meritorious and untrained in Cooperative.
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.
03. In view of the above, the present petition is transferred to the Central Administrative Tribunal, Jammu Bench, to be dealt in accordance with law. 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 alongwith IA.
(Sindhu Sharma) Judge JAMMU 10.03.2021 Eva