Jammu & Kashmir High Court
All J&K Graduate Engg. Ass vs State Of J&K And Others on 29 April, 2021
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No.259
Supplementary list -2
HIGH COURT OF JAMMU AND KASHMIR AT JAMMU
(Through Virtual Mode)
SWP No.962/2011
IAs
All J&K Graduate Engg. Ass. .... Petitioner/Appellant(s)
And others
Through:- None.
State of J&K and others .....Respondent(s)
Through:- None.
CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
01. The petitioner through the present petition seeks quashment of Rule being SRO 297 of 2006 to the extent it prescribes the quota of 20% for diploma holders for the purposes of promotion to the cadre of AEE and XEN.
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 IAs.
(Sindhu Sharma) Judge JAMMU 29.04.2021 SUNIL-II