Jammu & Kashmir High Court
Jyotsna Gupta And Ors vs State Of J&K And Others on 2 September, 2021
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
S.No. 184
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
SWP No. 1221/2014
Jyotsna Gupta and Ors ...Petitioner(s)
V/s
State of J&K and others ...Respondent(s)
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
This matter pertains 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 29th 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, the writ petition is transferred to the Central Administrative Tribunal, Jammu bench at Jammu. Registry shall transmit the record to the Tribunal forthwith.
(Sanjeev Kumar) Judge JAMMU:
02.09.2021 Anil Raina, Addl Reg/Secy Whether the order is speaking : Yes Whether the order is reportable: Yes/No