Jammu & Kashmir High Court - Srinagar Bench
Mohammad Altaf Wani vs State Of J&K & Ors on 21 December, 2020
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
Advance List
Sr. No. 264
HIGH COURT OF JAMMU AND KASHMIR AT SRINAGAR
SWP No. 535/2018
I.A No. 1/2018
Mohammad Altaf Wani
.... Petitioner (s)
Through: None.
V/s
State of J&K & Ors.
.... Respondent (s)
Through: None.
CORAM:
HON'BLE MR. JUSTICE ALI MOHAMMAD MAGREY, JUDGE.
ORDER
1. The grievance projected in this petition relates to the subject(s) covered by Section 14 of the Central Administrative Tribunals Act, 1985 (CAT Act). The jurisdiction to hear this petition as a Court of first instance, therefore, lies with the Central Administrative Counsel (CAT) constituted under the provisions of the CAT Act.
2. Accordingly, in terms of Section 29 of the CAT Act, this case is transferred for further proceedings to the CAT, the Court of first instance, having its place of sitting at Srinagar notified vide Notification No. G.S.R. 317 (E) dated 28.05.2020, issued by the Central Government under Section 5(7) of the CAT Act. However, since there is only one Bench of the CAT established so far, which is presently holding its sitting at Jammu, the Registrar Judicial is directed to transmit the record of the petition to the CAT presently holding sitting at Jammu, retaining a soft copy thereof.
3. The parties are directed to appear before the Registrar, Central Administrative Tribunal (CAT), Jammu Bench, on 11.05.2021 for further proceedings.
4. Disposed of.
(Ali Mohammad Magrey) Judge Srinagar.
21.12.2020
"Tariq Raja" SYED MUJTABA HUSSAIN
2020.12.23 22:45
I attest to the accuracy and
integrity of this document