Jammu & Kashmir High Court
Dr. Kulbir Singh And Ors vs State Of J&K And Ors on 1 September, 2021
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
S.No. 288
55555555
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
55501501
AT JAMMU 204
SWP No. 821/2014
In
SWP No. 721/2014
SWP No. 1278/2014
Dr. Kulbir Singh and ors.
Dr. Naved Anjum Qureshi
Dr. Shaheen Ramzan ...Petitioner(s)
Through : None
V/s
State of J&K and ors. . ...Respondent(s)
Through: None
Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
These matters pertain to the service dispute and the same are 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, these writ petitions are transferred to the Central Administrative Tribunal, Jammu bench at Jammu. Registry shall transmit the record to the Tribunal forthwith.
(Sanjeev Kumar) Judge JAMMU:
01.09.2021 Tarun.
Whether the order is speaking : Yes/No Whether the order is reportable: Yes/No TARUN KUMAR GUPTA 2021.09.06 13:12 I attest to the accuracy and integrity of this document