Jammu & Kashmir High Court
Mohd Razak vs State Of J&K & Others on 3 July, 2020
Author: Rajesh Bindal
Bench: Rajesh Bindal
Serial No. 34
1st Supplementary
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
WP (C) No. 3157/2019 (O & M)
Mohd Razak ...Petitioner(s)
v/s
State of J&K & others ....Respondent(s)
Coram: HON'BLE MR. JUSTICE RAJESH BINDAL, JUDGE
ORDER
1. 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), the jurisdiction to decide the lis regarding service disputes of the employees of the Union Territories of J&K, and Ladakh has been conferred upon the Central Administrative Tribunal (CAT), Jammu Bench. None of the counsels pointed out that the jurisdiction to decide the lis is not with the Tribunal.
2. Considering the aforesaid fact, let the record of the present case be transferred to CAT, Jammu Bench, however, retaining a soft copy thereof for record.
3. The parties are directed to appear before the Registrar, Central Administrative Tribunal, Jammu Bench on September 16, 2020 for further proceedings.
(RAJESH BINDAL) JUDGE Jammu 03.07.2020 Neha Whether the order is speaking : Yes/No. Whether the order is reportable : Yes/No. NEHA KUMARI 2020.07.09 18:31 I attest to the accuracy and integrity of this document