Jammu & Kashmir High Court
Raman Uppal vs State Of J&K And Others on 5 August, 2020
Author: Sanjeev Kumar
Bench: Sanjeev Kumar
Serial No. 330
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SWP No. 2820/2001
IA No. 2831/2001
in
SWP No. 2345/2001
IA No. 2411/2001
SWP No. 252/2003
IA No. 261/2003
SWP No. 9900005/2010
IA No. 2345/2010
Raman Uppal ...Petitioner(s)
Through:- None.
V/s
State of J&K and others ...Respondent(s)
Through:- None.
CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
ORDER
These matters pertain to the service dispute between the petitioner and the Union Territory of Jammu and Kashmir and, therefore, amenable to the jurisdiction of Central Administrative Tribunal (CAT) Jammu, Bench.
Accordingly, these petitions are transferred to CAT, Jammu. Upon receipt, the Tribunal shall fix a date after putting learned counsel for the parties to notice.
Interim directions, if any, shall continue till the matter is considered by the CAT, Jammu.
(SANJEEV KUMAR) JUDGE JAMMU 05.08.2020 Shivalee SHIVALEE KHAJURIA 2020.08.10 15:44 Whether the order is speaking: Yes/No. I attest to the accuracy and integrity of this document Whether the order is reportable: Yes/No.