Jammu & Kashmir High Court
Bodhraj And Others vs State Of J&K And Others on 30 July, 2021
Author: Sindhu Sharma
Bench: Sindhu Sharma
Sr. No. 359
HIGH COURT OF JAMMU& KASHMIR AND LADAKH
AT JAMMU
SWP No. 388/2012
Bodhraj and others .... Petitioner/Appellant(s)
Through:- None
V/s
State of J&K and others .....Respondent(s)
Through:- None
CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
01. The matter pertains 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.
02. Accordingly, this petition is transferred to CAT, Jammu. Upon receipt, the Tribunal shall fix a date after putting learned counsel for the parties to notice.
03. Ordered accordingly.
(Sindhu Sharma) Judge JAMMU 30.07.2021 SUNIL-II RAM MURTI 2021.07.30 16:47 I attest to the accuracy and integrity of this document