Jammu & Kashmir High Court
Tilak Raj vs Union Of India And Another on 17 November, 2020
Author: Rajesh Bindal
Bench: Rajesh Bindal
Serial No. 225
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SWP No. 2519/2010
(Through Video Conferencing)
Tilak Raj ....Petitioner(s)
Through: None.
v/s
Union of India and another ....Respondent(s)
Through: Mr. Vishal Sharma, ASGI
Coram: HON'BLE MR. JUSTICE RAJESH BINDAL, JUDGE
ORDER
1. The learned counsel for the respondents submitted that the issue raised in the present petition is regarding release of arrears of salary of armed personnel and the jurisdiction to decide the lis lies with the Armed Forces Tribunal.
2. Keeping in view the aforesaid submission made by learned counsel for the respondents, the present petition is transferred to Armed Forces Tribunal, Jammu Bench, however, after retaining a soft copy thereof for record.
3. As the petitioner was not represented, let a copy of the order be sent to him by the Registry of this Court and the Tribunal shall issue notice to the petitioner for the date of hearing fixed in the case.
(RAJESH BINDAL) JUDGE Jammu 17.11.2020 Paramjeet Whether the order is speaking: Yes/No. Whether the order is reportable: Yes/No. ANGITA DEVI 2020.11.23 15:26 I attest to the accuracy and integrity of this document