Union Minister Dr. Jitendra Singh inaugurates CAT Bench at Jammu

Union Minister of State (Independent Charge) Development of North Eastern Region (DoNER), MoS PMO, Personnel, Public Grievances, Pensions, Atomic Energy & Space, Dr Jitendra Singh today inaugurated the 18th Bench of Central Administrative Tribunal (CAT) for the Union Territories of Jammu & Kashmir & Ladakh through a Video Conference. Speaking after the inauguration Dr. Singh said that the setting up of CAT Bench of Jammu to deal exclusively with service matters of Govt employees would go a long way in not only reducing the burden of various Courts & thereby giving them more time to deal with other cases expeditiously but would also provide to the persons covered by the Administrative Tribunals speedy relief in respect of their grievances & service matters. He said that Modi Government is committed to Transparency & “Justice for All” & the people friendly reforms taken in the last six years have benefitted the entire country including people of Jammu & Kashmir & Ladakh. He said that more than 800 Central laws, which were not applicable to J&K have been made applicable since the abolition of Article 370 & 35A on 5th August 2019 for the benefit of people of Jammu & Kashmir & Ladakh & now they enjoy same rights as people from the rest of India. Dr. Jitendra Singh expressed hope that pendency of about 30,000 cases would be resolved in a time bound & judicious manner.

The Union Minister said that all 3 important agencies of DoPT- CAT, CIC & CVC are now operational in Union Territories of Jammu & Kashmir & Ladakh. Earlier, in a notification issued on 28.05.2020 in exercise of the powers conferred by sub-section (7) of section 5 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Govt has specified Jammu & Srinagar as the places at which the benches of the Central Administrative Tribunal shall ordinarily sit for the Union Territory of J&K & Union Territory of Ladakh. Similarly, the Central Information Commission (CIC) has started hearing Right to Information (RTI) Act applications of applicants from the UTs of J&K & Ladakh from 15.05.2020. Dr. Singh said that Shri Sanjay Kothari, Central Vigilance Commissioner who called on him on 5th May, 2020 informed the Minister that the jurisdiction of the Central Vigilance Commission has been extended over the Union Territory of J & K under the Prevention of Corruption Act.

Chairman, Central Administrative Tribunal Hon’ble Mr Justice L.Narasimha Reddy gave the welcome address. The inaugural ceremony was also addressed by Chief Justice of Jammu & Kashmir High Court, Hon’ble Ms Gita Mittal & Lieutenant Governor of Union Territory of J&K Shri Girish Chandra Murmu. Member Judicial, Central Administrative Tribunal, Jammu Shri Rakesh Sagar Jain gave the vote of thanks on the occasion.

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