Raghbir Singh vs State Of J&K & Ors
2021 Latest Caselaw 265 j&K

                                                          Sr. No.467
                                                          Supplementary
                                                          causelist-2




      HIGH COURT OF JAMMU AND KASHMIR AT JAMMU

                                              SWP No.2083/2010
                                              IA No.2934/2010

Raghbir Singh                                  .... Petitioner/Appellant(s)

                                Through:-     None.

                          V/s

State of J&K & ors.                                    .....Respondent(s)

                                Through:-     None.

CORAM : HON'BLE MRS. JUSTICE SINDHU SHARMA, JUDGE
                                 ORDER

01. Petitioner through the present petition seeks a direction to the

respondents to consider the case of the petitioner for induction into IPS

cadre on the basis of seniority list finalized pursuant to the judgment of

the Hon'ble Courts and prepared after hearing respondent Nos.6 & 7 in

the year 2003 vide GO No.1145-GAD of 2003 dated 04.09.2003.

02. The Ministry of Personnel, Public Grievances and Pensions

(Department of Personnel and Training) has issued Notification No.

G.S.R. 276(E) dated 29.04.2020 read with Notification No. G.S.R. 317(E)

dated 28.05.2020 vide which the jurisdiction to decide the service disputes

of the employees of the Union Territory of Jammu and Kashmir and

Ladakh has been conferred on the Central Administrative Tribunal,

Jammu Bench. After the abrogation of Article 370, the jurisdiction to

decide the service disputes of the employees of the Union Territory of

J&K would be with the Central Administrative Tribunal.

03. In view of the aforesaid notification, the jurisdiction to hear the

service disputes of employees of the Union Territory of J&K lies with the

Central Administrative Tribunal in the first instance.

04. In view of the above, the present petition is transferred to the

Central Administrative Tribunal, Jammu Bench and let the records of the

same be sent to the Central Administrative Tribunal, Jammu Bench. The

Tribunal shall issue notice of appearance to the parties for further

proceedings.

05. Disposed of alongwith IA.

(Sindhu Sharma) Judge JAMMU 09.03.2021 Eva