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Tajinder Kour vs Rauf Ahmed Dar
2022 Latest Caselaw 785 j&K

Citation : 2022 Latest Caselaw 785 j&K
Judgement Date : 13 May, 2022

Jammu & Kashmir High Court
Tajinder Kour vs Rauf Ahmed Dar on 13 May, 2022
                                                                         Sr. No. 1



       HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
                        AT JAMMU
                 (THROUGH VIRTUAL MODE)

CJ Court

Case: Trp (C) No. 10 of 2022

Tajinder Kour                                           .....Appellant/Petitioner(s)

                                Through :- Sh. Abhinav Sharma, Sr. Advocate with
                                           Ms. Supriya Gandotra, Advocate.

                         v/s

Rauf Ahmed Dar                                                   .....Respondent(s)


                                Through :-


      CORAM: HON'BLE THE CHIEF JUSTICE

                                    ORDER

13.05.2022

01. Heard Sh. Abhinav Sharma, learned Senior counsel assisted by

Ms. Supriya Gandotra, learned counsel for the petitioner.

02. A judgment and order of the Central Administrative Tribunal, Jammu

Bench, has been challenged by filling of a writ petition, WP(C) No. 244 of 2022,

Rauf Ahmed Dar vs. Tajinder Kour and others, in Srinagar Wing of this Court.

03. The submission of Sh. Abhinav Sharma, learned Senior counsel is that

since the cause of action relates to the Jammu Wing, the petition could not have

been filed in Srinagar Wing, that too, without seeking leave of Hon'ble the Chief

Justice. The petitioner therein has not taken any such leave. Therefore, the

petition be transferred to Jammu Wing for consideration and final disposal.

04. Issue notice to the respondents.

05. List on 27th July 2022.

06. Till the next date of listing, further proceedings in WP(C) No. 244 of 2022

before the Srinagar Wing is stayed. More particularly, as the same judgment and

order of the CAT is already under challenge in another petition before the Jammu

Wing at the instance of Jammu and Kashmir Public Service Commission

(JKPSC) and there is a possibility of conflicting decisions.

(PANKAJ MITHAL) CHIEF JUSTICE JAMMU 13.05.2022 SUNITA

 
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