Bashir Ahmad Waza vs Ut Of J&K And Others
2024 Latest Caselaw 1598 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Bashir Ahmad Waza vs Ut Of J&K And Others on 21 October, 2024

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                                       Sr. No. 1
     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                    AT SRINAGAR
                           (Through Virtual Mode)

                                                            RP No. 68/2024 in
                                                           OWP No. 2124/2018

Bashir Ahmad Waza                                    .... Petitioner/Appellant(s)

                         Through:-     Mr. Nisar Ahmad, Advocate


                   V/s

UT of J&K and others                                           .....Respondent(s)

                         Through:-
CORAM: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                       ORDER

21.10.2024

1. Learned counsel for the petitioner submits that the order passed by this

Court on 03.09.2024 will come in the way in case he files an application

for amendment before the Central Administrative Tribunal because trial

court has dismissed his application seeking amendment.

2. Learned counsel further submits that the observation made in para No. 5

will come in his way before the Tribunal while the matter is being

considered. To this extent, he seeks review of the order.

3. Having regard to the submissions made by the learned counsel for the

petitioner and the fact that the issue involved in the petition is a matter to

be heard by the Central Administrative Tribunal, therefore, in case the

petitioner intends to file an application for amendment, the order passed by

this Court on 03.09.2024 will not come in his way. The Tribunal can

independently consider the application in case any application for

amendment is made and secondly observation made in para No. 5

regarding the opinion of the Court will also not come in the way.

4. This review petition stands disposed of and shall made part of the

judgment dated 03.09.2024.

(VINOD CHATTERJI KOUL) JUDGE

Jammu:

21.10.2024 Vishal