Gulshana Akhter vs State Of Jk And Ors
2024 Latest Caselaw 1666 j&K/2

Jammu & Kashmir High Court - Srinagar Bench

Gulshana Akhter vs State Of Jk And Ors on 31 October, 2024

Author: Moksha Khajuria Kazmi

Bench: Moksha Khajuria Kazmi

                                                                                       S. No. 13
                                                                                       Suppl.
                       IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                          AT SRINAGAR
                                                 SWP 419/2018, IA 1/2018

                     GULSHANA AKHTER                                 ...Petitioner(s)/Appellant(s)

                     Through: Mr. T. A. Lone, Advocate

                                                          Vs
                     STATE OF JK AND ORS                                          ...Respondent(s)

                     Through: Mr. Furkaan Sofi, GA

                     CORAM:
                     HON'BLE MS JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE

                                                       ORDER

31.10.2024 Learned counsel for the petitioner states that in terms of Judgment passed by the Division Bench of this Court in case titled "Naza Bano and Anr. Vs. State of J&K" in WP(C) No. 2515/2023 on 02.03.2024, the matter is required to be transferred to the Central Administrative Tribunal, Srinagar.

The subject matter of this petition falls within the definition of „service matters‟ as contained in Section 3(q) of the Administrative Tribunals Act, 1985 (hereinafter referred to as 'the Act'), which has became applicable to the Union Territories of Jammu and Kashmir and Ladakh, after coming into force of the Jammu and Kashmir Re-organization Act, 2019 w. e. f 31.10.2019. Section 29 of the Act provides for transfer of the pending cases of such nature to the Central Administrative Tribunal upon establishment of the Tribunal.

A permanent Bench of the Central Administrative Tribunal stands established at Srinagar with its jurisdiction extending to the Kashmir Province and Kargil District of Ladakh and it has started functioning at Srinagar. Accordingly, this petition shall stand transferred to the Central Administrative Tribunal, Srinagar Bench. Registry is directed to immediately transmit the record of the case to the Central Administrative Tribunal, Srinagar Bench.

(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 31.10.2024

Aamir