Jammu & Kashmir High Court

Fareed Ahmed Sheikh And vs Goutam Kumar Sundan And on 7 May, 2025

Author: Sindhu Sharma

Bench: Sindhu Sharma

                                                                  Sr. No. 29

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                  AT JAMMU
                                                     WP (C) No. 1139/2025
                                                       CAV No. 991/2025

Fareed Ahmed Sheikh and                           .... Petitioner/Appellant(s)
others

                        Through:-   Mr. Abhinav Sharma, Sr. Advocate with
                                    Mr. Abhirash Sharma, Advocate

                  V/s

Goutam Kumar Sundan and                                   .....Respondent(s)
others

                        Through:-   Mr. Ankur Sharma, Advocate for R-1 to 3

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

07.05.2025

With appearance of Mr. Ankur Sharma, learned counsel for the

caveators/respondent Nos. 1 to 3, caveat stands discharged.

1. Petitioners seek quashing of order dated 14.11.2024, passed by Central

Administrative Tribunal Bench Jammu, in O.A. No. 61/1226/2024 titled

"Goutam Kumar Sundan and others v/s UT of J&K.

2. The Tribunal without considering the aspect that the vacancies in the

promotional quota are required to be filled up in accordance with the

recruitment rules which are holding the field, has directed the proforma

respondents to convene the Departmental Promotion Committee meeting

only after the Draft Subordinate Recruitment Rules of Department of Skill

Development are approved and notified by the Government.

3. Learned counsel for the petitioners submits that the draft rules are yet to be

approved and notified by the Government and this would affect the

promotional aspects of the petitioners. The impugned order has been

passed without impleading the petitioners as party and also without

affording any opportunity of hearing to them.

4. Notice.

5. Mr. Ankur Sharma, learned counsel accepts notice on behalf of respondent

Nos. 1 to 3. Objections be filed by the next date of hearing.

6. Notice be sent to respondent Nos. 4 to 6, returnable within four weeks.

Requisites for the same within one week.

7. List on 04.07.2025.

8. Meanwhile, subject to objections and till next date of hearing, impugned

judgment and order dated 14.11.2024 in OA No. 61/1226//2024 and the

consequential order bearing No. 71 of 2025 dated 03.03.2025, shall stay.

                             (Shahzad Azeem)                (Sindhu Sharma)
                                   Judge                         Judge


Jammu:
07.05.2025
Shafqat