Farooq Ahmed & Ors vs State Of J&K & Ors
2026 Latest Caselaw 535 J&K

Jammu & Kashmir High Court

Farooq Ahmed & Ors vs State Of J&K & Ors on 9 February, 2026

Author: Sanjay Dhar

Bench: Sanjay Dhar

                                                                                     Regular List

                                                                                    Serial No. 71



                 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                 AT JAMMU
              SWP No. 1383/2016

              Farooq Ahmed & Ors.
                                                                                    .....Petitioner(s)

                                      Through: None.

                                    Vs

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

                                      Through: Ms. Saliqa Sheikh, Assisting Counsel
                                               vice
                                               Mr. Raman Sharma, AAG.

              CORAM: HON'BLE MR. JUSTICE SANJAY DHAR, JUDGE

                                                        ORDER

(09.02.2026)

01. The issue involved in the writ petition qualifies to be a "service matter" within the meaning of Section 3(q) of the Administrative Tribunals Act, 1985. In this view of the matter, the present petition is amenable to the jurisdiction of Central Administrative Tribunal (CAT), Jammu Bench.

02. Accordingly, the petition is transferred to Central Administrative Tribunal (CAT), Jammu Bench.

03. Registry is directed to transmit the record of the case forthwith to the Central Administrative Tribunal (CAT), Jammu Bench.

04. Parties are directed to appear before the Central Administrative Tribunal (CAT), Jammu Bench on 12.03.2026.

05. Disposed of.

(SANJAY DHAR) JUDGE JAMMU 09.02.2026 Bunty