NISAR AHMAD SHAH Vs. STATE OF JK

JUDGEMENT

(1.) This matter was listed in After Notice Cause List and on mention taken up for consideration with permission of the Bench. CM No. 1016/2020;

(2.) On the set of facts and the grounds urged, coupled with submissions made at Bar, the instant application is allowed and the amendment as sought is allowed. CM is accordingly disposed of. SWP No. 1282/2017;

(3.) The grievance projected in this petition relates to the subject(s) covered by Section 14 of the Central Administrative Tribunals Act, 1985 (CAT Act). The jurisdiction to hear this petition as a Court of first instance, therefore, lies with the Central Administrative Tribunal (CAT) constituted under the provisions of the CAT Act.