ABDUL QAYOOM CHALKOO Vs. UNION TERRITORY OF JK

JUDGEMENT

(1.) By this appeal, the appellant/Writ petitioner has assailed the validity of judgment dated 8th of September, 2020, whereby the review petition preferred by the appellant against the judgment and order dated 17 th of June, 2020 passed by the learned Single Judge in WP(C) No.862/2020; thereby transferring the said service petition, filed by the appellant, to the Central Administrative Tribunal, Jammu Bench stands dismissed.

(2.) The precise material facts leading to the filing of this appeal are that the appellant filed a Writ petition, being WP(C) No.862/2020; CM No.1875/2020, before the learned Single Judge. The learned Single Judge, in terms of order dated 17th of June, 2020, transferred the said Writ petition for adjudication to the Central Administrative Tribunal, Jammu Bench. Thereafter, the appellant assailed the order dated 17th of June, 2020 before this Court in an appeal, registered as LPA No.86/2020; 2821/2020, wherein this Court, by virtue of order dated 14th of August, 2020, permitted the appellant to withdraw the appeal and file a review petition before the learned Single Judge. Accordingly, the appellant filed the review petition before the learned Single Judge against the aforesaid order dated 17th of June, 2020, being RP No.20/2020, inter alia, stating therein as under:

(3.) In terms of order dated 10th of November, 2020, when this appeal came up for consideration before this Court, the Court arrayed the Union of India, Ministry of Personnel, Public Grievances and Pension, through its Secretary, New Delhi as well as the Central Administrative Tribunal, New Delhi, through its Chairman as party respondents in the appeal. Besides, on the same date, Mr Tahir Majid Shamsi, the learned Assistant Solicitor General of India, who had waived notice on behalf of the newly impleaded respondents, was directed to furnish the following information to the Court: