ABDUL QAYOOM CHALKOO Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The instant review petition has been filed by the petitioner above named seeking review of order dated 17.06.2020 passed by this Court, whereby the petition filed by the petitioner bearing WP(C) No.862/2020 stands transferred to Central Administrative Tribunal, Jammu Bench.

(2.) It appears that against the aforesaid order of transfer, the petitioner filed an appeal bearing LPA No.86/2020. The said appeal came to be disposed of by the Division Bench of this Court in terms of order dated 14.08.2020. The relevant observations of the Division Bench are reproduced here-under:

(3.) It is in the aforesaid circumstances that the petitioner has filed the instant review petition, wherein the following contentions have been raised: