RAFAQAT ALI Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Having regard to the facts pleaded in this case, it becomes imperative to recall to mind the principle of law established by the Supreme Court and the High Courts in the country since long that writ jurisdiction is meant for enforcement of existing rights, whether those be fundamental rights or other legal rights. Having heard learned counsel for the petitioners and the learned AAG representing the UT respondents, it may at the very outset be observed that the petitioners do not seem to have any such existing right infringement whereof they are endeavouring to plead with a view to seeking judicial review of the action of the respondents.

(2.) Petitioners have filed this writ petition challenging order dated 27.07.2020 passed by the Central Administrative Tribunal, Jammu Bench (the Tribunal), dismissing their O.A. 61/13/2020 and the connected MA 61/119/2020 as being devoid of any merit.

(3.) Before coming to the case of the petitioners as put forth by them before the Tribunal, we deem it appropriate to state some background facts.