GHULAM HASSAN RATHER Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The petitioner is before this Court impugning the order dated 18.06.2020 passed by the Central Administrative Tribunal (for short 'the Tribunal'), Jammu Bench, Jammu vide which interim relief was denied to him in the OA No. 04/2020, filed by him.

(2.) Learned counsel for the petitioner submitted that vide order dated May 20, 2020 impugned by the petitioner before the Tribunal, an earlier order passed by the respondent No. 1 was withdrawn and enquiry was directed to find out as to how the petitioner was designated as I/c Executive Engineer in the earlier communication by the Commissioner, Srinagar Municipal Corporation and other documents, when he was only an I/c Assistant Executive Engineer.

(3.) Trying to make out a prima facie case, learned counsel for the petitioner submitted that the petitioner, apprehending his reversion had immediately approached the Tribunal, Chandigarh Bench with prayer for grant of interim relief. However, the same was declined vide order dated 27.05.2020, treating the prayer as premature. However, liberty was granted to the petitioner to approach the Tribunal again. When the petitioner came to know about the order passed on May 20, 2020, he immediately approached the Tribunal, amended his earlier OA and prayed for interim relief.