UMAR AMIN WANI Vs. UNION TERRITORY OF JK

JUDGEMENT

(1.) Through the medium of this petition, the petitioners have craved the indulgence of this Court in granting them the following relief(s):

(2.) From a bare perusal of the relief sought for by the petitioners in the instant petition, it becomes clearly axiomatic that the grievance projected by the petitioners relates to the subject(s) covered by Section 14 of the Central Administrative Tribunals Act, 1985. The jurisdiction to hear this petition, as a Court of first instance, therefore, lies with the Tribunal constituted under the provisions of the Act of 1985.

(3.) When apprised of the above position, Mr Jan, the learned Senior Counsel, appearing on behalf of the petitioners, in all fairness, submits that there is no dispute to the fact that the Court of first instance qua the instant petition is the Central Administrative Tribunal, Jammu Bench, but the only reason as to why the petitioners have approached this Court is that since the matter being of emergent nature, the petitioners apprehended that the Tribunal may take some time to take up the matter and consider the same, thereby rendering the entire case of the petitioners as infructuous. The learned Senior Counsel pleads that the petitioners shall feel satisfied in case the instant petition is transferred to the Central Administrative Tribunal, Jammu Bench with a direction to the Tribunal to take up the case on the nearest possible date.