MOHAN LAL Vs. STATE OF J & K

JUDGEMENT

(1.) The present cases relate to the service dispute and the same are now amenable to the jurisdiction of Central Administrative Tribunal (CAT), Jammu Bench in view of Notification No. G.S.R. 267(E) dated 29th April, 2020 read with Notification No. G.S.R. 317(E) dated 28th May, 2020, issued by the Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training).

(2.) In view of the above, the instant writ petitions are transferred to Central Administrative Tribunal (CAT), Jammu Bench. Registry shall transmit the record of the cases to the CAT, Jammu Bench, which shall deal with the same in accordance with law after issuing notice to both the parties. Registry shall retain soft copies of the writ petitions for the purpose of record.