SHAHID ASHRAF Vs. UT OF J&K

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Petitioner has preferred this writ petition so as to challenge the interlocutory order dtd. 23/6/2022 passed by the Central Administrative Tribunal, Srinagar, in Original Application No.562/2022.

(3.) A reading of the impugned order dtd. 23/6/2022 reveals that the Tribunal has entertained the Original Application of the petitioner and has directed issuance of notice to the respondents so as to file reply within four weeks.