MOHAMMAD IQBAL BHAT Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The Petitioner has assailed the Order dated December 18, 2025 passed by the learned Central Administrative Tribunal, Srinagar [the Tribunal] in OA No. 1430/2025 titled 'Mohammad Iqbal Bhat v. UT of J&K and Anr.', whereby the Tribunal has issued notice to the other side and posted the matter for consideration on 26th of March, 2026.

(2.) The primary grouse of the Petitioner is that the Tribunal did not grant any interim relief at the motion hearing stage, thus, rejected the interim application.

(3.) The learned Counsel for the Petitioner, after making submissions for some time, conceded to the fact that the Tribunal is in seisin of the matter and application for interim relief is kept pending for consideration on next date of hearing.