TAZEEM AKHTAR v. D/O HEALTH AND MEDICAL EDUCATION UT OF JAMMU & KASHMIR

Hon’ble Mr. Rakesh Sagar Jain, Hon’ble Mr.

Tazeem Akhtar

(Ms. Manpreet Kour for Ms. Surinder Kour

State of J & K and Ors.

(Mr.Rajesh Thapa, DAG and Mr. K.K. Pathan)

Mr. Anand Mathur

The TA arise

claiming the relief for the post of Female Multipurpose Health Workers.

It is not a civil post and the Tribunal

Registry is directed to return the file to the Hon’ble High Court of

Jammu and Kashmir at Jammu.

( Anand Mathur

Member (A) JNS

1

Central Administrative Tribunal Jammu Bench, Jammu

T.A. No. 61/473/2020 (SWP No. 2855/2010)

This, the 03rd day of May, 2021

(Through Video Conferencing)

Anand Mathur, Member (A):

The TA arises out of an SWP No. 2855/2010 (TA No. 473/2020)

claiming the relief for the post of Female Multipurpose Health Workers.

is not a civil post and the Tribunal does not have any jurisdiction

Registry is directed to return the file to the Hon’ble High Court of

Jammu and Kashmir at Jammu.

Anand Mathur ) ( Rakesh Sagar Jain) Member (A) Member (J)

(Through Video Conferencing)

Member (J) , Member (A)

..Applicant

espondents

out of an SWP No. 2855/2010 (TA No. 473/2020)

claiming the relief for the post of Female Multipurpose Health Workers.

have any jurisdiction.

Registry is directed to return the file to the Hon’ble High Court of

( Rakesh Sagar Jain) Member (J)