MIR EHSAAN UL HAQ Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The petitioners have approached the Central Administrative Tribunal by filing an Original Application being OA No.921/2022 claiming the following relief:

(2.) In addition to the aforesaid prayers, the following interim order has also been sought by the petitioners:

(3.) Learned counsel for the petitioners submits that the Tribunal on consideration of the matter and in terms of the order passed on 20/9/2022 while issuing notice to the other side granted week's time to the counsel for the official respondents to seek instructions with regard to fixation of different criteria in different districts for fixing the seniority of Patwaris which is in contravention of Rule 24 of the Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956. It is further submitted that the matter was again taken up for consideration on 28/9/2022 and again the respondents' counsel sought time to report instructions for grant of interim relief, which was extended further on 30/9/2022, 10/10/2022, 13/10/2022, 17/10/2022 and lastly on 20/10/2022 but till date the application for grant of interim relief has not been considered and decided.