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Judgment
Heard learned counsel for the parties.
By the medium of the present writ petition, the petitioner seeks to challenge the order dated 02.04.2024 passed by the learned Central Administrative Tribunal, Srinagar, whereby the learned Tribunal without granting any interim relief to the petitioner has only issued notice. However, the learned Tribunal has issued notice in the interim application as well and the matter has been directed to be listed again on 3rd of June, 2024.
Keeping in view the issue raised in the writ petition, we are of the opinion that this writ petition can be disposed of at its threshold by requesting the learned Tribunal to consider the application for grant of interim prayer sought by the petitioner on the next date of hearing i.e., 03.06.2024 or before that on any date as may be determined by the Tribunal on the application that may be filed by the petitioner for preponement.
Accordingly, the writ petition is disposed of with a request to the learned Tribunal to consider the interim application of the petitioner on merits and decide the same as expeditiously as possible.
Writ petition shall stand disposed of along with interim application.