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Judgment
Heard learned counsel for the petitioner.
Petitioner has preferred this writ petition so as to challenge the interlocutory order dated 23.06.2022 passed by the Central Administrative Tribunal, Srinagar, in Original Application No.562/2022.
A reading of the impugned order dated 23.06.2022 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.
The prayers made by the petitioner in the writ petition are for quashing of the above order and to allow him to continue his duty and that his salary be released.
The continuation of the duty of the petitioner and release of his salary are the subject matter of dispute before the Tribunal for which we are not inclined to entertain the writ petition.
As far as the quashing of the order dated 23.06.2022 is concerned, that will be against the petitioner himself inasmuch as if the said order is quashed, the Original Application of the petitioner would come to an end.
In view of the aforesaid facts and circumstances, we do not deem it to be a fit case for exercising our discretionery jurisdiction in the matter. The writ petition is, accordingly, dismissed with liberty to the petitioner to pursue his remedy before the Tribunal itself.