UT Of J&K And Others vs Karan Kumar And Others

The present petition has been filed against the interim order dated 20.01.2023, passed by a Single Member of the learned Central Administrative Tribunal, whereby the respondents have been directed to keep reserved nine posts of Junior Librarian in the department of Culture.

After going through the pleadings in the writ petition, we are of the view that this writ petition can be disposed of at the threshold without issuing notice to the respondents inasmuch as it will unduly delay the proceeding before the learned Central Administrative Tribunal and it will be more appropriate for the petitioner to approach the learned Central Administrative Tribunal, and seek modification of the interim order dated 20.01.2023.

In view of the above, the writ petition is disposed of with liberty to the petitioner to approach the learned Central Administrative Tribunal, seeking modification of the impugned order dated 20.01.2023, and the learned Tribunal is requested to consider the said application expeditiously as possible preferably within a period two weeks from the date of its filing, by passing a speaking order.

The writ petition is, accordingly, disposed of with the aforesaid observations.