Sub (Hony Lt) Pawan Kumar (Retd) Vs Union of India & Ors
.... ry circumstances arising from the Covid pandemic and the second surge in Apr/May 2021, due to which the course which was to commence on 02.05.2021 was rescheduled to 16.06.2021, the applicant in the normal course would have been reemployed in the DSC. The issue to be adjudicated is only one; con ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Cdr Shashi Kumar Vs Union of India & Ors
.... ime is left for hearing arguments. Moreover, Lt. Cdr. V.S. Guleria, OIC, Legal Cell further states that the respondents were represented by Shri V.S. Tomar, Advocate who is no longer on the panel of the respondents. As such, some new advocate has to be appointed. List the matter for hearing ...
Armed Forces Tribunal Principal Bench, New Delhi
Sgt Kuldeep Kumar Vibhuti Vs Union of India & Ors
.... e “A” were not permitted by the online system to apply for such exams, they got a simple screen message that you are not eligible as per AFO 33/2017, hence not permitted to apply. (d) We find evidence which supports the claim of applicant that he had applied well in time for said exam both ...
Armed Forces Tribunal Principal Bench, New Delhi
Col Sameer Balodi Vs Union of India & Ors
.... was not permissible. Shri Bhati tried to convince us by producing the record that this is permissible and in the facts and circumstances of the case, the respondents have not committed any error. However, due to paucity of time and non-availability of adequate number of Members in the Tribunal, ...
Armed Forces Tribunal Principal Bench, New Delhi
Sub Adyanath Ghosh (Retd) Vs Union of India & Ors
.... ts informs us that all orders have been complied with, Part II order has also been issued and the applicant has been commissioned as JCO. He prays for eight weeks’ time to submit a detailed compliance report after issuance of the Part II order. We grant four weeks’ time to file the compliance re ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Sep Prithvi Nath Singh Vs Union of India & Ors
.... No.17206/2019 in Rajasthan High Court against the discharge Order dated 23.10.2019 which was dismissed by the Hon’ble High Court vide its Order dated 28.11.2019, upholding the discharge. 3. We thus find that the present OA is filed for the same relief based on the same facts. Moreover, th ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Arti Tiwari Vs Union of India and Ors
.... grievance of the applicant and considering the question of grant of interim relief, we direct the respondents to produce the proceedings of No. 5 Selection Board in respect of the applicant including complete disposal and CR dossiers for perusal of the Tribunal within a week. Order is reser ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Abhishek Raheja Vs Union Of India & Ors
.... equesting for an adjournment on the ground that he would not be available for physical hearing on 08.03.2022 as he is going to Shillong to appear before Hon’ble High Court of Meghalaya. The matter is adjourned to 24.03.2022 to be taken up through physical hearing mode at 2.00 P.M. Since th ...
Armed Forces Tribunal Principal Bench, New Delhi
EMP II Purusattam Chatterjee (Through Pairokar) Vs Union Of India & Ors
.... rs of service where chronicity was likely (major psychiatric disorders), generalised anxiety disorder, obsessive compulsive disorder, alcohol/drug dependence and others. 5. Referring to the applicant’s case, the Counsel stated that the applicant was first admitted to INHS Kalyani in Februar ...
Armed Forces Tribunal Principal Bench, New Delhi
Sgt Narender Kumar Vs Union Of India & Ors
.... scharge. The limited prayer made now before us is to grant him interview with the Competent Authority where the he can explain the circumstances and thereafter the Competent Authority can very well take a decision in accordance with law. We find this prayer to be innocuous and there should not b ...
Armed Forces Tribunal Principal Bench, New Delhi
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