Rfn Ravi Kumar Vs Union of India & Ors
.... at as it may, the main ground of discharge being medical unfitness for further service, the appellants were bound to follow the prescribed rule." 20 to 25 xxx xxx xxx "26. It is manifest that the said Army Order has been issued for disposal of permanent LMC personnel and mer ...
Armed Forces Tribunal Principal Bench, New Delhi
Union of India & Ors Vs Cdr Mohammed Navas Chokli
.... ative problems for the department, we find as cases of Regional Bench at Mumbai are being taken up through video-conferencing, it is not necessary to transfer the TA from the Regional Bench at Mumbai to this Bench. On the contrary, the applicant may move an application for early hearing of ...
Armed Forces Tribunal Principal Bench, New Delhi
Smt. Meena Devi Rajoria Vs Union of India & Ors
.... f the Pension Regulations for the Army, Part I (2008) regarding Special Family Pension, which read as under: “SECTION - 3: Special Family Pension Sub-section-I General WHEN ADMISSIBLE 105. fa) Special family pension may be granted to the family of Service personnel if ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Hav Saudan Singh Vs Union of India & Ors
.... DG AE could then consider the submission made by the individual and grant necessary waiver. The aspect of whether a person who had refused to undergo promotion course or had given permanent unwillingness for promotion was eligible for MACP is no more res integra as this Bench had examined the is ...
Armed Forces Tribunal Principal Bench, New Delhi
Sub M/Tech OPTO Gurjeet Singh Vs Union of India & Ors
.... plementation of a particular scheme, normally such scheme should be brought to the notice of each individual. In this case we have not found that scheme was brought to the notice of the individuals. We have reason to believe so because of the reason that in the documents placed on record itself ...
Armed Forces Tribunal Principal Bench, New Delhi
Smt Rekha W/o Meson Lt Sh Prakash Vs Union of India & Ors
.... Advocate for the respondents has appeared and submits that present OA is not maintainable as the husband of the applicant was not a member of the Armed Forces and therefore, AFT Act, 2007 is not applicable to him. Counsel for the applicant fairly concedes to the same and seeks to withdraw the p ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex LSA Mritunjay Kumar Singh Vs Union of India & Ors
.... ubmitted by counsel for the applicant that the explanation stating the reasons as to why the appeal could not be filed within stipulated time was already given in the appeal. However, as regards other documents, it is stated that the same are not required. However, the perusal of the OA goes to ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Sgt Rajendra Singh Batar Vs Union of India & Ors
.... as compared to the actual higher rank (held for less than 10 months) is bound to reduce future up-gradation and revision of pension. 5. On the exact method of calculation, we find that in a judgment of the Tribunal, Regional Bench, Chennai in JWO P. Gopalakrishnan Vs. Union of India & ...
Armed Forces Tribunal Principal Bench, New Delhi
Sgt Boloor Sachidananda Shetty (Retd.) Vs Union of India & Ors
.... two factors i.e. last rank held and years of service, hence reflection of a lower rank in PPO as compared to the actual higher rank (held for less than 10 months) is bound to reduce future up-gradation and revision of pension. 5. On the exact method of calculation, we find that in a judgmen ...
Armed Forces Tribunal Principal Bench, New Delhi
Neel Kamal Vs Union Of India And Others
.... 18 and 07/2018-06/2019 earned as Brig ASC, HQ 17 Corps on a perceived bias and grudge by Lt Gen MH Thakur who as DGST was the Head of Service and thus the Higher Technical Officer (HTO). The applicant has based this perception on the fact that these CRs were endorsed by Lt Gen MH Thakur with a s ...
Armed Forces Tribunal Principal Bench, New Delhi
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