Lt Col Shailesh Singh Vs Union Of India & Ors
.... considered the rival submissions made, without entering into the controversy on merits and without expressing any opinion on the merits and averments made in the application, we direct that the Competent Authority shall decide the statutory complaint filed by the applicant on 28.07.2021 in acco ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Sub Kulwant Singh Vs Union Of India & Ors
.... within one week. Shri Kakkar makes a prayer that on account of the family circumstances, the applicant be released. The applicant further undertakes to be present as and when the departmental proceedings commence. Shri Kakkar is directed to file an application in this regard along with an ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Gnr Ganpat Singh Solanki Vs Union Of India & Ors
.... the respondents rejecting the first appeal filed by the applicant, learned counsel for the applicant prays for permission to withdraw this execution application and challenge the subsequent action afresh in accordance with law. He is permitted to do so. Accordi ...
Armed Forces Tribunal Principal Bench, New Delhi
Union of India and Ors Vs Ex JWO C.R. Krishnan
.... rank for one day, he is entitled for the pay and allowances of the rank last held by him. 3. In view of the above, we see no reason for indulgence into the matter on the ground that the applicant has not held the rank for twenty eight days and only held it for twenty four days and, the ...
Armed Forces Tribunal Principal Bench, New Delhi
901219 Sgt Rohit Chauhan Vs Union Of India & Ors
.... merit along with other candidates for service extension for arriving at the final decision. In any case, grant of extension in service is not a matter of right. 20. The learned counsel for the respondents relied upon an Order dated 16.3.2018 in OA 347/2018 in the matter of Sgt R N Behera v ...
Armed Forces Tribunal Principal Bench, New Delhi
Nk Thakur Singh Panwar (Retd) Vs Union Of India & Ors
.... For the averments made in the application and in view of Annexure A-2, this MA is allowed. The shortfall of 105 days condoned to earn second service pension as mentioned in the order dated 4th January, 2022 passed in OA 2895/2021 shall now be read as 107 days. This order shall form part and ...
Armed Forces Tribunal Principal Bench, New Delhi
Priyanka Datta wife of Lt Col Pushpinder Singh Vs Union Of India & Ors
.... in OA 1885/2021 on 4t11October, 2021, we misread the order passed by the Hon'ble Suprme Court and came to the conclusion that the ex parte decree passed by the Family Court, Patiala on 1st February, 2020 has been set aside and, therefore, allowed ' the OA and directed for restoration ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Sub Shankar Bepari Vs Union Of India & Ors
.... n the PPO issued to the applicant vide PPO No. 237201901410 dated 30.01.2022, is credited to the account of the applicant, Ex Sub Sankar Bepari, within a period of three days from the date of receipt of the copy of this order and compliance report submitted to the Principal Registrar of this T ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Sgt Dinesh Kumar Vs Union Of India & Ors
.... filed MA 428/2018 and the same was disposed off as satisfied way back on 16th March 2018. It is not disputed by counsel for the applicant that the earlier MA was disposed off as satisfied. However, it is stated that the applicant is not being paid pension as per 7th CPC. This is beyond the scope ...
Armed Forces Tribunal Principal Bench, New Delhi
Brig Anurag Khanna (Retd.) Vs Union Of India & Ors
.... s such, the Armed Forces Tribunal has no jurisdiction to entertain petition against an attachment order. 18. Learned Senior Counsel further referred to the status of this matter for submitting that number of accused are involved in this scam and the court martial proceedings have been init ...
Armed Forces Tribunal Principal Bench, New Delhi
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