Sub V. Subramanian (Retd) Vs Union of India & Ors
.... y on the aforesaid ground. He also made a request in the reply to the show cause notice to permit him to continue the re-orientation course. Annexure A4 (CoIly) are the show cause notice and the reply to the show cause notice. However, the said request of the applicant was not considered favou ...
Armed Forces Tribunal Principal Bench, New Delhi
Cmde MS Ratra (Retd) Vs Union of India & Ors
.... 2021, neither reply affidavit is filed nor is anyone appearing on behalf of Respondent No. 5. Even when the matter was taken up on 14.03.2022, none had appeared on behalf of Respondent No. 5. Taking note of the aforesaid, we proceed ex parte against Respondent No. 5. Respondent No. 2 ...
Armed Forces Tribunal Principal Bench, New Delhi
Signalman Sinde Mohan Kalu Vs Union of India and Ors
.... station till 29.04.2022 and, therefore, the notice can be served on him only after 29.04.2022. However, today when the matter was taken up, documents have been produced before us to show that on 25.04.2022, the notice has been served on the guardian of the victim i.e. her father. Tak ...
Armed Forces Tribunal Principal Bench, New Delhi
Sgt Amarnath Pathak Wpn/Fit (R) Vs Union of India and Ors
.... d demonstrated before us that most of the claims of the applicant have been settled; few of the claims can be settled only after the compliance is reported by the applicant and with regard to certain other claims, he prays for eight weeks’ time to complete the same and submit a report. Takin ...
Armed Forces Tribunal Principal Bench, New Delhi
Lt Col Ashutosh Singh Vs Union of India and Ors
.... ting of the matter on 18 th May, 2022 , on which date it may be finally heard and disposed of. If advised, applicant may file rejoinder on or before 13 th May, 2022. During the course of hearing, Shri Pandey invited our attention to letter dated 27.09.2020 at Page 17 and has tried to su ...
Armed Forces Tribunal Principal Bench, New Delhi
Brig Khushi Ram Rathi Vs Union of India and Ors
.... ainst his non-empanelment on the Oct 2020 Board, and he was granted partial redressal vide MoD letter dated 18.08.2021. The officer was, however, NOT empanelled in the review. 9. It has been the applicant’s case that since he had been granted redressal in Sep 2021, his review consideration ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Gen Ramandeep Singh Ahluwalia VSM Vs Union of India and Ors
.... . Counter affidavit is taken on record. Accordingly, M.A. No. 1155 of 2022 stands disposed of. Heard on the question of interim relief. Order is reserved. For deciding the question of interim relief, we would like to peruse the original proceedings of the Board held on 14.03.2022. ...
Armed Forces Tribunal Principal Bench, New Delhi
Cpl Ayush Maurya Vs Union of India and Ors
.... rom today till the applicant appears before the departmental authorities with the discharge order, the Director General, Defence Estates Staff, New Delhi and authority competent to deal with the matter with regard to joining of the petitioner in the department in pursuance of the appointment gra ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Yadvender Singh Vs Union of India & Ors
.... rder dated 22.03.2022 issued by the Government of India, Ministry of Defence, Department of Defence has been produced before us which reads as under : “The Central Government after considering the Statutory Complaint dated 16.10.2021 submitted by Maj Yadvender Singh, AMC (MS-173 ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Nk (DSC) Balvir Singh Vs Union of India & Ors
.... has been uploaded on the server of the bank and if not already done, it be done before the next date. That apart, we find from the PPO that a sum of Rs.6,83,153/- has been paid as gratuity to the applicant and this has to be recovered from the applicant. Learned counsel for the applicant sho ...
Armed Forces Tribunal Principal Bench, New Delhi
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