Union of India & Ors Vs Ex NK Gauri Shankar Rai
.... MA 1197/2021 Correction of the name of the applicant in the records, as prayed for, be incorporated. The name of the applicant mentioned as Ex Nk Gauri Shankar Rai in the order dated 23rd November, 2020 be read as Ex Nk Gauri Shanker Rai. MA stands dis ...
Armed Forces Tribunal Principal Bench, New Delhi
Wg Cdr R. Abraham Vs Union of India & Ors
.... OA 1602/2017 With the passage of time and the release of the applicant, this OA has been rendered infructuous and is disposed of accordingly. ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Sep/MT Lekhraj Vs Union of India & Ors
.... to the conviction is not wiped out and till the applicant is not acquitted of the criminal charges in the appeal, he cannot claim any benefit as has been claimed in this petition. Keeping in view the aforesaid, for the present, we see no reason to make any indulgence into the matter. Howev ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Lt Col Dharamvir Singh (Convicted) Vs Union of India & Ors
.... ate of his release for undergoing the treatment. Accordingly, we direct as under : (i) That the applicant shall be released on temporary bail for a period of two months from the date of his release for undergoing the treatment. He shall be released on furnishing a personal bond of Rs.10,00 ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Sgt Manoj Kumar Vs Union of India & Ors
.... Counter affidavit has not been filed. Learned counsel for the respondents seeks further four weeks’ time to file the same. Time prayed for is hereby granted. 2. List the matter on 17.09.2021. ...
Armed Forces Tribunal Principal Bench, New Delhi
Kaptan Singh Vs Union of India & Ors
.... f Section 3(o) of the AFT Act, the twin requirements to be fulfilled are that the dispute must arise in relation to persons who are subject to the Army Act, 1950, the Navy Act, 1957 or the Air Force Act, 1950, and must alsofulfil the description relating to the conditions of their service. After ...
Armed Forces Tribunal Principal Bench, New Delhi
Sgt Samant Singh Sengar Vs Union of India & Ors
.... to the applicant to join Gp-‘A’ job in civil, due to any operational commitment or shortage of manpower in the trade, but have clearly stated that NOC is denied to him because he had applied for the civil job without prior permission from the IAF. On the other hand, we have also noted the evidenc ...
Armed Forces Tribunal Principal Bench, New Delhi
NK (SKT) (Amn) MB Bhanu Prakash Vs Union of India & Ors
.... 20 decided on 07.04.2021, learned counsel for the applicant very fairly seeks permission to withdraw this petition with liberty to invoke the jurisdiction of a court of competent jurisdiction or the High Court under Article 226 of the Constitution to challenge the punishments awarded to him as d ...
Armed Forces Tribunal Principal Bench, New Delhi
Hav/Clk (AEC) Priyadarsan Pradhan Vs Union of India & Ors
.... s) be issued to Respondent to process the Statutory Complaint under the supervision of this Hon’ble AFT by filing weekly report on progress of processing of Statutory Complaint. 2. Keeping in view the submissions made by the applicant and Shri Bhati, learned senior counsel for the re ...
Armed Forces Tribunal Principal Bench, New Delhi
Lt Col Vijay Chowdhary Vs Union of India & Ors
.... d to keep the record ready for the perusal of the Tribunal at the time of hearing. Shri Deo, learned counsel for the applicant, prays for interim relief. Considering the fact that the applicant has been punished on the basis of a finding recorded in the Court Martial on the ground that the ...
Armed Forces Tribunal Principal Bench, New Delhi
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