Air CMDE Sanjay ADM Vs Union of India & Ors
.... efore, a proposal was made to recover a total amount of Rs.1,43,817/-(Rs.1,05,232/-plus penal interest of Rs.38,585/-). However, finally when the recovery was ordered, the penal interest amount was not included. 3. Challenging the same, this application has been filed and reliance is placed ...
Armed Forces Tribunal Principal Bench, New Delhi
Lt Col Kavita Gusain Vs Union of India & Ors
.... It is, therefore, clear that it is only against the final decision or order of this Tribunal that an appeal can be filed under Section 30 and a leave to appeal under Section 31 can be granted by this Tribunal under Section 31(1) only if it is found by the Tribunal that a point of law of general ...
Armed Forces Tribunal Principal Bench, New Delhi
Lt Col Kavita Gusain Vs Union of India & Ors
.... the Hon hie Supreme Court has directed the applicants to seek their remedy in the Tribunal. He also added that unless the applicants are retained in service, they cannot be granted the second consideration for PC. Moreover, since the release is to be affected by 12.09.2021, the applicants have ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Hav (Hony Nb Sub) Sultan Singh Vs Union of India & Ors
.... t is informed that it will take some time for processing LPC from data sheet to the PAO (OR) EME. In fact, once the prayer of the applicant has been accepted by the respondents, there was no need for him to approach this Tribunal which is already over -burdened and he should have represented ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Gen M.S.Jaswal Vs Union of India & Ors
.... , Review Applications have been dismissed. Today, an oral request has been made by the counsel for the applicant for grant of leave to appeal to Hon’ble Supreme Court of India. However, we do not find any substantial question of law of public importance involved in the matter which war ...
Armed Forces Tribunal Principal Bench, New Delhi
Lt Col K.P.Radhakrishnan & Ors Vs Union of India & Ors
.... received. Counsel for the respondents submits that the decision of present OA is based on the decision in OA 664 of 2016. However, this fact is disputed by counsel for the applicant and submits that the two reliefs are quite distinct. File of OA 1322 of 2018 as well as OA 664 of 2016 b ...
Armed Forces Tribunal Principal Bench, New Delhi
Naik Devendra Singh Vs Union of India & Ors
.... ii Battle Casualties (Disability 60% and above) 2.00 8.00 iii Battle Casualties invalided out due to Disability 2.00 8.00 iv Battle Casualtie ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Sub Kulwant Singh Vs Union of India & Ors
.... ry benefits to the applicant. Claiming pensionary benefits, this application has been filed. 2. We direct for issuing Notice to the respondents. ShriPrabodh Kumar, Advocate takes notice on behalf of the respondents and points out that the question of grant of pension is under active consid ...
Armed Forces Tribunal Principal Bench, New Delhi
CfnRengasamy G Vs Union of India & Ors
.... ainability of this petition, Ms.Archana Ramesh, learned counsel for the applicant, fairly states that she may be permitted to withdraw the petition with liberty to take recourse to the alternate remedy of filing a petition before the High Court or to take recourse to such other procedure or remed ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex GDSM Devender Vs Union of India & Ors
.... n and looking to the nature of relief claimed, the instant application filed under Rule 6 of the Armed Forces Tribunal (Procedure) Rules 2008, is allowed, as prayed for. Let OA Diary No. 3860/2021 be entertained at AFT, Principal Bench, New Delhi, by allotting it its regular number by the R ...
Armed Forces Tribunal Principal Bench, New Delhi
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!