Lt Col Amar Singh (Retd) Vs Union Of India & Ors
.... nding before AFT, Regional Bench, Mumbai to Regional Bench, Lucknow. Resultantly the instant application is allowed and OA 103/2019 (RB, Mumbai) stands transferred to AFT, Regional Bench Lucknow. Registry of RB, Mumbai, to ensure that the entire records of O ...
Armed Forces Tribunal Principal Bench, New Delhi
Brig S.K. Gupta (Retd.) Vs Union Of India & Ors
.... ning in a restricted manner thereafter. On 26.05.2020, the Adjudicating Authority issued the notice/summons to the petitioners indicating the next date of hearing. Challenge was laid down before the High Court on the ground that as the period of 180 days from the date of the Provisional Attachme ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj (Now Lt Col) Amandeep Raj Vs Union Of India & Ors
.... filed collectively as Annexure A-4 available on record at Pages 88 and 89. However, the respondents have not cared to decide the same on the ground that the applicant is advised to approach the appropriate judicial forum for obtaining a judicial order for alteration in the maintenance allowance ...
Armed Forces Tribunal Principal Bench, New Delhi
Cdr Raja Kanwar Vs Union Of India & Ors
.... ive a fair and viable consideration to the overborne cadres including Exec/Law, Exec/GS, Exec/NAI which required vacancies for fair consideration in Dec 2020. The following applicants in this batch of cases be then considered afresh in their own batches, along with those who were in service on17 ...
Armed Forces Tribunal Principal Bench, New Delhi
Lt Cdr Pawan Kumar (Retd.) Vs Union Of India & Ors
.... tion of this Tribunal directly and, therefore, the application is not maintainable. The second ground canvassed before us is that in terms of the conditions of service of the SSC officer, the tenure of service is fixed. When the initial tenure of the applicant was over and he was granted 2 years ...
Armed Forces Tribunal Principal Bench, New Delhi
Champa Devi Widow of L/Nk/DSC Krishna Bahadur Sonwar Vs Union Of India & Ors
.... ndoned. There is no doubt that as per Section 2(2) of the Armed Forces Tribunal Act, 2007, widows of defence personnel have right to approach the Tribunal in the capacity of being dependent, heir or successor in so far as it relates to service matters of deceased personnel, which term includes p ...
Armed Forces Tribunal Principal Bench, New Delhi
Nk/DSC Tek Bahadur Ghatani (Retd) Vs Union Of India & Ors
.... e same pensionary provisions as applicable to the three defence services are applicable to the DSC and all such personnel taken together are referred as “Armed Forces Personnel” as becomes clear from the opening paragraphs of Letter No. 1(5)87/D (Pension/Services) dated 30.10.1987, Letter No. ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex MWO Muthu Pillai Shanmugam Vs Union Of India & Ors
.... considered. Most significantly, the recommendations of the 6th CPC, accepted by Government of India through its letter dated 11th November, 2008 and the circular dated 2nd February, 2009, have also been considered. We find that the specific letter number being identical; in all probability the ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Nk Abodh Kumar Sah Vs Union Of India & Ors
.... as “Armed Forces Personnel” as becomes clear from the opening paragraphs of Letter No. 1(5)87/D (Pension/Services) dated 30.10.1987, Letter No. 1(6)]98-D(Pension/Services) dated 03.02.1998, Letter No. 17(4)] 2008(2)/D(Pen/Pol) dated 12.11.2008 and Para 3.1 of Letter No. 17 (02)/2016 ...
Armed Forces Tribunal Principal Bench, New Delhi
JWO Uma Shankar Singh Yadava (Retd) Vs Union Of India & Ors
.... en considered. Most significantly, the recommendations of the 6th CPC, accepted by Government of India through its letter dated 11th November, 2008 and the circular dated 2nd February, 2009, have also been considered. We find that the specific letter number being identical; in all probability th ...
Armed Forces Tribunal Principal Bench, New Delhi
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