Col Nandu Kumar B N (Retd) Vs Union of India & Ors
.... 11 months and 24 days. (b) Pensionary Benefits under the ambit of Late Entrant Clause vide Para 34 of Pension Regulations for the Army 2008 is not applicable to Officers of the Territorial Army 6. The following Regulations of Pension Regulations for the Army 2008 Part-I ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Nk Ram Pal Singh Vs Union of India & Ors
.... e 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. 1( ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Nk (DSC) Udai Singh Vs Union of India & Ors
.... e 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. 1(6)198-D(Pension/Services) dated 03.02.1998, Letter No. 17(4)1 2008(2)/D(Pen/Pol) dated 12.11.2008 and Para 3.1 of Letter No. 17 ( ...
Armed Forces Tribunal Principal Bench, New Delhi
LNK Nain Singh Vs Union of India & Ors
.... y 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. 1(6)198- ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Nk DSC Rishepal Singh Vs Union of India & Ors
.... ed 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)198-D(Pension/Services) dated 03.02.1998, Letter No. 17(4)1 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
Lt Col Ashutosh Singh Vs Union of India & Ors
.... ed due to cancellation of a nomination at the belated stage, the initial request for withdrawal was rejected by the competent authority. The applicant thus proceeded to UNMISS for a one year tour of duty from 15.12.2018 to 28.12.2019. The applicant's request for early repatriation too was exami ...
Armed Forces Tribunal Principal Bench, New Delhi
Col S.K. Singh Vs Union of India & Ors
.... C Ghulam Sakhi of Afghanistan) the Counsel stated that when he entered the cabin of FGC Suhrobi, Applicant No 2 was also present and that in the ensuing scuffle Witness No 5 too had been hit. Referring to the statement of Witness No 4 (Applicant No 1), the Counsel stated that the visit to the ...
Armed Forces Tribunal Principal Bench, New Delhi
Sgt Kuldeep Kumar Vibhuti Vs Union of India & Ors
.... RTI reply, the said post despite being in level-7 has been categorized as a Gazetted post. e. That keeping in the view the above, the Respondent/ Original Applicant herein would like to mention that the selected post, i.e. Supply Inspector upon which 0.11 No. 2716/2021 was judiciou ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Lt Col Rajan Sawhney Vs Union of India & Ors
.... ndey produced before us an order dated 23.05.2022, whereby the Hon’ble Supreme Court dismissed the Civil Appeal filed by the Union of India vide Diary No. 45201 of 2019. 2. Keeping in view the aforesaid, we direct the respondents to comply with the order passed by the Tribunal on 13.08.2018 ...
Armed Forces Tribunal Principal Bench, New Delhi
Nk Devendra Singh Vs Union of India & Ors
.... 2021 is paid to the applicant on-or-before 25 th July, 2022 and a compliance report submitted to this Tribunal. Non-compliance of the same would result in coercive action being taken and direction for personal appearance of the officers concerned and taking contempt action against them for no ...
Armed Forces Tribunal Principal Bench, New Delhi
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