Maj Dibendu Ghosh Vs Union of India & Ors
.... sue and for the present, as a matter of principle, has decided that not only the applicant before this Tribunal in this case but also other similarly situated employees would be permitted to participate in the counseling. However, this is only an exception granted to this case in the peculi ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Neha Thakur Vs Union of India & Ors
.... sue and for the present, as a matter of principle, has decided that not only the applicant before this Tribunal in this case but also other similarly situated employees would be permitted to participate in the counseling. However, this is only an exception granted to this case in the peculi ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Dibendu Ghosh Vs Union of India & Ors
.... e direct the respondents to file the counter affidavit within two weeks. In the meanwhile, the applicant shall be permitted to participate in the counselling subject to final decision of the petition. List the matter after two weeks. After the aforesaid order was dictated, Shri Bhati p ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Neha Thakur Vs Union of India & Ors
.... it within two weeks. In the meanwhile, the applicant shall be permitted to participate in the counselling subject to final decision of the petition. List the matter after two weeks. After the aforesaid order was dictated, Shri Bhati, who is appearing in similar matters i.e. O.A. No. 26 ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Sgt V K Sharma Vs Union of India & Ors
.... Armed Forces Tribunal, Principal Bench, New Delhi. (ii) That the applicant shall not commit any further offence. (iii) That the applicant shall surrender his passport, if any, to the Principal Registrar, Armed Forces Tribunal, Principal Bench, New Delhi. 3. The applican ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex JWO Varughese Mallappallil Thomas Vs Union of India & Ors
.... ve been considered. Most significantly, the recommendations of the 6 th 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 probabi ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Gen Pradeep Kumar Hasija Vs Union of India & Ors
.... s policy letters on the conduct of promotion Board in AFMS and also highlighted Para 108 of the Regulations for the Army which lays down that the assessment of the Selection Board shall be recommendatory in nature and not binding until approved by the competent authority (i.e.) the CO ...
Armed Forces Tribunal Principal Bench, New Delhi
Sub M/Tech Kshirsogar Rajendra Vithoba Vs Union of India & Ors
.... is most beneficial to the applicants. 2. It is advised to issue suitable directions to all concerned for taking necessary/timely action as pronounced at Para 39 & 40 of ibid AFT order. 3. Further, a monthly progress/compliance report in this regard may be furnished to this HQrs. O ...
Armed Forces Tribunal Principal Bench, New Delhi
Sub M/Tech (OE) Pankaj Kumar Vs Union of India & Ors
.... is most beneficial to the applicants. 2. It is advised to issue suitable directions to all concerned for taking necessary/timely action as pronounced at Para 39 & 40 of ibid AFT order. 3. Further, a monthly progress/compliance report in this regard may be furnished to this HQrs. O ...
Armed Forces Tribunal Principal Bench, New Delhi
Hony Capt (Jene) Mandeep Singh (Retd) Vs Union of India & Ors
.... most beneficial to the applicants. 2. It is advised to issue suitable directions to all concerned for taking necessary/timely action as pronounced at Para 39 & 40 of ibid AFT order. 3. Further, a monthly progress/compliance report in this regard may be furnished to this HQrs. Offi ...
Armed Forces Tribunal Principal Bench, New Delhi
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