CPO Kishore Sampat Dhok (Retd) Vs Union Of India & Ors
.... 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 date of Gove ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Nk (DSC) Ram Kamal Panda Vs Union Of India & Ors
.... ether 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)]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 Lett ...
Armed Forces Tribunal Principal Bench, New Delhi
Nk Thakur Singh Panwar (Retd) Vs Union Of India & Ors
.... ame 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) Mahabir Singh Vs Union Of India & Ors
.... he 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 Nk (DSC) Kanchan Mondal Vs Union Of India & Ors
.... her the 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, Lett ...
Armed Forces Tribunal Principal Bench, New Delhi
Lt Cdr Tarun Vs Union of India & Ors
.... rs for grant of PC based on the directions in the judgment. A total of 529 officers who opted for PC were considered and 277 were granted PC. A batch of women officers who were aggrieved by the way the Special No 5 SB was held and on not being granted PC, again took the matter to the Supreme Cou ...
Armed Forces Tribunal Principal Bench, New Delhi
Capt Manoj Rawat Vs Union of India & Ors
.... sions of Regulation 205 or 203 not being followed. On the contrary, available on record are the certificates issued by the applicant under his signature indicating that both the provisions of Regulations 205 and 203 are being complied with. Thereafter, when enquiry was concluded and the rec ...
Armed Forces Tribunal Principal Bench, New Delhi
Lt Purushark Suyal Vs Union of India & Ors
.... er. In the meanwhile, it is directed that the resignation of the applicant accepted be given effect to. With regard to the deposit of Rs.5,33,874/-, the fees for training which is to be refunded by the applicant, the applicant shall furnish a bank guarantee to the satisfaction of the Compet ...
Armed Forces Tribunal Principal Bench, New Delhi
Lt Col Harsh Vardhan Singh Vs Union of India & Ors
.... o looking to the urgency of the matter, the application filed under Rule 6 of the Armed Forces Tribunal (Procedure) Rules 2008, is allowed, as prayed for. Let OA Diary No. 6859/2021 be entertained at AFT, Principal Bench, by allotting it its regular number by the Registry. The main OA be pu ...
Armed Forces Tribunal Principal Bench, New Delhi
Lt Purushark Suyal Vs Union of India & Ors
.... ter. In the meanwhile, it is directed that the resignation of the applicant accepted be given effect to. With regard to the deposit of Rs.5,33,874/-, the fees for training which is to be refunded by the applicant, the applicant shall furnish a bank guarantee to the satisfaction of the Compe ...
Armed Forces Tribunal Principal Bench, New Delhi
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