Nk/DSC Rattan Lal (Retd) Vs Union of India and 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
JWO Suraj Bhan Nehra (Retd) Vs Union of India and Ors
.... idered. 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 probability the dat ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Nk (DSC) Kedar Nath Pandey Vs Union of India and Ors
.... gether 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 Let ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Nk (DSC) Deep Chand Vs Union of India and Ors
.... 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 Letter No. ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Nk (DSC) Gurdev Singh Vs Union of India and Ors
.... r 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 Letter N ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Nk (DSC) Dalip Singh Vs Union of India and Ors
.... her 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 Letter ...
Armed Forces Tribunal Principal Bench, New Delhi
Nk/DSC Siba Prasad Borah (Retd) Vs Union of India and Ors
.... rther 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, Let ...
Armed Forces Tribunal Principal Bench, New Delhi
JWO Santosh Kumar (Retd) Vs Union Of India & Ors
.... 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 probability the ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex AC (U/T) Ravi Kumar Mehta Vs Union Of India & Ors
.... stated in this mail that “ Pre-mature retirees (non pensioners) are eligible for ECHS facilities only for self and legally wedded spouses as per para 2 & 3 of ECHS letter No. B/479701-PR/AG/ECHS/2019 dated 15 Apr 2019. The applicant advised to apply online ECHS app accordingly. ” In vie ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Nk/DSC Partap Singh Vs Union of India and Ors
.... been endorsed shall ensure that the amount indicated in the PPO is credited to the applicant’s account within a period of one month from the date of receipt of copy of this order. Office to forward a copy of this order along with PPO to the bank concerned. That apart, we find that in the P ...
Armed Forces Tribunal Principal Bench, New Delhi
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