Ex Nk Mohan Lal Vs Union of India & Ors
.... ral prayer made in this regard and modify Para 3 of the order dated 14.10.2020 passed by us in O.A. No. 544 of 2019 suo motu and Para 3 of the order would now read as under : “3. It is the conceded position that the applicant had rendered 14 years and 238 days of service in DSC and ther ...
Armed Forces Tribunal Principal Bench, New Delhi
Sgt Amarendra Kumar Prakash Vs Union of India & Ors
.... ts that have come on record, we find that a Court of Inquiry is pending against the applicant and the allegation in the Court of Inquiry was that on a previous occasion, the applicant sought discharge from service by producing an appointment order purported to have been issued by the Union Publi ...
Armed Forces Tribunal Principal Bench, New Delhi
JWO S Subramanian (Retd) Vs Union of India & Ors
.... r the applicant wants to rely upon certain additional documents which are said to have been received after filing of the case. Applicant may bring on record the documents by way of an affidavit and should explain as to why the said documents were not produced during the last two hearings or even ...
Armed Forces Tribunal Principal Bench, New Delhi
Cdr Chandra Shekhar Singh Vs Union of India & Ors
.... al for the last more than 12 years, even though there are various administrative constraints in hearing the matter, but looking to the peculiar consideration in this case that the applicant has been litigating the matter since 2005, we allow this application and direct the TA to be listed for he ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Sgt Chakkungal Prabhakaran Vs Union of India & Ors
.... ccurrence Reports 05 years in unit orderly room and unit accountant section. To be retained permanently by AF Central Accounts Office. 2. Shri Bhati should clarify as to whether in the case of the applicant, the Personnel Occurrence Report ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex NC(E)T Anil Kumar Sharma Vs Union of India & Ors
.... ich occurred due to grant of Sr/Jr pay fixation of the Junior during the period January, 2021 is now removed and nothing survives in the matter for adjudication. Learned counsel for the applicant refutes the aforesaid. However, as the pleadings and material pertaining to this document is sai ...
Armed Forces Tribunal Principal Bench, New Delhi
Lt Col P K Kapur (Retd) Vs Union of India and Ors
.... ,beyond their dues. 22. Another important factor was that the employees were not guilty of furnishing any incorrect information, which had led the concerned competent authority, to commit the mistake of making the higher payment to the employees. The payment of higher dues to the privat ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Swr Narender Singh Dahiya Vs Union of India & Ors
.... on 9th March, 2012 and 22nd May, 2011 at Ahmed Nagar and in the Court of Inquiry, which was conducted by the Board of Officers, all the five charges were put before him. The Board asked him as to whether he pleads guilty of the offence or the allegation made against him to which the applic ...
Armed Forces Tribunal Principal Bench, New Delhi
Brig Sarabjit Singh Bakshi SM Vs Union of India and Ors
.... and that the assessment of the SRO be then suitably moderated. However, this statutory complaint was rejected by the Competent Authority by their order dated 09.04.2018 (Annexure A-1 pages 42/43) on the grounds that the reports by the various assessment officers in the impugned CRs ...
Armed Forces Tribunal Principal Bench, New Delhi
Brig Jatinder Singh Arora Vs Union of India & Ors
.... 014 in terms of Section 31(1) of the Armed Forces Tribunal Act, 2007. There being delay in filing the aforesaid application, an application seeking condonation of delay has also been filed as MA 737/2022. After hearing learned counsel for the applicant and going through our orders, in our c ...
Armed Forces Tribunal Principal Bench, New Delhi
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