Sub Mahendra Lai Shrivastava (Retd) Vs Union of India & Ors.
.... ed and placed on record, pertaining to the implementation of 6th CPC from 01.01.2006. In pursuance of recommendations of 6th CPC and the Govt decisions thereon, the existing scales of pay of JCOs, including Honorary Commissioned Officers, NCOs, OR of the Army, DSC, APS and TA when embodied, was ...
Armed Forces Tribunal Principal Bench, New Delhi
Lt Cdr Louyang Maring Laijing Vs Union of India & Ors
.... fore the Regional Bench, Kolkata stands transferred to the Principal Bench, New Delhi. Registry of the Regional Bench, Kolkata to ensure that the entire record of O.A. Diary No. 502 of 2021, in original, is remitted to the Principal Bench within four weeks of the receipt of the order. After ...
Armed Forces Tribunal Principal Bench, New Delhi
Uday Chandra Rao Kanna Ex MCEAA- II (194862-W) (Through Wife of Ms Purnima Nalluri) Vs Union of India & Ors
.... video-conferencing regularly every fortnight. I myself had sat with the HoD of Regional Bench, Chennai and disposed of more than 200 cases during the last about two months. Again on 21.09.2021, all fresh cases are listed for hearing through video-conferencing. That apart, in case of urgency, a ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Siddharth Singh Vs Union of India & Ors
.... ing to the facts and circumstances of the case, the application filed under Rule 6 of the Armed Forces Tribunal (Procedure) Rules 2008, is allowed, as prayed for. Let OA Diary No. 4061/2021 be entertained at AFT, Principal Bench, by allotting it its regular number by the Registry. The main ...
Armed Forces Tribunal Principal Bench, New Delhi
Union of India & Ors Vs Maj Rajender Kumar
.... filed today and on a mention being made by Shri Satya Ranjan Swain, counsel for the applicants (original respondents) same is being taken up. Heard. Taking note of the attitude of the Bench at the time of hearing, Shri Swain, fairly submits that he may be permitted to withdraw the revie ...
Armed Forces Tribunal Principal Bench, New Delhi
V Manorani W/o Late Sgt N Vinayagam Vs Union of India & Ors.
.... lthough from the memo of parties, one gets an impression that the husband of the applicant is no more but in the entire OA, there is no whisper for the same. Counsel for the applicant seeks permission to withdraw the OA with liberty to file fresh one. Counsel for the respondents has n ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex L/Nk Kamble Rahul Narsingh Vs Union of India & Ors
.... ropriate authority which led him to file the present OA claiming the following reliefs:- a) To direct the respondents to release service pension without any further delay with 10% interest on arrears; b) To direct the respondents to release all the retiral benefits along with full pay & ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Randeep Hundal Vs Union of India & Ors
.... he has reported to Corps Battle School (CBS) Sarol. Counsel for the applicant submits that he will file the affidavit today itself. Copy of the same be supplied to counsel for the respondents. In case of need, they can file the reply affidavit. Although from 07.09.2021 onwards, Cou ...
Armed Forces Tribunal Principal Bench, New Delhi
Gp Capt Dev Vrat Shukla (Retd) Vs Union of India & Ors
.... rritorial jurisdiction of this Tribunal on the ground that the applicant is resident of UP. In this regard, counsel for the applicant has referred to the impugned order (annexure A1) for submitting that the same was passed from New Delhi. Therefore, part of cause of action has arisen at Delhi. I ...
Armed Forces Tribunal Principal Bench, New Delhi
JWO Kunj Bihari Mishra (Retd) Vs Union of India & Ors
.... respondents to treat the OA as a representation by the applicant and to dispose off the same in accordance with law by a speaking order. It is stated that so far as nothing has been heard by the applicant. Counsel for the respondents submits that the matter is under process and sometime is ...
Armed Forces Tribunal Principal Bench, New Delhi
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