Major Kundan Lal Pandey Vs Union of India & Ors
.... nal Bench are being taken up regularly through video conferencing. Even if the regular Bench is not available, the applicant should file an application for early hearing. On filing of the same the Registrar of Regional Bench, Jabalpur, shall see that the application is listed for heari ...
Armed Forces Tribunal Principal Bench, New Delhi
Smt Jainti Devi Wd/o Late Sep (DSC) Kashi Chand Vs Union of India & Ors
.... the Full Bench decision of this Tribunal in Smt. Shama Kaur Vs. Union of India & others etc. etc. (0.A. No. 1238 of 2016 etc. etc.) passed on 01.10.2019, which dealt with the question as to whether there should be condonation of deficiency of service for grant of second service pe ...
Armed Forces Tribunal Principal Bench, New Delhi
Hav/Clk (SD) Raj Kumar Vs Union of India & Ors
.... n. (g) Stn HQ Wellington therefore, informed 519 ASC Bn of the fact that the applicant had reported to the new duty station on termination of his leave. And, that since the applicant had reported without proper movement, the move be regularised by publishing requisite Part II orde ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Sgt V K Sharma Vs Union of India & Ors
.... trar, 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 applicant s ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Sgt Dandemoraju Hanumantha Rao Vs Union of India & Ors
.... and 17th December, 2008 have been considered. 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 id ...
Armed Forces Tribunal Principal Bench, New Delhi
Hay (Clk SD) Umesh Kumar Pandey Vs Union of India & Ors
.... ion. On 30t1 July, 2021, these objections were pointed out to learned counsel for the applicant and he was directed to address us when he sought time and the case was adjourned to 20 th September, 20 th September, 2021 due to certain administrative reasons the matter could not be heard. Th ...
Armed Forces Tribunal Principal Bench, New Delhi
Nk Niraj Singh Vs Union of India & Ors
.... y, when the matter is taken up in the second round neither the counsel for the applicant is present nor is the order passed by the Delhi High Court disposing of the Writ Petition as withdrawn by the applicant is brought on record. 3. Keeping in view the aforesaid, we have no option bu ...
Armed Forces Tribunal Principal Bench, New Delhi
Nk Arun Das GS Vs Union of India & Ors
.... hen the matter is taken up in the second round neither the counsel for the applicant is present nor is the order passed by the Delhi High Court disposing of the Writ Petition as withdrawn by the applicant is brought on record. 3. Keeping in view the aforesaid, we have no option but to ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Shivam Banerjee Vs Union of India & Ors
.... n other identical matter listed today (OA 2662/2021 etc.) has, as a matter of principle, decided that similarly situated employees would be permitted to participate in the counseling, the respondents have no objection if this OA is also disposed of in terms of the order passed in those matte ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Vidya Ravi Vs Union of India & Ors
.... sidered the entire issue and has permitted the applicant to participate in the counseling without considering the fact of submission of application belatedly and the effect of assessment of her CR on the same. However, this is only an exception granted in this case in the peculiar facts and circ ...
Armed Forces Tribunal Principal Bench, New Delhi
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