Ex Nk Vichitra Kumar Vs Union of India & Ors
.... 0.06.2017, this Tribunal quoted Para 44 of judgment dated 01.10.2019 in the case of Shama Kaur (supra), which reads as under : (a) The aspect has been discussed in full detail in our discussion above on merits. It needs no further emphasis that the DSC is a part of the Arm ...
Armed Forces Tribunal Principal Bench, New Delhi
Sep Alim Khan Through Parokar Mohad Saleem Vs Union of India & Ors
.... to grant bail to the applicant. However, learned counsel for the applicant submits that he has been apprehended and put into a closed custody since January, 2020. Thereafter, nothing has happened. We request the respondents to file an affidavit indicating and bringing on record the actual factua ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Sgt V K Sharma Vs Union of India & Ors
.... l for a period of three months from 06.05.2022 on the same terms and conditions as are incorporated in the order dated 01.12.2021. With the aforesaid, MA stands disposed. M.A. No. 728 of 2022 : The appeal is of the year 2021. Appeals of the year 2010 are also still pending and du ...
Armed Forces Tribunal Principal Bench, New Delhi
LD Jitender Kumar Vs Union of India & Ors
.... copy of this order be given to Lt Col Monal Pashine, OIC, Legal Cell who may forward it to the address of the dependents of the applicant available in the records informing them that the case is pending and they have an option to bring on record the legal heirs of the deceased. However, in case ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Premanathan Vadakumthani (Retd) Vs Union of India & Ors
.... date when an individual completed 20 years of service and assume the charge of higher pay scale. She wants to bring these documents on record. She is granted a weeks’ time to do so. A copy is given to the learned counsel for the respondent to show cause as to why the benefit is being granted in ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Arun Kumar Saxena (Retd) Vs Union of India & Ors
.... e date when an individual completed 20 years of service and assume the charge of higher pay scale. She wants to bring these documents on record. She is granted a weeks’ time to do so. A copy is given to the learned counsel for the respondent to show cause as to why the benefit is being granted i ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj K Ramesh (Retd) Vs Union of India & Ors
.... e date when an individual completed 20 years of service and assume the charge of higher pay scale. She wants to bring these documents on record. She is granted a weeks’ time to do so. A copy is given to the learned counsel for the respondent to show cause as to why the benefit is being granted i ...
Armed Forces Tribunal Principal Bench, New Delhi
Birender Singh Vs Union of India & Ors
.... which day the matter can be dealt with in accordance with law. A reasonable period can be spent for disposal of the review, but definitely not four years. We are compelled to say so as the learned counsel for the petitioner has submitted that there is a delay of 1700 days in preferring the spec ...
Armed Forces Tribunal Principal Bench, New Delhi
Sub (Hony Capt) Rakesh Kumar Rana (Retd) Vs Union of India & Ors
.... ort of his case, he also relied upon the decision of this Tribunal in Sub Adyanath Ghosh (Retd) v. Union of India and others (0.A No. 1051 of 2021 decided on 01.09.2021). 3. The issue of cancelling the re-employment of a person with regard to second engagement in the DSC and t ...
Armed Forces Tribunal Principal Bench, New Delhi
Sub (Hony Capt) Lekhanath Sedai (Retd) Vs Union of India & Ors
.... he Director General of Defence Service Corps with copy to Commandant DSC, Kannur, Commandant of Guard Regiment Centre, Kamptee, Senior Record Officer of Guard Regiment Centre, Kamptee, Senior Record Officer of DSC Centre, Kannur and the Chief of Army Staff to give him an opportunity to join the ...
Armed Forces Tribunal Principal Bench, New Delhi
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