Wg Cdr S.S. Gehlot Vs Union of India & Ors
.... g the fact that the statutory complaint filed by the applicant, Annexure A-l, on 14th December, 2020 is pending even though more than six months have passed, we direct that on the applicant’s filing a certified copy of this order along with Annexure A-l, the Competent Authority shall decide the ...
Armed Forces Tribunal Principal Bench, New Delhi
Col Abhey Pal Singh Hansi Vs Union of India & Ors
.... ontemplated, as per the policy in vogue, all individuals who are unlikely to be reasonably productive in the discharge of their duties are to be invalided out of service only after adequate treatment , the aim of which is to render the affected individuals fit for service or, if this is not pos ...
Armed Forces Tribunal Principal Bench, New Delhi
JWO Gopalakrishna Damale Vs Union of India & Ors
.... hers (O.A. No. 62 of 2014 decided on 13.02.2015), the complete import and implication of Circular dated 02.02.2009, Regulations for the Air Force Part I and the Gol MoD letter dated 22.11.1983 has been explained. The Government Policy letters dated 07.06.1999, 09.02.2001 and 17.12.2008 have ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Gen Rajiv Mohan Gupta Vs Union of India & Ors
.... in accordance with the relevant rules, regulation and policy. 3. The Counsel for the Respondents also stated that necessary instructions to convene a Review SPB had already been issued by the DGAFMS vide their letter No 18836/SPL PB(A)/LT GEN/ DGAFMS/ DG-l(X) dated 06.07.2021 ...
Armed Forces Tribunal Principal Bench, New Delhi
Lt Col Sudhanshu Gupta Vs Union of India & Ors
.... n the following manner : “The statutory complaint filed by the applicant on 07.04.2020 shall be disposed of within a period of thirty days from the date of receipt of copy of this order and, thereafter within a period of thirty days from the date of decision of the statutory complaint dated ...
Armed Forces Tribunal Principal Bench, New Delhi
Col Leena Gurav Vs
.... he will be considered as the First Review case of his batch along with the next physically available Fresh batch irrespective of whether or not the officer(s) constituting the next physically available Fresh batch is / are Adequately Exercised (AE). If empanelled for promotion, he will reckon Ba ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Hav Pramod Singh Mertiya Vs Union of India & Ors
.... t a Legal Notice to the 2 nd January 2021 for grant of Disability Pension and for categorization of his injury as Battle Casualty. The respondents replied to the Legal Notice but did not address the issue of non-categorization of his injury as Battle Casualty. He has been granted disabili ...
Armed Forces Tribunal Principal Bench, New Delhi
JWO Ruddolf Arthur Menezes (Retd.) Vs Union of India & Ors
.... .02.2015), the complete import and implication of Circular dated 02.02.2009, Regulations for the Air Force Part I and the Gol MoD letter dated 22.11.1983 has been explained. The Government Policy letters dated 07.06.1999, 09.02.2001 and 17.12.2008 have been considered. Most significantly, the re ...
Armed Forces Tribunal Principal Bench, New Delhi
JWO Ruddolf Arthur Menezes (Retd.) Vs Union of India & Ors
.... d w.e.f. 01.01.1996. 2. Heard. Admit. 3. Issue notice to the respondents in MA as well as in OA. 4 Notice is accepted by Mr. Harish V.Shankar, Advocate on behalf of the respondents. 4. Counsel for the applicant submits that matter is squarely covered by number of judgment ...
Armed Forces Tribunal Principal Bench, New Delhi
Col Anshuman Vivek Vs Union of India & Ors
.... an app?eal to of the appellant were invalid, issued a fresh memorandum which concluded the competent authority under the rules is the proper remedy, although these are issues which merit serious consideration . ” 8. Similar issue cropped up before the Hon’ble Supreme Court in Prabhash Cha ...
Armed Forces Tribunal Principal Bench, New Delhi
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