Ex WO Bisheshwar Yadav Vs Union of India & Ors
.... 08 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 identical; in all prob ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex EAA/APP Saunoo & Ors Vs Union of India & Ors.
.... ds and not only the Chandigarh Regional Bench but we have also interfered with some matter. Taking note of the same, the second objection raised by Shri Gautam is rejected. 4. As far as the period for deciding the representation is concerned, we direct the respondents to take note of the le ...
Armed Forces Tribunal Principal Bench, New Delhi
Capt Ravindra Singh Vs Union of India & Ors.
.... elease contrary to the terms of his contract of employment once he has entered into the service knowing fully well the terms and conditions of the service and accepting the same before entering into the service. 12. We have heard the learned counsel for the parties and have also go ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj. Sainesh Bhardwaj Vs Union of India & Ors.
.... 24.03.2017 attached (Annexure K refers) Airfare claimed from Jammu ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Lt Aditya Singh Yadav Vs Union of India & Ors.
.... lier counsel, Shri S.S. Pandey appears today and informs us that he has filed the Vakalatnama on behalf of the applicant but the office has not taken the same on record. We direct the office to take the Vakalatnama on record. Shri Pandey is permitted to appear and represent the applicant in the ...
Armed Forces Tribunal Principal Bench, New Delhi
Union of India and Ors Vs Ex NK/DSC Icamala Kanta Hira
.... earing a FPO issued in pursuance to the orders passed by us on 14 th October, 2020 has been produced and a perusal of the same goes to show that basic particulars and name of the person in whose favour the PPO has been issued is mentioned as Kamal Kanta Hira and not Kamala Kant Hira, as conte ...
Armed Forces Tribunal Principal Bench, New Delhi
Md Azam Ansari Vs Union of India & Ors.
.... he grounds canvassed for review do not fall within the principles laid by the Hon'ble Supreme Court in the case of SASI (DEAD) Through Legal Representatives Vs. Aravindakshan Nair and Ors. [(2017) 4 SCC 6921 , therefore, we see no reason to interfere into the matter. The Review Petition ...
Armed Forces Tribunal Principal Bench, New Delhi
Smt Sonu W/o NC (E) Harender Kumar Vs Union of India & Ors.
.... grievance was made before us at the time of hearing; one that the applicant should be released from custody/attachment, permitted to undergo treatment for the ailment and the second that the appellant, wife of the employee, is unable to get the appeal prepared for challe ...
Armed Forces Tribunal Principal Bench, New Delhi
Col B K George (Retd) Vs Union of India & Ors.
.... the Judicial Member has been appointed to the Mumbai Bench who will be assuming charge shortly and regular functioning of the Mumbai Bench will commence, no case for transfer of the instant matter is made out. AT 32/2021 stands dismissed. The applicant, if so ad ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Nk Dhan Singh Vs Union of India & Ors.
.... Further the same pensionary provisions as applicable to the three defence services are applicable to the DSC and all such personnel taken together are referred as "Armed Forces Personnel" as becomes clear from the opening paragraphs of Letter No. 1(5)87/D (Pension/Services) dated ...
Armed Forces Tribunal Principal Bench, New Delhi
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