Union of India & Ors Vs Ex Gnr Hari Dutt
.... i.e. pay and allowances for the period from 01.06.2000 to 31.03.2001. If that be so, respondents are directed to produce all the original documents showing payment of the amount paid along with signatures of the respondent herein (original applicant). All the original documents pertaining to ...
Armed Forces Tribunal Principal Bench, New Delhi
Wg Cdr Gaurav Bhatnagar Vs Union of India & Ors
.... jurisdiction of the Regional Bench at Chandigarh, but now he has been posted to HQ Central Air Command, AF Station Bamrauli, Prayagraj (Uttar Pradesh) and, therefore, he seeks permission to transfer the matter to Regional Bench, Lucknow. Considering the same, the application is allowed. 2. ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Devendra Kumar Roy (Retd) Vs Union of India & Ors
.... re 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. No. 8 of 2020, in original, is remitted to the Principal Bench within four weeks of the receipt of the order. After receipt o ...
Armed Forces Tribunal Principal Bench, New Delhi
Smt. Chandrawati Devi Wd/o Late Ex Sep Babu Ram Vs Union of India & Ors
.... han three years have passed, respondents have not filed their counter affidavit. As a matter of last indulgence, we grant four weeks’ time to the respondents to file the counter affidavit, failing which, their right to file the counter affidavit shall stand forfeited. We find that the ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Gen Rajiv Mohan Gupta Vs Union of India & Ors.
.... ounsel strongly urged that the Tribunal may take into consideration the Review Board and also examine the decision arrived at in the Special Promotion Board of 2021 and he vehemently argued that instructions be issued to Respondent No. 1 to declassify the results at the earliest. The counsel als ...
Armed Forces Tribunal Principal Bench, New Delhi
Nk/DSC Santosh Tawse (Retd) Vs Union of India & Ors
.... compliance of the order. However, in pursuance to the PPO, the respondents and the authorities of the State Bank of India, PY Road Indore Branch, Distt- Indore (MP) are directed to ensure that the amount payable to the applicant in pursuance to the ePPO No.194202103863/0500 is credited to the ac ...
Armed Forces Tribunal Principal Bench, New Delhi
CPO (CHELA) Abrar Ali Khan (Retd) Vs Union of India & Ors
.... with regard to the compliance of the order. However, in pursuance to the PPO, the respondents and the authorities of the State Bank of India, Ganjdudwara Etah, Uttar Pradesh are directed to ensure that the amount payable to the applicant in pursuance to the PPO issued is credited to his account ...
Armed Forces Tribunal Principal Bench, New Delhi
Cdr Jenson Mendez Vs Union of India & Ors
.... and taking cognisance of the grievance of the applicant, as a matter of legal precedence, all actions taken are subject to final decision of the main OA. Even though it has not been mentioned in the order, any action taken during the pendency of the matter would be assumed to be subject to the f ...
Armed Forces Tribunal Principal Bench, New Delhi
Sub (Hony Lt) Ram Avtar Ram Vs Union of India & Ors
.... for taking necessary/timely action as pronounced at Para 39 & 40 of ibid AFT order. 3. Further, a monthly progress/compliance report in this regard may be furnished to this HQrs. Office. This issues with the approval of CGDA. Sd/- Adury Srinivas Copy to: Accounts Officer ...
Armed Forces Tribunal Principal Bench, New Delhi
Friedda Ekka W/O Late Sub Deonis Soreng Vs Union of India & Ors
.... ved relates to payment of arrears, let the concerned Bank be impleaded as a party respondent and amended Memo of Parties be filed within a week. Thereafter, on filing of process fee notice shall also be issued to the newly impleaded party -Bank. Let counter affidavit be filed within four we ...
Armed Forces Tribunal Principal Bench, New Delhi
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