JWO Balwant Singh (Retd) Vs Union of India & Ors
.... s. 2. That apart, the crucial issue which warrants consideration is as to how the application submitted by the applicant seeking withdrawal of his discharge vide Annexure A-3 dated 17.03.2021 was processed; when it was placed before the Competent Authority; what action taken by the Competen ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Maj J S Duggal Vs Union of India & Ors
.... the applicant, who is in custody since 01.09.2020, has undergone a total period of sentence of 01 year and 08 months, approximately half of the sentence, may be four months less than the half. 5. Taking note of all these circumstances and being conscious of the fact that earlier we had not ...
Armed Forces Tribunal Principal Bench, New Delhi
Col GP Singh (Retd) Vs Union of India & Ors
.... “9. As stated by learned counsel appearing on behalf of the petitioner that similar OA is pending before Bench No. 1 of Armed Forces Tribunal, therefore, we hereby dispose of the present petition by making it clear that if the issue pending before the said Bench is decided in favour of the ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Arti Tiwari Vs Union of India & Ors
.... Today, Shri Rajeev Kumar, Advocate along with Brig S. Prabhu, Brig MS Legal appeared for the respondents. On instructions, we are informed that in pursuance of the order passed on the last date i.e. 15.03.2022, CR of the applicant for the period from 01.11.2019 to 16.07.2020 has been ...
Armed Forces Tribunal Principal Bench, New Delhi
Sub Ravindra Kumar Singh (Retd) Vs Union of India & Ors
.... he applicant, a Show Cause Notice was issued to him and to avoid action being taken on the basis of Show Cause Notice, the applicant has sought discharge from service, which was accepted. 3. The rival contentions made on the affidavits cannot be inquired into by us in exercise o ...
Armed Forces Tribunal Principal Bench, New Delhi
Arjun Kumar Patel Vs Union of India & Ors
.... respondents to get the height of the applicant be measured at Base Hospital, Delhi Cantt. Or any other Govt. Hospital, and/or; (b) The Honble Tribunal may kindly be pleased to direct the respondents to give appointment letter to the applicant to join the Sold ...
Armed Forces Tribunal Principal Bench, New Delhi
Cpl Prasobh M Vs Union of India & Ors
.... e of judicial review, in such matters, interference cannot be made. Accordingly, the learned counsel prays for rejection of the claim. 8. We have heard learned counsel for the parties at length and perused the record. 9. As far as the factual aspect of the matter is concerned, sub ...
Armed Forces Tribunal Principal Bench, New Delhi
Sgt Prasenjit Roy Vs Union of India & Ors
.... t from 2011 upto 2018 and in the year 2018, he was posted near his hometown and he sought voluntary retirement after 7 years only after having acquired the right to claim pension. We found that the recommendation of the Competent Authority, namely, the Commanding Officer, and the requiremen ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Hay (DSC) Surendar Singh Vs Union of India & Ors
.... nd service pension of DSC like Regular Army personnel in terms of Government of India (Ministry of Defence) letter dated 14.08.2001 and Para 44 of the Army Pension Regulations or be dealt with in terms of Government of India (Ministry of Defence) letter dated 20.0 ...
Armed Forces Tribunal Principal Bench, New Delhi
Nk (NA) Saurabh Singh Vs Union of India & Ors
.... he respondents to decide the Pre-Confirmation Petition and submit a copy of the order so passed to the Tribunal. 2. In pursuance of the order passed by us on 21.02.2022 and further time granted on 27.04.2022, the respondents have brought on record the order passed on the Pre-Confirmatio ...
Armed Forces Tribunal Principal Bench, New Delhi
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