Ex Maj BSRK Prasad Vs Union Of India & Ors
.... to allow transfer of OA (Appeal) 137/2016 to Principal Bench. In the Regional Benches pendency of cases is very less as compared to the Principal Bench where approximately more than 5000 cases are pending. Taking note of the circumstances and the facts that process of ap ...
Armed Forces Tribunal Principal Bench, New Delhi
Nk/DSC Budhi Singh (Retd) Vs Union Of India & Ors
.... s 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 30.10.1987, Letter No. 1(6)]98-D(Pensi ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Nk (DSC) Bahadur Singh Vs Union Of India & Ors
.... e 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 30.10.1987, ...
Armed Forces Tribunal Principal Bench, New Delhi
Nk Nitya Nand Sah (Retd) DSC Vs Union Of India & Ors
.... isions 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 30.10.1987, Letter No. 1(6)]98-D(Pension/Servic ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Capt Amit Khatri Vs Union Of India & Ors
.... , Ministry of Defence have passed an order on the post confirmation petition on 12111July, 2022, a copy of which has been brought on record today by learned counsel for the respondents. In view of the aforesaid, learned counsel for the applicant seeks permission to withdraw the OA with li ...
Armed Forces Tribunal Principal Bench, New Delhi
Signalman Sinde Mohan Kalu Vs Union Of India & Ors
.... bail and grant of bail post-conviction is well settled, it is argued that in a matter pertaining to grant of bail, post-conviction, the Appellate Court is only required to examine as to whether there are any patent infirmity in the order of conviction with reference to the order of conviction, ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Nk (DSC) Kuldip Singh Vs Union Of India & Ors
.... gether are referred as "Armed Fortes Personnel" as becomes clear from the opening paragraphs of Letter No. 1(5)87/D (Pension/Services) dated 30.10.1987, Letter No. 1(6)198-D(Pension/Services) dated 03.02.1998, Letter No. 17(4)1 2008(2)/D(Pen/Pol) dated 12.11.2008 an ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Ankur Kumar Singh Vs Union Of India & Ors
.... cation has been filed on behalf of the applicant with the following prayer:- (a) Allow the Applicant to withdraw the instant Original Application No. 710/2022. 2. Keeping in view the aforesaid, we allow the MA. The OA 710/2022 stands dismissed as withdrawn to enable ...
Armed Forces Tribunal Principal Bench, New Delhi
Nb Sub Babu A Vs Union Of India & Ors
.... extension is not a right and relying on this Tribunal's Order dated 06.08.2018 in the case of Lt Cdr Puneet Pal Kaur Vs. Union of India & Ors. [0.A. No. 1017 of 2018], read out Para 20 of the order. The Counsel then took us through the salient aspects of the latest policy promulgated vide Re ...
Armed Forces Tribunal Principal Bench, New Delhi
Nk/DSC Karlus Beng (Retd) Vs Union Of India & Ors
.... ot;Armed Forces Personnel" as becomes clear from the opening paragraphs of Letter No. 1(5)87/D (Pension/Services) dated 30.10.1987, Letter No. 1(6)198-D(Pension/Services) dated 03.02.1998, Letter No. 17(4)] 2008(2)/D(Pen/Pol) dated 12.11.2008 and Para 3.1 of Letter No. 17 (02)/2016-D( ...
Armed Forces Tribunal Principal Bench, New Delhi
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