Allahabad High Court
Ex. Sepoy Dsc Shri Krishna Singh vs Chief Of The Army Staff & Others on 5 January, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 26 Case :- WRIT - A No. - 33594 of 2001 Petitioner :- Ex. Sepoy Dsc Shri Krishna Singh Respondent :- Chief Of The Army Staff & Others Petitioner Counsel :- Col. Ashok Kumar,V.K. Singh Respondent Counsel :- S.S.C.,Deepak Verma Hon'ble Shishir Kumar,J.
This writ petition relates to the employee of the Defence Service. Now the Central Government has notified Armed Forces Tribunal Act 2007 and in view of Section 34 of the said Act, the petitions filed before this Court under Article 226 of the Constitution of India have to be transferred to the Tribunal.
In view of the aforesaid fact, the record of this writ petiton be transferred to the Tribunal at Lucknow. Office is directed to send the relevant file within a period of three weeks.
Order Date :- 5.1.2010 V.Sri/-