Punjab-Haryana High Court
Ex. No. 143812225 Nk Sajjan Kumar vs Union Of India And Others on 26 March, 2010
C.M.No. 4076 of 2010 in
CWP No. 19797 of 2006
Ex. No. 143812225 NK Sajjan Kumar Versus Union of India and others
Present: Mr. Vivek Singla, Advocate,
for Mr. Surinder Sheoran, Advocate,
for the applicant/petitioner.
***
Prayer in the present application is for transfer of the present writ petition to the Armed Forces Tribunal, Chandigarh Bench, Chandi Mandir, Panchkula on the ground that the Armed Forces Tribunal, Chandigarh Bench, Chandi Mandir, Panchkula shall have the jurisdiction to adjudicate the matter.
Notice of motion.
Ms. Renu Bala Sharma, Central Government Standing Counsel, accepts notice on behalf of the respondents and states that she has no objection if the case is transferred to the Armed Forces Tribunal.
Counsel for the parties state that the issue involved in the present writ petition is cognizable by the Armed Forces Tribunal, constituted under Section 4 of the Armed Forces Tribunal Act, 2007, by the Central Government, vide notification dated 07.08.2009. This case is accordingly transferred to the Armed Forces Tribunal, Chandigarh Bench, Chandigarh.
The parties are directed to appear before the Tribunal aforesaid on 26.04.2010.
The complete records of the case be sent to the Tribunal forthwith.
Application stands disposed of.
( AUGUSTINE GEORGE MASIH ) JUDGE March 26, 2010 pj