Punjab-Haryana High Court
Smt. Santosh vs Union Of India And Others on 13 August, 2009
Author: Permod Kohli
Bench: Permod Kohli
CWP No.7008 of 2009 :1:
In the High Court of Punjab and Haryana at Chandigarh.
Date of decision:13.08.2009
(1) CWP No.7008 of 2009
Smt. Santosh ... Petitioner
Versus
Union of India and others ... Respondents.
(2) CWP No.5343 of 2009
Hony. Flt. Lt. Pritam Singh (Retd.) ... Petitioner
Versus
Union of India and others ... Respondents
(3) CWP No.9611 of 2008
No.13993769x Ex.Sepoy/Nursing
Assistant Guddu Kumar ... Petitioner
Versus
Union of India and others .. Respondents.
(4) CWP No.3126 of 2008
Teja Singh ... Petitioner
Versus
Union of India and others ... Respondents.
(5) CWO No.1409 of 2008
Ramesh Kumar and another ... Petitioners
Versus
Union of India and others ... Respondents
(6) CWP 6867 of 2007
LT COL Sanjeev Rathour ... Petitioner
Versus
Union of India and others ... Respondents
CORAM: HON'BLE MR. JUSTICE PERMOD KOHLI
Present: Mr.BS Rathee, Mrs. J.J. Kaur, Mr.RVS Chugh, Mr.Balram
Singh and Mr. Rajeev Anand, Advocates, for the petitioners.
CWP No.7008 of 2009 :2:
Ms.Anjali Kukkar with
Ms.Geeta Singhwal, Advocate, for the respondents.
PERMOD KOHLI, J. (Oral):
C.M.13450 of 2009 in CWP No.7008 of 2009 is allowed. Written statement is taken on record. Copy furnished to the counsel opposite.
The issue involved in the present writ petitions is cognizable by the Armed Forces Tribunal constituted under Section 4 of the Armed Forces Tribunal Act, 2007 ( 55 of 2007) by the the Central Government vide notification dated 07.08.2009. These cases are accordingly transferred to the Armed Forces Tribunal, Chandigarh Bench, Chandigarh.
The parties through their counsel are directed to appear before the Tribunal aforesaid on 14.09.2009.
Disposed of.
A copy of this order be placed on the record of each concerned file.
13.08.2009 (PERMOD KOHLI) BLS JUDGE