Patna High Court - Orders
Ram Binod Singh vs The Union Of India on 18 November, 2019
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.22090 of 2019
======================================================
Ram Binod Singh Son of Late Loknath Singh Resident of Village and Post-
Kudarbadha, P.S. Garkha, District-Saran
... ... Petitioner/s
Versus
1. The Union of India
2. The Directorate Genera of Inf/Inf-6 (Pers) General Staff Branch, Integrated
HQ of MoD (Army), DHQ PO New Delhi-110 011
3. The Principal Controller of Defence Accounts (Pensions) Commutation Cell,
Draupdi Ghat, Allahabad (U.P.)-211014
4. The PAO (OR) the Bihar Regiment, Danapur Cantt., Patna-801503
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr.Basant Kumar Singh
For the UOI : Mr. Kumar Priya Ranjan
======================================================
CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 18-11-2019The learned counsel for the petitioner seeks liberty to approach the Armed Forces Tribunal at Calcutta, constituted under the Armed Forces Tribunal Act, 2007, for redresasal of his grievances.
Accordingly, the present writ petition stands disposed of with the aforesaid liberty.
(Mohit Kumar Shah, J) ajay gupta/-
U