Central Administrative Tribunal - Allahabad
C 041641356 Shekhar Chandra Bhagar vs Union Of India on 11 May, 2009
OPEN COURT CENTRAL ADMINISTRATIVE TRIBUNAL ALLAHABAD BENCH ALLAHABAD. Dated : This the 11th day of May 2009 Original Application No. 453 of 2009 (D) Original Application No. _____ of 2009 Hon'ble Mr. A.K. Gaur, Member (J) Hon'ble Mr. S.N. Shukla, Member (A) C 041641356 Shekhar Chandra Bhagar, S/o Shri B.R. Bhagat, R/o Village : Pachpedi, Post Office, Kotari, Distt: Raigarh, Chhattisgarh. . . .Applicant By Adv : Sri A. Tripathi V E R S U S 1. Union of India, through the Chief Secretary, Ministry of Home, Government of India, North Block, New Delhi. 2. The Inspector General of Police, GRPF, EW Sector, Shilling Meghalay. 3. The Deputy Inspector General of Police, CRPF, Khatkhati, Assam. 4. The Additional Deputy General of Police, GC, CRPF, Khatkhali, Assam. 5. The Commandant, 50th Battalion Central Reserve Police Force, Faltlong, NC Hills, Assam. 6. The Deputy Commandant, 50th Battalion Central Reserve Police Force, Faltlong, NC Hills, Assam. 7. The Inquiry Officer/Assistant Commandant, 50th Battalion Central Reserve Police Force, Faltlong, NC Hills, Assam. 8. JRLA Nl. 6026 Mr. Shyamal Bhaumik, Assistant Commandant/Company Commander F/50th Battalion Central Reserve Police Force, Faltlong, NC Hills, Assam. 9. Mr. Karmveer Singh, Assistant Commandant, 50th Battalion Central Reserve Police Force, Faltlong, NC Hills, Assam. . . .Respondents By Adv: Shri S.C. Mishra O R D E R
By Hon'ble Mr. A.K. Gaur, Member-J Heard Shri A. Tripathi, learned counsel for the applicant and Shri S.C. Mishra, learned counsel for the respondents.
2. This OA has been filed by the applicant who happens to be a member of Armed Forces. Under the provision of AT, Act, 1985 this Tribunal has no jurisdiction to hear the cases of member of Armed Forces. Accordingly, the OA is dismissed as not maintainable with liberty to approach appropriate forum, if so advised. No cost.
Member (A) Member (J)
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