Ex-Lac Gk Singh (656393) vs Union Of India Ministry Of Defence on 8 September, 2010

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Karnataka High Court

Ex-Lac Gk Singh (656393) vs Union Of India Ministry Of Defence on 8 September, 2010

Bench: Ram Mohan Reddy

 

_ 1 _
IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED T HES THE 891 DAY OF SEIVFEMBER 2010
BEFORE

THE HON'BLE MRJUSTICE RAM MOHAN 
WRIT PETITION NO. 14176/2005 (S-PR9)  '- 

BETWEEN:

EX-LAC GK Singh (656393)  '
Trade ~-- MED/ASST  
Age: 42 years

Presently R/a. Oid No. 89 _

New Door N0. 12 'G 

181 Main, Thimmareddy Lane» 
Near to Gangura Hote} , V  _ 
Murugeshpalya, Post V-i_ma_hapu'ra . V G' ' ~ .
Bangalore - 560017 E'  T  at

. . . PETITIONER
(By Sri Ch_ajIid2;aj.eet._Ya§£av,Adv.]

'  ..Unf10n'of'in_dia

 M'inistry.".0f Defence
. "Defence Secretauy, South Block
"-«4.Nes_v Deihi -- 01

   0fA1'r Staff

_ 1' 'Air HQ, Vayu Bhavan, Rafﬁ Marg
 -New Delhi ---- 11001 1

 "  Air Men Personnal

Directorate of Personnel
Air I-IQ, Vayu Bhavan QK _



n
TO
I

Rafﬁ Marg
New Delhi -- 110011

4. Air Ofﬁcer Commanding
Air Force Central Account
Subro To Park
New Delhi

5. A.O.C. -- I.N.C.
HQ, EAC, IAF
C/o. 99 APO

6. Air Ofﬁcer Commanding 
5 Air Force Hospital 0
C/o. QQAPO   

.     H  RESPONDENTS

(By Sr} N. Amaresh, A'dd1.'CGSC]  to " 

This  "'~i's'..'_ﬁ1er.ij--..t£nc1er"Articles 226 and 227 of
the ConstiVtu--ti'on of-. "Ivndial praying to quash the
punishmt:-nt"i:p aWé%;:'de'd,é"by 'D".'C'.'M. on 9/7/2004 and
conﬁr?ma_ti.on' 'bya._A.O'.'C.'¢1.N---C on 27/8/04, promulgated
on 4/9/04 by.the"respo'n,dent and order in Mercy Appeal
U/s. 161423» of A.F"'.Act "1950 passed by respondent No.2
vide 'sig:'1a1"~No. PS/5'95'~'dt. 15/ 12 / 04; also the petitioner
undergone the awarded punishment for grant of

  a1teI"'na-the «relief 'for"Vreinstatement in service and all
. consequential beneﬁts and etc.

 ~.   is coming on for orders this day, the

Court made the following:

ORDER

0' Petitioner, designated Leave Air Craftsmen, has __.(iuestioned the order dtd. 9.7.04 of punishment of the District Court Marshall, by presented this petition on M 28/4/2005 invoking the writ jurisdiction under Art.226 of The Constitution of India. By the memo.;~.__»it is brought to the notice of the court that an Tribuna}, at Emakulam is constituted under' Forces Tribunal Act, 2007, andhaving ali service matters, in relation to'vpersons s_ubj'ect tothe-, Airforce Act, 1950, and in of setﬁseis ¢r't;;éiViAmedi' Force Tribunal Act,.t1a.i_s 'transferred to the Tribunal.

The to transfer the petition to the Aixrrled Forces" Tfﬁbunal at Ernakulam which is said-;'tot..have"'been constituted 6 months ago, without ,. " ..... ..

A     closed. ""

Iudge

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