Allahabad High Court
Smt. Basanti Devi And Another vs Union Of India And Others on 2 July, 2010
Author: Anil Kumar
Bench: Anil Kumar
Court No. - 26 Case :- WRIT - A No. - 53910 of 2004 Petitioner :- Smt. Basanti Devi And Another Respondent :- Union Of India And Others Petitioner Counsel :- U.S.Mishra,S.K. Singh Respondent Counsel :- S.S.C.,K.C.Sinha,K.M.Asthana Hon'ble Anil Kumar,J.
Matter has been taken in revised cause list.
None appears on behalf of the petitioner to press the present writ petition.
Heard Sri Triloki Singh learned Standing Counsel for respondents and perused the record.
On 20th December, 2007, the Parliament has enacted an Act known as "The Armed Forces Tribunal Act, 2007" (hereinafter referred as an 'Act') to provide for the adjudication or trial by Armed Forces Tribunal of Disputes and Complaints with respect to commission, appointments, enrolment and conditions of service in respect of persons subject to the Army Act, 1950, the Nave Act, 1957 and the Air Force Act, 1950 and also to provide for appeals arising out of orders, findings or sentences of courts-martial held under the said Acts and for matters connected therewith or incidental thereto.
Further Section 34 of the Act provides (relevant portion) as under:-
"34.Transfer of pending cases:- (1) Every suit, or other peoceeding pending before any court including a High Court or other auhtority immediately before the date of establishment of the Tribunal under this Act, being a suit or proceeding the cause of action whereon it is based, is such that it would have been within the jurisdiction of the Tribunal, if it had arisen after such establishment within the jurisdiction of such Tribunal, stand transferred on that date to such Tribunal.
(2) Where any suit, or other proceeding stands transferred from any court including a High Court or other authority to the Tribunal under Sub-
section(1)-
(a) the court or other authority shall, as soon as may be, after such transfer, forward the records of such suit, or other proceeding to the Tribunal;"
For the forgoing reasons, the matter in question is not adjudicated and decided on merit by this Court but transmitted to the Armed Forces Tribunal, Lucknow in view of the provisions as contained in Section 34 of the Act. Accordingly, the Registry is directed to sent the paper book of the case to the Tribunal forthwith.
Order Date :- 2.7.2010 Sunil Kr Tiwari