Punjab-Haryana High Court
No.6937144-F Sep M Rajesh & Another vs Union Of India on 20 December, 2012
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.9350 of 2001
Date of Decision: December 20, 2012
No.6937144-F Sep M Rajesh & another
...Petitioners
Versus
Union of India, New Delhi & another
...Respondents
CORAM: HON'BLE MR.JUSTICE RANJIT SINGH
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: None for the petitioners.
Mr.Gurpreet Singh, Advocate,
Senior Panel Counsel,
for the Union of India.
*****
RANJIT SINGH, J.
The prayer made in this writ petition is for remustering the petitioners from one cadre to another. As per the counsel for the Union of India, this will relate to the terms and conditions and would now fall within the jurisdiction of Armed Forces Tribunal constituted under the Armed Forces Tribunal Act, 2007.
Let the record of this writ petition be transferred to the Armed Forces Tribunal, Chandi Mandir for further disposal.
The writ petition is accordingly disposed of.
December 20, 2012 ( RANJIT SINGH ) ramesh JUDGE