Karnataka High Court
R Jeya Devan S/O Rajayan vs The Union Of India Reptd By Its Secretary on 26 March, 2010
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
IN THE HIGH COURT OF KARNATAKA AT BANGALQRE"! a
DATED THIS THE 26"?DAY OF MARCH 2o1¢11:»e~V
BEFORE
THE HON'BLE MR.JUSTICE H.¢.mAeAmoHAfi'n§s,. ";:?
W.P.No.21934 of.2oo5{s¥REs)
Between:
R.Jeya Devan,
Ex.Sepoy,
S/0 Sri.Rajayan, _
Age about 35 years, AW_»-, _ ,
R/O Surulipatti Village ahd_'"f'x ,
P.O.Uthamapalyam}&eluk,§Theni.District,
(old Madurai n1st;ict1;," "V1 »
Tamil Nadu ~ e25516~ȢV*
"V "'t. ." Petitioner
(By co1}ehu§inaé§ singh,Ac§ )
And:
._1. ~ehe'vnion'c§_:n¢ia,
,w'
"Refiresented bg its Secretary,
. * Ministry of Defence,
"..3eu§h%Bi0¢¥r
'_New_Delh1 ~ 110011.
The Chief of the Army Staff,
'1;eCAO*s Secretariat,
V 'firmy Head Quarters,
"~Scuth Block,
DHQ. P.O.
New Delhi ~ 110011.
aw'
3. The Office of the
Principal C.D.A. (pension),
Drupdi Ghat,
Allahabad (U.P),
4. The Commandant and
Officer Incharge Records,
MEG and Centre ~Ulsoor,
Bangalore -- 560042.
d,.fRespondentsi
(By Sri.S.N.Rajendra,CGC, 3; " he
Veena Jadhav, CGC for Rl to R4)
This Writ petition ..f.-tieidi. 1ind'eAr.i'..Articles 226
& 227 of the Constitution"'o:f _..I_nd.'i~a'_i,.praying to
quash the order. dt.26$6{2001;e issued by the R1
attached as Annexure+A, ,Direct to reinstate the
petitioner Hinto", service_,'with"J consequential
monetary benefitsf and "also mto seek a writ of
mandamus to grants iinimum service pension or
disability pension} "- '
This Writ ,Petition coming on for hearing
V this day; the court made the following:
ORDER
"-i"__Lea'rn'ed vV.i'co"i1nsel for the petitioner submits that under-the Armed Forces Tribunal Act, 200?, a lffifrihunal is established at Kochi in the State of °Theralaf w.e.f. 7 12.2009 which shall have af*_jurisdiction within the territorial limits of ;States of Karnataka, Kerala and. Union Territory _ fiv N"
'J.-
of Lakshadweep. This fact is not disputed h§*they otherside. In view of this development-theneasesi*u arising out of Bangalore stand,transferre& te the' Tribunal at Kochi. Therefore, :£he' Regist;§f"is7s hereby directed to transfer_ the» matter {to_ the Tribunal at Kochi. Further the $rihfiuai at Kochi on receipt of recores "tramp this reonrt to issue notice to both the parties'ana Iearnee advocates, fixing the date; Q? hhearin§° and" as dispose the matter in? aeeereane§$nnithA7ias. Further the interim' erder v%}antéfij eariier shall continue until fnrther erase; gran the Tribunal. With rthe V abbveV° observation, this writ "vpetition_is_herehywdisposed- sa/4 TUDGE