Punjab-Haryana High Court
I.C.19505L Col. Amar Nath Sharma vs Union Of India & Others on 27 September, 2017
Author: P.B.Bajanthri
Bench: P.B.Bajanthri
IN THE HIGH COURT OF PUNJAB AND HARYANA,
AT CHANDIGARH
1416
CWP No.4743 of 1996
Decided on : 27.09.2017
IC-19505-L Col Amar Nath Sharma
... Petitioner
Versus
Union of India and others
.. Respondents
CORAM : HON'BLE MR.JUSTICE P.B.BAJANTHRI
Present:- Mr.Rameshwar Sharma, Advocate
for the petitioner.
Mr.Chander Mohan Sharma, Sr. Panel Counsel
Govt. of India for respondents.
P.B. Bajanthri, J. (Oral)
The petitioner is an Army person. In the present writ petition, short question involved for consideration is whether with reference, his date of birth is 1.4.1944, he has to be retired on 31.04.1996 with reference to Rule 16A of the Army Rules,1954.
At this juncture, learned counsel for the respondents pointed out that service conditions of the petitioner fall under Army Act. Therefore, the matter is required to be decided by the Armed Force Tribunal under the Arms Force Tribunal Act.
The matter is of the year 1996. Therefore, Registry is hereby directed to transmit the writ papers to the Armed Force Tribunal, Chandimandir within a period of four weeks from today. AFT, Tribunal is requested to decide the present writ petition within a period of three months from the receipt of the writ papers. Parties are hereby directed to appear before the AFT, Chandimandir on 01.11.2017.
27.09.2017 [ P.B. Bajanthri ]
sd Judge
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
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