Allahabad High Court
No. 5845200-Y Lance Naik Chandra ... vs U.O.I. Thru' Secretary, Mini. Of ... on 2 April, 2010
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
Court No. - 26 Case :- WRIT - A No. - 28936 of 2006 Petitioner :- No. 5845200-Y Lance Naik Chandra Bahadur Khatri Ex 4/9 Gr Respondent :- U.O.I. Thru' Secretary, Mini. Of Defence And Others Petitioner Counsel :- Colonel Ashok Kumar,Rohit Kumar Respondent Counsel :- Satish Kumar Rai,A.S.I.,Ajay Bhanot Hon'ble Amreshwar Pratap Sahi,J.
Heard learned counsel for the petitioner and Shri S.K. Rai, learned counsel for the Central Government.
This writ petition raises a dispute which is within the jurisdiction of Armed Forces Tribunal constituted under the Armed Forces Tribunal Act, 2007.
Therefore, in view of Section 34 of the Armed Forces Tribunal Act, 2007 and the decision of this Court in the case of Devi Saran Mishra Vs. The Union of India (W.P. No. 6237/1990) decided on 25.02.2010, let the records of the present writ petition be transmitted to the Armed Forces Tribunal at Lucknow.
Order Date :- 2.4.2010 Akv