Allahabad High Court
Ex. N.K. (T.S.) Rajendra Kumar vs The Union Of India And 3 Others on 16 August, 2023
Author: Ajit Kumar
Bench: Ajit Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:164417 Court No. - 34 Case :- WRIT - A No. - 12430 of 2023 Petitioner :- Ex. N.K. (T.S.) Rajendra Kumar Respondent :- The Union Of India And 3 Others Counsel for Petitioner :- Arvind Kumar Tiwari Counsel for Respondent :- A.S.G.I.,Manoj Kumar Singh Hon'ble Ajit Kumar,J.
Heard Sri Arvind Kumar Tiwari, learned counsel for the petitioner and Sri Manoj Kumar Singh, learned counsel for the Union of India.
The petitioner, who was retired from Indian Army, is claiming disparity in salary and so also consequential pension and therefore, this matter is cognizable by Armed Forces Tribunal, duly constituted under the Armed Forces Tribunal Act, 2007.
Learned counsel for the petitioner could not dispute the above legal position.
In view of the above, this Court declines to grant indulgence in the matter. However, liberty rests with the petitioner to apply before the Armed Forces Tribunal constituted under the Armed Forces Tribunal Act, 2007.
Subject to the aforesaid liberty, petition is consigned to records.
Order Date :- 16.8.2023 Atmesh