Allahabad High Court
Ex-Lac H.B. Siingh vs Union Of India And Others on 2 April, 2010
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
Court No. - 26 Case :- WRIT - A No. - 56343 of 2006 Petitioner :- Ex-Lac H.B. Siingh Respondent :- Union Of India And Others Petitioner Counsel :- Rajesh Pathik Respondent Counsel :- A.S.G.I.,Dr. A.K. Nigam Hon'ble Amreshwar Pratap Sahi,J.
Heard learned counsel for the petitioner and Shri Deepak Verma and Shri Anil Pathak, 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