Prem Pal vs Union Of India Through Chief Of The ...
2012 Latest Caselaw 3415 ALL

Citation : 2012 Latest Caselaw 3415 ALL
Judgement Date : 7 August, 2012

Allahabad High Court

Prem Pal vs Union Of India Through Chief Of The ... on 7 August, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 18468 of 2001
 

 
Petitioner :- Prem Pal
 
Respondent :- Union Of India Through Chief Of The Army Staff & Others
 
Petitioner Counsel :- Shyamji Gaur
 
Respondent Counsel :- S.S.C.,A.N.Rai
 

 
Hon'ble Rajes Kumar,J.

The petitioner was working as a driver in Army.

Learned counsel for the petitioner submitted that in view of Section 34 of the Army Forces Tribunal Act, 2007 the writ petition is liable to be transferred.

Office is directed to transfer the petition to the Army Tribunal.

Order Date :- 7.8.2012

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