Lajja Ram vs Commandant, Central Defence & ...
2012 Latest Caselaw 3583 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 
Case :- WRIT - A No. - 9843 of 2000
 

 
Petitioner :- Lajja Ram
 
Respondent :- Commandant, Central Defence & Others
 
Petitioner Counsel :- V. Singh,D.K. Tiwari,D.K. Verma,S. Mahmood,S.K. Srivastava,V.S. Singh
 
Respondent Counsel :- S.S.C.,B.K.S. Raghuvanshi,S.N. Srivastava
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

List is revised. Nobody is present for the petitioner.

The petitioner was appointed in Artillery Regiment of Military, Union of India. He has preferred this writ petition for issuance of writ of certiorari to quash the orders dated 29.5.1999 and 29.7.1999 passed by the Commandant, Central Defence Account (Pension), Allahabad, respondent no. 1 and Commanding Artillery Records, Nasik Road Camp, respondent no. 2.

Learned counsel for the respondents submitted that the writ petition is not maintainable in view of section 34 of the Armed Forces Tribunal Act, 2007.

Accordingly, this case is liable to be transferred from High Court to Armed Forces Tribunal, Lucknow.

Office is directed to place the matter before the Registrar General of this Court for appropriate action in this regard.

Order Date :- 17.8.2012

Puspendra