Brij Mohan Singh vs Union Of India And Others
2012 Latest Caselaw 6214 ALL

Citation : 2012 Latest Caselaw 6214 ALL
Judgement Date : 20 December, 2012

Allahabad High Court

Brij Mohan Singh vs Union Of India And Others on 20 December, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 6279 of 1995
 

 
Petitioner :- Brij Mohan Singh
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- Devendra Dahma
 
Respondent Counsel :- .../S.S.C.,U.N.Sharma
 

 
Hon'ble Rajes Kumar,J.

By the impugned order, the amount of disability pension has been reduced.

The matter arises from the Army Act. In view of Section 34 of the Armed Forces Tribunal Act, 2007, the matter is cognizable by the Army Tribunal.

Office is directed to send the file to the Army Tribunal.

Order Date :- 20.12.2012

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