The Armed Forces Tribunal Act 2007, was passed by the Parliament and led to the formation of AFT with the power provided for the adjudication or trial by Armed Forces Tribunal of disputes and complaints with respect to commission, appointments, enrolments and conditions of service in respect of persons subject to the Army Act, 1950, The Navy Act, 1957 and the Air Force Act, 1950.It can further provide for appeals arising out of orders, findings or sentences of court-martial held under the said Acts and for matters connected therewith or incidental thereto.
Armed Forces Tribunal are opening for multiple legal posts at different places in India.
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- Applications are invited for filling up the post of Deputy Registrar in the Armed Forces Tribunal, Regional Bench, Kolkata.
- Applications are invited for filling up of the following posts in the Armed Forces Tribunal, Regional bench, Mumbai.
- Applications are invited for filling up of the following posts in the Armed Forces Tribunal, Regional bench, Srinagar Jammu.
- Applications are invited for filling up the post of Joint Registrar in the Armed Forces Tribunal, Regional Bench, Chandigarh.
- Applications are invited for filling up the post of Registrar in the Armed Forces Tribunal, Regional Bench, Guwahati.
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