V J ANTONY Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has filed this writ petition seeking the following reliefs:

(2.) IT is not disputed before me that the jurisdiction to consider the claim of the petitioner rests with the Armed Forces Tribunal under the Armed Forces Tribunals Act. Subsequent to the filing of the writ petition, the petitioner has filed O.A.No. 108/2012 before the Armed Forces Tribunal, Kochi. But, presently, for want of appointment of Judicial Member in the Armed Forces Tribunal, the Tribunal is not sitting. The petitioner therefore submits that till the petitioner can move the Tribunal for interim orders, this Court may stay the recovery from the petitioner's pension.