RAJA RAM JAKHMOLA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner was enrolled in the Indian Army on 26.11.1963 and was boarded out on medical grounds on 7.9.1978. This writ petition has been filed by the petitioner for grant of disability pension.

(2.) ALL the same, after the promulgation of the Armed Forces Tribunal Act, 2007, in terms of Section 34 of the Armed Forces Tribunal Act, 2007 all such proceedings, inter alia, pending before a High Court, which would have fallen within the jurisdiction of a Tribunal, had such proceeding arisen after the establishment of the Armed Forces Tribunal, are mandatory to stand transferred to the Armed Forces Tribunal on the date on which the Tribunal was constituted. Section 34 of the Armed Forces Tribunal Act, 2007 is being reproduced hereunder: