GAJ RAJ SINGH SIWACH Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard Col. (Retd,) R. A. Pandey, learned Counsel for the petitioners.

(2.) The petitioners are retired Army Officer. By this writ petition, they have prayed for directions to command the respondents to re-fix their pay/notional pay w.e.f. 1.1.1986 and 1.1.1996 for the respective ranks held by them by adding their rank pay to the basic pay etc. They have also prayed for direction commanding the respondents to re-fix their pension and gratuity from their respective dates of their retirements on the basis of their Last Pay Certificate and to pay arrears with interest.

(3.) The writ petition was filed and entertained on 22.3.2007. The reliefs claimed by the petitioners are within the Jurisdiction of Armed Forces Tribunal constituted under the Armed Forces Tribunal in 2007. The prayers are covered by the definition of service matter under Section 3(O) of the Act. The Armed Forces Tribunal has been established by Notification dated 5.11.2009 w.e.f. 9.11.2009.