Col. I.S Singh v. Union Of India & Ors.

Factual and Procedural Background

The petitioner filed an application to transfer his petition pending before the Bombay Bench of this Tribunal to the Chandigarh Bench on the ground that he has been posted out at Jallandhar. Learned counsel for the respondent stated that there was no objection. The Tribunal considered the petition and its factual premise concerning the petitioner's posting.

Legal Issues Presented

1. Whether the petition pending at the Bombay Bench should be transferred to the Chandigarh Bench in view of the petitioner's posting at Jallandhar.

Arguments of the Parties

Petitioner's Arguments

• The petitioner sought transfer of the petition to the Chandigarh Bench because he has been posted out at Jallandhar and it would be more convenient for him to pursue the case there.

Respondent's Arguments

• Learned counsel for the respondent stated that there was no objection to the transfer.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The Tribunal noted the factual circumstance that the petitioner has been posted out at Jallandhar and observed that pursuing the petition at Chandigarh would be more convenient for him. The absence of objection from the respondent's counsel was also noted. On that basis the Tribunal concluded that transfer was appropriate and ordered the petition to be moved to the Chandigarh Bench.

Holding and Implications

TRANSFERRED

Direct effect: The petition is transferred from the regional bench at Bombay to the regional bench at Chandigarh. No broader legal implications or precedents were stated in the opinion.