Col. Dv Dey v. Union Of India & Ors.

The original application No. 220/2009 is pending before the Armed Forces Tribunal, Chandigarh Bench and petitioner is resident of Gurgaon and seeking transfer of said OA to Principal Bench of Tribunal at Delhi. We do not find any just reason for seeking such transfer and particularly, on the ground that at Chandigarh Bench of the Tribunal the work is more. I have taken note of the work of the Chandigarh Bench also that also not justifies the transfer of the matter to the Principal Bench. Hence AT is dismissed.