Report No. 215

L. Chandra Kumar be revisited by Larger Bench of Supreme Court

Contents
	L. Chandra Kumar be revisited by Larger Bench of Supreme Court
1.	Introduction
2.	Background of The Administrative Tribunals Act 1985
	Objective of the Act
3.	Law Commission's 162nd Report
4.	The Administrative Tribunals (Amendment) Act 2006 (1 Of 2007) and The Administrative Tribunals (Amendment) Bill 2006
5.	From S. P. Sampath Kumar to L. Chandra Kumar and The Implications
	Implications of L. Chandra Kumar
6.	The Armed Forces Tribunal Act 2007
	Statement of Objects and Reasons
7.	Administrative Tribunals - Essential
8.	Conclusion and Recommendations