S. P. PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant is not satisfied that the Armed Forces Tribunal, Jaipur has allowed his OA and quashed the order of Admonition passed against him on 18/1/2011. He demands compensation for the wrongful order by filing the present appeal. We agreed with him and for reasons to follow, allowed the appeal and granted compensation.

(2.) Facts of the case are that the appellant was enrolled in the Indian Air Force in 1997 as Airman in the trade of Radar Fitter. At the relevant time, he was posted on the strength of 333 TRU C/o 5 FBSU, Air Force where he commenced work from 16/11/2009.

(3.) Consequently, by order dtd. 24/6/2010 the appellant was intimated that charges raised against him have been expunged under 33(1) of the Regulation and punishment entry has been deleted from his service documents. The order reads as follows: