LT. COL. SUPRITA CHANDEL Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal challenges the order of the Armed Forces Tribunal (AFT) Regional Bench, Lucknow dtd. 5/1/2022 in Original Application No. 241 of 2021. By the said order, the AFT dismissed the application of the appellant and declined her prayer for reliefs similar to the ones granted by the judgment dtd. 22/1/2014 of the AFT Principal Bench in O.A. No. 111 of 2013 and batch, to the applicants therein. The appellant claims that those applicants were identically situated with her.

(2.) The appellant on 10/3/2008 was commissioned as a Short Service Commissioned Officer in the Army Dental Corps (AD Corps). She was at that time 27 years 11 months and 28 days of age.

(3.) It is undisputed that the appellant could not qualify in the first two chances on completion of two years of service and four years of service respectively. On 15/11/2012, her services were extended for another five years. By 9 th of March 2013 the appellant had completed five years of service and was eligible to avail of her third chance, subject to age relaxation up to the full period of reckonable service.