NITU THAPLIYAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Permission to file the Miscellaneous Applications is granted.

(2.) The instant Applications have been filed by 10 Short Service Commission Women Officers (SSCWOs), who were Appellants and Intervenor- Applicants before this Court in Civil Appeal Nos. 192 196/2012. They seek specific directions regarding the implementation of the judgement of this Court in AU Tayyaba v. Union of India, (2023) 5 SCC 688 by which the said Civil Appeals were disposed of.

(3.) To adduce the facts in a nutshell, the Applicants were inducted into the Indian Air Force on Short Service Commission (SSC) between 1993 and 1998. However, due to the erstwhile policies of the Respondent- Authorities, whereby SSCWOs were not considered eligible for the grant of Permanent Commission (PC), they were consequently released from service without being considered for the same.