WG. CDR. SUCHETA EDN Vs. UNION OF INDIA

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) Applications for intervention are allowed, and the Applicants therein are directed to be impleaded as Intervenors.

(3.) The instant batch of appeals has been instituted by 6 Short Service Commission Women Officers (SSCWOs) in the Indian Air Force, seeking the grant of Permanent Commission (PC) after being denied such relief through successive selection processes. At stake is the manner in which performance, eligibility, and merit were assessed for all Short Service Commission Officers (SSCOs) after years of service on a time-bound commission.