NANDAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal has been filed against the judgment of Armed Forces Tribunal, Principal Bench, New Delhi dated 29.07.2016 by which Miscellaneous Application Nos. 517 and 518 of 2016 in T.A.No.37 of 2010 have been rejected. T.A.No.2010 was filed by the appellant challenging the decision of Summary Court Martial held on 24.05.1997. The Armed Forces Tribunal vide its judgment and order dated 10.12.2010 although affirmed the conviction of the appellant, however, the sentence of dismissal was converted to discharge with the observation that the appellant shall be entitled to all pensionary benefits from the date of his discharge.

(2.) After the aforesaid order, the case of the appellant was considered and competence authority communicated that he is not entitled for pensionary benefits for lack of qualifying service.

(3.) A review application was filed by the appellant which too was dismissed on 14.07.2014. Thereafter, M.A Nos.517 and 518 of 2016 have been filed which were dismissed by the Tribunal.