ANIL GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) ADMIT.

(2.) Since this appeal involves a short point, we proceed to dispose of the same today itself.

(3.) This appeal is directed against the judgment of the learned Single Judge dated 21st July, 1998. The facts giving rise to this Loiters Patent Appeal are as follows:- The appellant was commissioned In the Indian Air Force as General Duly Pilot on 15th January, 1980. The appellant logged about 1000 accident free flying hours. Sometime in the year 1989, the petitioner applied to the respondents for being given a ground job as his widowed mother and wife had developed anxiety syndrome after the death of his father. Pursuant to the application of the appellant he was posted on a ground job and was given training in Pachoras.