COL MUKUL DEV Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. Appln. No.24316/2020 (Exemption from filing certified copy)

(2.) The application is disposed of. W.P. (C) 7194/2020, C.M. Appln. No.24317/2020 (of petitioner for grant of stay order)

(3.) The petitioner, a colonel in the JAG Branch of the Indian Army, has filed this petition impugning the order dated 21st September 2020, of the Armed Forces Tribunal (AFT), Principal Bench, in O.A. No.2410/2020, declining interim relief sought by the petitioner of stay of superannuation of the petitioner from the post of Colonel, due on 30th September 2020.