LAWS(DLH)-2020-12-18

CDR RAVINDRA PAL SINGH Vs. UNION OF INDIA

Decided On December 28, 2020
Cdr Ravindra Pal Singh Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) This hearing has been done by video conferencing. CM.APPL 35027/2020 (for exemption) in W.P.(C) 11230/2020 CM.APPL 35029/2020 (for exemption) in W.P.(C) 11231/2020 CM.APPL 35031/2020 (for exemption) in W.P.(C) 11232/2020

(2.) Allowed, subject to all just exceptions. Applications are disposed of.

(3.) The present three writ petitions have been filed challenging the impugned order dated 24th December, 2020, passed by the learned Armed Forces Tribunal (hereinafter "AFT"), by which the applications moved by the Petitioners seeking stay of discharge as per order dated 18.12.2020, passed by the Ministry of Defence, have been dismissed by the ld. AFT.