LT COL PRAMOD NATH Vs. UOI & ORS

JUDGEMENT

(1.) We have repeatedly observed that howsoever brief may be the reasons, orders passed by the Armed Forces Tribunal must indicate what has weighed with the Tribunal.

(2.) The necessity for giving reasons, howsoever brief, in a judicial order is that the Appellate or the Revisional or the Authority exercising jurisdiction under Article 226 of India has the benefit of what weighed in the mind of the Fora and this helps in the administration of justice, for the reason it fasttracks adjudication.

(3.) Impugned order dated 12.8.2011 reads as under-