A K AGGARWAL Vs. UOI

JUDGEMENT

(1.) HAVING lost the battle before the Armed Forces Tribunal when WP(C) No.2967/1999 filed by the petitioner; re- numbered as TA No.549/2009, was dismissed by the Tribunal vide impugned order dated 14.1.2010, petitioner tried his luck before the Supreme Court by directly seeking Leave to Appeal vide SLP(C) No.12067/2010 in which after show-cause notice was issued, leave was declined vide order dated 12.11.2010.

(2.) SINCE notice had been issued in the Petition seeking Special Leave to Appeal and counter affidavit was filed, petitioner relied upon certain documents in the pleadings before the Supreme Court and filed RP No.2325/2010 seeking review of order dated 12.11.2010. The Review Petition was dismissed on 18.1.2011.

(3.) BEING conscious of the fact that dismissal of a Petition seeking Special Leave to Appeal would not be a bar for the maintainability of the instant writ petition, we do remind ourselves that it is not a case where the Petition seeking Special Leave to Appeal was dismissed in limine at the preliminary hearing. Though without any reasons, dismissal of the Petition seeking Special Leave to Appeal is after notice was issued and in all probability the matter was argued on merits.