OM PRAKASH Vs. UOI

JUDGEMENT

(1.) THE petitioner challenges the judgment and order dated 19.1.2010 dismissing OA No.24/2009 filed before the Armed Forces Tribunal.

(2.) RELEVANT facts to be noted are that vide para 12 of Air Force Order No.12/S/48, as amended from time to time, initial term of engagement for Airman is 20 years. Vide Air Force Order dated 13.8.1999, vide para 2, it is stipulated that the initial term of engagement may be extended till 26 years, but the same shall be at the discretion of such officer to whom the power is delegated.

(3.) THE petitioner exercised an option not to continue in service and later on sought to resile from the same which has been denied.