WG CDR MANISHA KRISHNATRI RETD Vs. UOI

JUDGEMENT

(1.) ABOVE captioned writ petitions filed after a Division Bench of this Court decided, vide its judgment and order dated 12.3.2010, on the issue of entitlement of women lady officers inducted in the Indian Air Force as Short Service Commissioned Officers for Permanent Commission. In that sense, it can be said that the captioned writ petitions are a sequel to the opinion dated 12.3.2010 deciding a batch of writ petitions, lead matter being W.P.(C) No.1597/2003 Babita Punia Vs. The Secretary & Anr.

(2.) THE origin of the litigation could be traced to Section 12 of the Air Force Act 1950 which makes females ineligible for enrolment or employment in the Air Force, except in such corps, department, branch or body forming part of or attached to the Air Force as the Central Government may, by notification, specify in this behalf.

(3.) SINCE in the instant writ petition, we are concerned with women officers who had served under the Indian Air Force, we note the relevant facts noted by the Division Bench pertaining to women officers who had worked or were working under the Indian Air Force for the reason the Division Bench also considered the claim of women officers taken on short service commission in the Indian Army.