WG CDR KUSUM THAKURI Vs. UNION OF INDIA

JUDGEMENT

(1.) These petitions have been filed challenging the orders dated 04.06.2021 passed by the learned Armed Forces Tribunal, Principal Bench, New Delhi in a batch of petitions filed by the petitioners herein, refusing grant of interim protection to the petitioners.

(2.) The petitioners were commissioned as Short Service Commissioned Officers (SSC). The respondent issued an HR Policy dated 16.01.2019 laying down conditions for such officers to be considered for a grant of a Permanent Commission. In terms of the said policy, the petitioners were considered for grant of Permanent Commission in 2019 and 2020. They were again considered in the year 2021, however, on all three occasions were found unfit for the grant of the Permanent Commission. Aggrieved of the order dated 24.05.2021 refusing to grant Permanent Commission, the petitioners approached the learned Tribunal on 03.06.2021 making common prayers, which are reproduced hereinunder from WP(C) 5913/2021: -

(3.) The learned Tribunal by way of the Impugned Orders has refused to grant interim protection to the petitioners, which is in challenge before this Court in the present batch of petitions.