SHUKLA P PA Vs. UNION OF INDIA

JUDGEMENT

(1.) These petitions involving common questions of law and fact were taken up for hearing together and are being disposed of by this common judgment. However, the fact of the matter would be noticed from CW 3033/2002.

(2.) The petitioner joined the Air Force as Airman in the rank of clerk PA on 22nd April 1981. He was promoted to the post of Corporal in 1986 and Sgt. in August 1993 upon passing the requisite examination. In July 1997, he was detailed for conversion course which was a precondition for promotion to the rank of Junior Warrant Officer.

(3.) In July 1999, the petitioner gave his unwillingness to serve the Army any more after twenty years as per rules. He, therefore, refused to enhance his terms of service engagement. He underwent pre-release training of one year for each settlement from August 1999 to July 2000. However, in August 2000, when he joined back the PRC, he was informed that his order of discharge had been cancelled. The service of the petitioner was extended up to 30th September 2002 on the basis of an undertaking while going on conversion course.