A GANPATHY Vs. UNION OF INDIA

JUDGEMENT

(1.) OA No.195/2009 was dismissed by the Armed Forces Tribunal as per decision dated August 12, 2011.

(2.) THE petitioner filed an appeal before the Supreme Court challenging the said decision, which was registered as CA No.7485/2011. Vide order dated September 12, 2011, the appeal was dismissed. The order dismissing the appeal reads as under:

(3.) WITH reference to the past precedents being: (2005) 4 SCC 424 U.P.SRTC Vs. Omaditya Verma; (2002) 8 SCC 361 S.Shanmugavel Nadar Vs. State of T.N.; (2001) 5 SCC 37 K.Rajamouli Vs. A.V.K.N.Swamy; (2000) 6 SCC 359 Kanhayammed Vs. State of Kerala; (1998) 7 SCC 386 Abbai Maligai Partnership Firm Vs. K.Santhakumaran; (1996) 9 SCC 29 : 1996 SCC (L&S) 1181 State of Maniput Vs. Thingujam in the latest decision reported as (2011) 4 SCC 602 Gangadhara Palo Vs. Revenue Divisional Officer & Anr., in para 9 it was observed as under:-