RIFLEMAN RAM BAHADUR THAPA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has challenged the order dated 19th October, 2011 passed by the Armed Forces Tribunal, Principal Bench, New Delhi in O.A No.176/2011 titled as ,,Rifleman Ram Bahadur Thapa v. Union of India & Ors. dismissing the petition seeking the quashing of order dated 1st January, 2007 and the reinstatement of the petitioner back to the military service with seniority and all other consequential benefits.

(2.) THE petitioner was enrolled in the Army on 1st November, 2002 and he was discharged on 1st January, 2007 from the service.

(3.) THE petitioner further relied on the judgment of Naib Subedar Rajpal Singh v.Union of India & Ors., 127 (2006) DLT 470 (DB) which was later affirmed by the Supreme Court in Union of India & Ors v. Rajpal Singh, (2009) 1 SCC 216; and the judgment of W.P(C) No.5946/2007, ,,Subedar (SKT) Puttan Lal v. Union of India & Ors decided on 20th November, 2008.