COLONEL G.P SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is accordingly disposed of. W.P.(C) 5923/2022

(3.) By way of the present petition, petitioner seeks quashing of the Armed Forces Tribunal orders dtd. 27/5/2019 and 28/2/2022 passed in OA No.865/2019 and RA No. 02/2020 respectively. Petitioner further seeks directions to the Armed Forces Tribunal to restore and tag OA No.865/2019 along with analogous matters upon same cause of action listed before the Tribunal.