J.P.BHARDWAJ Vs. UOI

JUDGEMENT

(1.) The petitioner has assailed the order dated 30th June, 2010 passed by the Armed Forces Tribunal rejecting the petitioner's challenge to the action of the respondents in treating the injuries suffered by the petitioner as physical casualty instead of battle casualty in an operational area which had caused 100% disability to the petitioner.

(2.) The facts giving rise to the present petition are briefly noted hereafter.

(3.) We are also informed that operation Rakshak-III (so notified by the Central Government) was in progress during which counter insurgency operations were carried out against active militant activities in area.