SRIMALI VEWNKITEELA Vs. UNION OF INDIA

JUDGEMENT

(1.) BY way of present writ petition, the petitioner has challenged the order dated 17th August, 2012 passed by the Armed Forces Tribunal, Principal Bench, Delhi rejecting O.A.No.165/2012 on the ground that the Tribunal did not have the territorial jurisdiction to entertain and adjudicate upon the subject matter of the writ petition.

(2.) AS per the impugned order, the petitioner had assailed the communications dated 11th March, 2005, 14th March, 2005, 20th April, 2009, 3rd May, 2010, 25th August, 2010 and 28th February, 2012 issued by the respondents. The Tribunal was of the view that communication which was assailed is a matter of policy and that no part of the cause of action had arisen in favour of the petitioner at Mumbai where the petitioner was posted.

(3.) MR . Sukhjinder Singh, learned counsel for the petitioner has also placed before us a copy dated 8th February, 2012 addressed by the Integrated Headquarters, Ministry of Defence (Navy) Delhi to the Flag Officer Commanding-in-Chief for CSO (P&A) Headquarters, Western Naval Command at Mumbai. In this communication, the examination result of the petitioner's appeal has been set out. The communication enclosed the following two documents requested by the petitioner:-