J. RAMANI Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The petitioner in the instant case assails the order dated 20th November, 2013 passed by the Armed Forces Tribunal (AFT), Principal Bench, New Delhi IN OA No.446/2013 praying for quashing of the PPO No.08/14/A/Rev./1304/2013 dated 16th May, 2013 and an order passed by the Principal Director, Directorate of Air Veterans, New Delhi, respondent no.3 herein, dated 4 th October, 2013 rejecting the representation of the petitioner.

(3.) The petitioner in the instant case, an officer of the Indian Air Force, joined the Air Force on 15th January, 1971 in the Metrological Branch. The petitioner proceeded on pre-mature retirement on 31st October, 2001.