AMARDEEP DABAS Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petitioner in the instant case has assailed the judgment dated 4th February, 2013 passed in OA No.4 of 2013 Cpl. Amardeep Dabas Vs. Union of India & Ors. by the Armed Forces Tribunal. A challenge was laid before the Tribunal to an order dated 3rd December, 2012 communicated to the petitioner under cover of a letter dated 11th December, 2012 cancelling his candidature for commissioning as a flying officer in the Indian Air Force.

(2.) To the extent necessary, the facts giving rise to the instant petition are briefly noted hereafter.

(3.) The petitioner was enrolled in the Indian Air Force on 22nd June, 2000 in the post of Airman. In June, 2001, he was appointed as Leading Aircraftman and in July, 2005, was promoted to the post of Corporal. Between 2001 to 2005, the petitioner was employed on security duties at a forward Air Base i.e. 11th Wing Air Force Station, located in Tezpur, Assam.