WING COMMANDER RAVI MANI 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.444/2013 praying for quashing of the PPO No.08/14/A/Rev.3407/2013 dated 31st May, 2013 and an order passed by the Principal Director, Directorate of Air Veterans, New Delhi, respondent no.3 herein, dated 27th August, 2013 rejecting the representation of the petitioner.

(3.) The petitioner in the instant case is an officer of the Indian Air Force serving in the Metrological Branch. The petitioner's request for premature retirement was favourably considered by the respondents and he proceeded on such retirement w.e.f 28th February, 1997.