WG CDR VIDHU SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this writ petition is to an order dated March 16, 2021, passed by the Armed Forces Tribunal, Principal Bench, New Delhi ("AFT", for short) in Original Application No.1967/2020 ("OA", for short), seeking quashing of the HR Policy ("HRP", for short) dated January 16, 2019.

(2.) According to the petitioner and as contended by Mr. Ankur Chhibber, the AFT vide order dated March 16, 2021 has disposed of the OA by directing the respondents to grant the petitioner another chance to appear before the Third Board of Officers and declined to interfere with the HRP dated January 16, 2019.

(3.) The facts as noted from the record are that the petitioner was commissioned as a Short Service Commissioned Officer ("SSC Officer", for short) on January 02, 2007 in the Aeronautical Engineering Branch of Indian Air Force and trained on the Mirage 2000 Aircraft in the Aircraft Stream. According to her, she has unblemished service record with various awards and appreciations.