RAMESH K.C. Vs. UNION OF INDIA

JUDGEMENT

(1.) In the two captioned writ petitions, two separate orders, both dated May 04, 2012, passed by the Armed Forces Tribunal (AFT) Delhi Bench passed in T.A.No.164 of 2010 and T.A.175 of 2010 have been impugned whereby the petitions filed by the petitioners have been dismissed on the view taken by the Tribunal that the petitions are devoid of any merit. In both the petitions before the Tribunal, the petitioners had impugned the respective order passed against them of dismissal from service and, inter alia, had sought for their reinstatement in service.

(2.) Since common questions of fact and law arise for consideration, we are disposing of the two writ petitions by a common judgment.

(3.) The facts, in a nut shell are that based on the information revealed when Naik Partap Singh of 501 Survey Engineer Group was interrogated, both the petitioners along with two other army personnel and a civilian were arrested for their involvement in espionage activities, commonly referred to as the 'Roorkee Espionage Case'.