HAV DADASO SAMPATRAO PHADTARE Vs. UNION OF INDIA

JUDGEMENT

(1.) THE above captioned writ petitions lay a challenge to the judgment dated December 11, 2014 disposing of a batch of Original Applications filed by the writ petitioners and a few others before the Armed Forces Tribunal.

(2.) THE Original Applications which have resulted in the impugned decision being passed were third in the series of Original Applications filed before the Armed Forces Tribunal. The first set of Original Applications, filed before the Principal Bench of the Armed Forces Tribunal at New Delhi were decided on March 19, 2012 and the second set were decided by the Kolkata Bench of the Armed Forces Tribunal on February 22, 2013.

(3.) AGGRIEVED by the above policy decision of the Government, a batch of Original Applications were filed by the aggrieved personnel of the MES Cadre before the Principal Bench of the Armed Forces Tribunal, lead matter being Havaldar Pratap Chander Sahu. Another set were filed before the Kolkata Bench of the Armed Forces Tribunal, lead matter being Sub. (BS) S.K. Shaw.