GEETHA G.K. Vs. KAMALAKSHMI AMMA

JUDGEMENT

(1.) The issues in this writ petition are admittedly those which come within the jurisdiction of the Armed Forces Tribunal (AFT).

(2.) The petitioner has, nevertheless, approached this Court through this writ petition asserting that the AFT is not functioning and therefore, that unless Ext.P8 is stayed, she would be subject to irreparable prejudice.

(3.) On hearing the learned counsel for the petitioner - Shri.R.Jayakrishnan on the afore lines, I had directed the learned Assistant Solicitor General to obtain instructions from the Registry of the AFT as to whether the Tribunal is functioning and if regular filings are being permitted.