R.K.KUNJAPPAN Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned Assistant Solicitor General of India for the respondents.

(2.) THIS O.P. (AFT) has been filed against the order dated 11.06.2014 of the Armed Forces Tribunal, Regional Bench, Kochi. The prayers in this O.P (AFT) are as follows:

(3.) FROM the facts which have been brought on record, it is clear that the petitioner was dismissed by a Court Martial and he is having only a short span of service of nine years and hence he is not entitled for pension and service gratuity. The order passed by the Army Authorities is a self contained one. Cogent reasons have been given by the Tribunal.