UNION OF INDIA Vs. COLONEL SHASHI THOMAS

JUDGEMENT

(1.) The respondents in OA No.90 of 2019 before the Armed Forces Tribunal, Regional Bench, Kochi (for short, the 'Tribunal') are the appellants herein. The applicant before the Tribunal is the respondent herein.

(2.) The short facts necessary for the disposal of this writ petition are as follows:

(3.) In such circumstances, the respondent filed OA No.52 of 2015 before the Tribunal. By Annexure A6 order dtd. 28/3/2016, the Tribunal found as under: