UNION OF INDIA Vs. NAIK SANTOSH KUMAR

JUDGEMENT

(1.) These writ appeals are filed by the petitioners in W.P.(C)Nos.36325 of 2022 and 35649 of 2022, challenging the common judgment of the learned Single Judge dtd. 13/3/2024 in those writ petitions. Registry noted certain defects and the unnumbered writ appeals are listed before this Bench.

(2.) This writ appeal arises out of the judgment of the learned Single Judge dtd. 4/6/2024 in W.P.(C)No.25489 of 2020. Registry noted defects in the light of the judgment of a learned Single Judge in W.P.(C)No.22708 of 2022, that pages 114 and 122 are not legible. The learned counsel for the appellant re- submitted the memorandum of writ appeal removing pages 114 and 122, which are not legible, with an endorsement that Exts.R3(d) and R3(i) produced along with the counter affidavit filed by the 3rd respondent are not produced in the said memorandum since it is not readable even when the copy of the counter affidavit filed in the writ petition was served on the appellant and the appellant is not relying on those two documents for the adjudication of the writ appeal.

(3.) This writ petition is one filed by respondents 1 to 4 in O.A.No.120 of 2020 on the file of the Armed Forces Tribunal, Regional Bench, Kochi, challenging Ext.P3 order of the Tribunal dtd. 5/4/2023, whereby that original application stands allowed in terms of the directions contained paragraph 16 of that order. Registry noted defects and the unnumbered writ petition is listed before this Bench.