K MEENAL Vs. APPOINTING AUTHORITY

JUDGEMENT

(1.) The petitioner has come forward to challenge the order dated 05.05.2004 passed by the first respondent, wherein and by which her services were terminated on the ground that the Medical Board in its examination on 18.09.2003 was of the opinion that her eyesight is unfit for any job.

(2.) In the writ petition, notice of motion was ordered on 22.07.2009. Subsequently, after the formation of the Armed Forces Tribunal, the matter was transferred to the Tribunal. But however, the Tribunal has sent back the matter to this Court stating that it is not a matter covered by the provisions of Armed Forces Tribunal Act. However, without going into the controversies raised, this Court decided to hear the matter and directed the counsel for the respondents to file a counter.

(3.) Accordingly, Mr. G. Jehanathan, learned Central Government Standing Counsel filed a counter affidavit dated 20.10.2009.