CAPT NATARAJA GOPALAKRISHNAN Vs. UNION OF INDIA

JUDGEMENT

(1.) WHEN the Miscellaneous Petition filed in M.P. No. 2 of 2010 came up for consideration, with the consent of the learned counsel for the parties, the main writ petition itself is taken up for disposal.

(2.) AGAINST the order of rejection dated 22.7.2010 passed by the Armed Forces Tribunal, Chennai in O.A. No. 22 of 2010 wherein the impugned orders passed by the respondents were assailed by the petitioner, the petitioner has filed the present writ petition.

(3.) THE Tribunal, by relying on Section 14 of the Armed Forces Tribunal Act, 2007 (in short "the Act"), to the extent that the Tribunal has no jurisdiction to entertain the petition relating to service matters which arises under Article 226 of the Constitution of India and it is not constituted under Article 323-A or under 323-B of the Indian Constitutional Law, dismissed the O.A. as not maintainable.