SUDHIR KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for a writ order or direction in the nature of certiorari to quash the impugned order dated 4.12.2000 (Annexure-7) passed by the respondent no.1.

(2.) On 17.1.2010, this Court passed the following order :

(3.) Pursuant to the afore quoted order the records were sent to the Armed Forces Tribunal Regional Bench, Lucknow and it was numbered as T.A. No. 25 of 2010. Vide order dated 20.8.2010, the Armed Forces Tribunal Regional Bench, Lucknow remitted back the records of the writ petition to this Court on the ground that neither the father of the applicant nor the applicant was himself subject to Army Act, Navy Act 1957 or Air force Act 1950 and as such this Tribunal has no jurisdiction to adjudicate upon the dispute raised in the petition. In these circumstances, this writ petition was again listed in this Court and is now being heard.