UNION OF INDIA Vs. SHANTANU BISWAS

JUDGEMENT

(1.) This petition filed under Article 226/227 of the Constitution of India takes exception to the order of the Armed Forces Tribunal (Tribunal), Kolkata Bench passed in OA No.33 of 2021 on 5/8/2024. OA filed by the original applicant (respondent herein) was disposed of as per the directions contained in the said order.

(2.) The admitted facts between the parties are that the OA was filed with following relief:

(3.) The Tribunal after completion of pleadings and after hearing the parties passed the impugned order which became subject-matter of challenge in this petition.